LAWS(MAD)-2018-6-529

P SIVA SHANMUGAM Vs. STATE OF TAMILNADU REP BY ITS SECRETARY TO GOVERNMENT HIGHWAYS AND MINOR PORTS DEPARTMENT CHENNAI

Decided On June 26, 2018
P Siva Shanmugam Appellant
V/S
State Of Tamilnadu Rep By Its Secretary To Government Highways And Minor Ports Department Chennai Respondents

JUDGEMENT

(1.) Heard Mr. L.Chandrakumar, learned counsel for the petitioner as well as Mr.Mr.J.Pothiraj, learned Special Government Pleader appearing for the respondents.

(2.) The petitioner has approached this Court, seeking the following relief:

(3.) The case of the petitioner is as follows:-