K RAJENDRAN Vs. CHIEF SECRETARY AND ORS

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for disposal at the admission stage itself.

(2.) The petitioner, an Advocate, has come before this Court with a prayer to direct the respondents to lay Mayiladuthurai Bye-pass Road Phase I and also Mayiladuthurai to Vaitheeswarankoil Bye-pass Road Phase II immediately.

(3.) According to the petitioner, he is having lands situated in and around Mayiladuthurai Bye-Pass Road; the value of his property is adversely affected due to non-implementation of the Scheme of Bye-Pass Road proposed in the year 2006 itself for the lethargic attitude of the respondents; he submitted a representation to the respondents on 1.8.2013 for immediate action; since the same was not acted upon, a reminder was also sent thereafter in order to safeguard the interest of his own as well as the general public who were affected due to non-implementation of the project; he, being a lawyer and having concern about the development of the villages in and around the Bye-Pass Road, as the lands of the villagers were acquired for a public purpose, submitted the representation to the authorities for implementation of the project and any delay in executing the project would cause State Exchequer heavily and also the value of the property be adversely affected.