RAJESWARI Vs. LAND ADMINISTRATION COMMISSIONER, COLLECTORATE BUILDING, COIMBATORE

JUDGEMENT

(1.) This Writ Petition is filed challenging the tender notice No.38/2024- 2025/SDO/, dtd. 12/2/2025 issued by the fourth respondent and quash the same and consequently, forbear the respondents from proceeding with the tender process for construction of Road Over Bridge at Km 0/6 Thaneerpandal road in lieu of existing LC.No.6 at Railway Km 6/15-17 in between Singanallur - Peelamedu Railway Stations pending disposal of W.A.No.1139 of 2023 on the file of this Court.

(2.) Heard Mr.P.V.Bala Subramanian, learned Senior Counsel for the petitioners and Mr.J.Ravindran, learned Additional Advocate General for the respondents.

(3.) The first contention of the petitioners is that very alignment and location of the Road Over Bridge itself is incorrect. It deviates from the original plan. The respondents are arbitrarily locating the Road Over Bridge. Already, the petitioners challenged the same. However, when the Writ Petition was dismissed, the matter is pending in W.A.No.1139 of 2023. Even when the very road formation/the alignment is under challenge, straightaway, the respondents cannot proceed with the action of calling for tenders finalising the tenderer constructing the over bridge.