J. SUNDARARAJAN Vs. GOVERNMENT OF TAMILNADU AND ORS.

JUDGEMENT

(1.) The prayer in this writ petition is to quash G.O.Ms. No. 154, Revenue LD1(2) Department, dated 29.05.2013, issued by the 1st respondent and also for a consequential direction, directing the respondents to restore the public road from Thirupparankundram to Avaniapuram village in its original position, by removing the gate at the entrance and at the end of the public road, on either side, put -up by respondents 8 and 9 or any other illegal construction. G.O.Ms. No. 154, Revenue LD1(2) Department, dated 29.05.2013, is a Government Order allowing exchange of lands at the behest of the 9th respondent college, which is a Government aided College, run by the 8th respondent Trust.

(2.) Brief facts, necessary for the disposal of the writ petition are as follows:

(3.) From the Principal Secretary & Commissioner of Land Administration, Chennai -5 letter No. F2/16099/2012 dated 07.11.2012."