V SUBBULAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Writ Petition has been filed for the issuance of a Writ of Mandamus, forbearing the respondents from laying, spreading, broadening and extending the road in the Petitioner's land, comprised in Old S. No. 434/1 and New S. No. 201/1, admeasuring an extent of 0. 09. 5 Ares, in Villoor Village, Tirumangalam Taluk, madurai District, without following the due process of law.

(2.) MR. K. BALASUBRAMANIAN, the learned Additional Government Pleader takes notice on behalf of the first respondent and Mr. R. Rajagopal, learned counsel takes notice on behalf of the second and the third respondents. With the consent of both parties, the writ Petition is taken up for final disposal.

(3.) EVEN though the prayer in the Writ Petition is for a larger relief, the learned counsel appearing on behalf of the petitioner hadsubmitted that it would suffice, if the second respondent is directed to dispose of the representation of the petitioner, dated 22. 10. 2009, on merits and in accordance with law, within a specified period fixed by this Court.