P DURAIPANDI Vs. DISTRICT COLLECTOR; REVENUE DIVISIONAL OFFICER; USILAMPATTI MUNICIPALITY; COMMISSIONER, USILAMPATTI MUNICIPALITY

JUDGEMENT

(1.) By consent the Writ Petition is taken up for final disposal..

(2.) The Writ Petition is styled as a Public Interest Litigation and according to the petitioner, Murugan Koil Street in the 6th Ward of Usilampatti is one of the important street for ingress and egress for large number of public, students, traders, office-goers etc., and the said street is always busy. It is further stated by the petitioner that a Temple, four Schools, three daily and weekly shandys, are also located in the said place and it is used to be thronged in, it is not less than 3000 persons per day. The petitioner claims to be the resident of 6th Ward would state that he is also using the said street and he came to know that the 3rd respondent is decided to allot street margin for putting up four bunk shops by way of licence and in that event, there is likely to be encroachment as well as nuisance and thereby reducing the width of the road.

(3.) In this regard, the residents of Ward Nos.4 to 9 had given numerous representations to the respondents stating that no bunk shops are allowed to be located on the road margin and thereby causing hindrance to the free movement of traffic and user of the way by the pedestrians and despite receipt and acknowledgement, emergent steps are being taken to give allotment to the persons closed to hirers. The petitioner along with residents had submitted a representation, dated 07.09.2016 to the respondents and despite receipt and acknowledgement, no response is forthcoming and steps are being taken by the 3rd respondent to enable the persons to put up bunk shops and hence, came forward to file this Writ Petition.