M. ANNARASU Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition seeking a Writ of Mandamus directing the respondents to initiate appropriate proceedings to lay down proper widened road for the Sukkampatti Village, Ward No.5, Arasalu Panchayat, Thottiyam Taluk, Trichy District, within a stipulated time.

(2.) Heard Mr.N. Karthik Kanna, learned counsel appearing for the petitioner, Mr.K. Chellapandian, learned Additional Advocate General, Assisted by Mr.R. Sethuraman, learned Special Government Pleader, for the respondents 1 and 2 and Mr.Aayiram K. Selvakumar, learned Additional Government Pleader, appearing for the third respondent and we have also perused the status report dated 13.04.2018, filed by the Chief Secretary, Government of Tamil Nadu, Chennai.

(3.) The petitioner had earlier moved this Court by way of Writ Petition (MD).No.740 of 2017 seeking a Writ of Mandamus, directing the respondents to provide pathway, drinking water and street lights to Sukkampatti Village, Ward No.5, Arasalu Panchayat, Thottiyam Taluk, Trichy District. A Division Bench of this Court, by order dated 15.09.2009, had disposed of the said Writ Petition and the relevant portion of the order reads as follows:-