P. KALIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY Consent, the writ petition itself is taken up for final disposal.

(2.) THIS writ petition is filed by the petitioner praying for a Mandamus forbearing the respondents from proceeding with the construction of public toilet in front of petitioner's house at No.10, Krishna Asiramam Road, Jameen Oothukuli, Jameen Oothukuli Post, Pollachi Taluk, Coimbatore District.

(3.) WHEN the writ petition was posted for admission on 5.12.2012, this Court ordered private notice and also ordered status -quo, which was also extended periodically, which is in force as on today.