AMERICAN COLLEGE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India for the issue of a writ of Certiorari to call for the records relating to the acquisition notification issued by the 3rd respondent in his proceedings dated Na.Ka.No. 155/2023/S.H-1 dtd. 24/7/2024 issued under Sec. 15(2) of the Tamil Nadu Highways Act, 2001.

(2.) The petitioner's case is as follows:-

(3.) The 1st respondent had filed a counter interalia denying the allegations raised in the petition. The 1st respondent would describe the proposed construction of the of bridge at Goripalayam. They would submit that the Goripalayam Junction road has three arms. The main arm of this bridge starts near Thamukkam ground which passes through Devar Statue and ends at Meenakashi Womens College from where it continues further to cross the Vaigai River as a High Level Bridge and lands at Simmakal. Another arm splits from the main arm near Devar Statue and lands near the Thiruvapudaiyar Temple in Sellur side. The 3rd arm has not been described in the counter. However, the 1st respondent would submit that on the left side of the road between the American College and Devar Statue, the traffic had been closed from 1/7/2024 and the pile work is in progress.