J.SUNDARARAJAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition praying for passing of an order by this Court in directing the Respondent Nos. 1 and 2 to regulate Bus Services to ply through Madurai ? Thirupparankundram Road Over Bridge via Thirupparankundram Town. The Petitioner's Pleas :

(2.) According to the Petitioner, 'Thirupparankundram' is a busy pilgrimage town in Madurai District and devotees from all over the country visit the temple around the year for various festivals. The town is well connected by road and there are two main roads connection to Thirupparankundram viz.,

(3.) It is the stand of the Petitioner that 'Thirupparankundram' being a busy town, it witnesses heavy inflow of passengers and it is well connected by Corporation Buses. The city buses that connect and ply through Thirupparankundram Town include 5, 14, 22, 48 and 3 series buses and bus route 52. That apart, when the Road Over Bridge (ROB) was under construction, the buses were allowed to pass via National Highways No.7. Also, entry to the Thirupparankundram Town was closed and the buses were plying through National High Ways No.5. Added further, buses were allowed to stop at three places, viz., (i) TCE College Stop, (ii) Thirupparankundram Temple Stop and (iii) Park stop from there, the public have to walk for more than a Kilometer to enter Thirupparankundram Town, which causes great hardship to commuters in and out of the town and to avoid this, the public used the railway line adjacent to the above stop by foot because of which, several accidents take place.