M. MANOKARAN Vs. ASSISTANT DIVISIONAL ENGINEER AND ANOTHER

JUDGEMENT

(1.) The Petitioner has come up with the present Writ Petition challenging the order dated 31.10.2017 passed by the 1st Respondent/Assistant Divisional Engineer, Highways Department, Kurinjipadi, Cuddalore District.

(2.) Heard the Learned Counsel for the Petitioner; Learned Special Government Pleader appearing for Respondents 1 and 2 and the Learned Counsel appearing for the impleaded 3rd Respondent.

(3.) According to the Petitioner, a dispute arose with regard to the title of his property situated in S.No. 277/7, Vikravandi-Kumbakonam National Highways at Sethiathope Town Panchayat and action has been initiated under the Tamil Nadu Highways Act, 2001. He further stated that the 3rd Respondent herein viz. Ashok had filed a Writ Petition in W.P.No. 1310 of 2017 and the First Bench of this Court, by an order dated 19.01.2017, disposed of the said Writ Petition by directing the authority concerned to carry out inspection of site and take action in accordance with law after notice to all concerned and conclude the proceedings. For better understanding, relevant portion of the said order is extracted hereunder: