JAYAKRISHNA FLOUR MILL Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed seeking a writ of Mandamus, directing the respondents 1 and 2 to exempt the petitioner's mill and its hired vehicles from paying toll fee in NH 208 at Kappalur Toll Plaza, Thirumangalam, Madurai District.

(2.) According to the petitioner, they are running a flour mill for the past 25 years and the said mill is located very nearer to Kappalur Toll Gate, Thirumangalam, approximately at a distance of 500 meters. According to the petitioner, they are procuring raw materials from North India and shifting them in bags through railway wagons and they are stored at a goods shed in Koodal Nagar. Thereafter, they are shifted to their mill/warehouse through their own lorries and through hired vehicles.

(3.) According to the petitioner, the lorry is reaching their mill through different roads to Thirupparankundram to their factory without crossing National Highways road. The petitioner has further contended that they never use the National Highways road, NH 208 at any point of time, but only to the extent as stated above. The petitioner has further contended that they are using only the service road without using the National Highways. According to the petitioner, while using the service road, they have to cross the Toll Gate, for a distance of just 500 meters from Toll Gate to their mill, the respondent authorities have demanding full fees.