THIYAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by 23 petitioners seeking for issuance of a writ of certiorari to quash the notices, dated 02.06.2014, issued by the second respondent, under Section 16(2) of the Tamil Nadu Highways Act, 2001 (hereinafter, referred to as 'the Act') in Form-E.

(2.) With the consent of both parties, this writ petition is taken up for final hearing.

(3.) The case of the petitioners is that they are the residents of GST Road and Big Car Street in Tirupparankundram, Madurai and their buildings are situated 30 meters away from the Railway level crossing gate No.371. In Paragraph Nos.1 to 10 of the affidavit filed in support of the writ petition, the petitioners have given the details regarding their respective properties, survey numbers and their entitlement. However these issues are not required to be adjudicated in this writ petition.