P. NAGENTHIRAN Vs. COMMISSIONER

JUDGEMENT

(1.) This Writ Petition styled as 'Public Interest Litigation' is filed by the petitioner, who is a so-called Social Activist. However, in the affidavit filed in support of this Writ Petition, the nature of social activities performed or being performed have not been specifically indicated.

(2.) The petitioner in the affidavit filed in support of this Writ Petition would aver among other things that the residents of Ramaiah Cross Street, Jaihindpuram, Madurai Town, which is popularly known as 'Burma Colony', are stayed there long back from the year 1970 and put up residential Colony. The petitioner would further aver that his father late. Raju, S/o. Ramasamy was also a refugee from Burma and through him, he inherited a 'plot house' in Door No.41 in Ramaiah Cross Street, Jaihindpuram, Madurai Town.

(3.) It is also the case of the petitioner that third respondent had purchased two plots bearing Survey Nos.71/9 and 76/9 at Maadakulam Village, Madurai South Taluk and closed the end of Ramaiah Cross Street and thereby denying the ingress and egress to the people of the said locality. The petitioner would further state that the second respondent had erected an Electric Transformer on the eastern end of Ramaiah Cross Street on the Ramaiah Main Road and also put up three Electric Poles along with the Ramaiah Cross Street, so that, power supply can be given to the residents of the said Colony.