ALAGU NACHIYAR EDUCATIONAL TRUST Vs. DISTRICT COLLECTOR, DISTRICT COLLECTOR OFFICE; SUPERINTENDING ENGINEER, HIGHWAYS DEPARTMENT; ASSISTANT DIVISIONAL ENGINEER (HIGHWAYS), CONSTRUCTION AND MAINTENANCE; G MANIVEL

JUDGEMENT

(1.) While the writ petition is by an Educational Trust, challenging an order directing them to remove the encroachment into a Highways land, the contempt petition arises out of an order passed by the Bench one year ago directing the removal of encroachment.

(2.) Heard Mr.R.Sundar, learned Counsel for the petitioner in the writ petition, Mr.Raguvaran Gopalan, learned Counsel for the fourth respondent in the writ petition who is also the petitioner in the contempt petition and Mr.B.Pugalendhi, learned Special Government Pleader for the official respondents.

(3.) The fourth respondent in the writ petition who is the petitioner in the contempt petition came up earlier with a Public Interest Litigation in W.P(MD)No.6675 of 2014 seeking a Mandamus to remove the encroachment caused on a public road, namely, K.Sathanoor Main Road which was originally known as Eluppur Main Road. The public road had been encroached into by an Educational Trust by name Alagu Nachiyar Educational Trust which is the petitioner in the writ petition on hand.