G.K.VIJAYAKUMAR Vs. DISTRICT COLLOCTOR

JUDGEMENT

(1.) The writ petition has been filed seeking a mandamus to consider and pass orders on the representation given by the petitioner which was dated 11.02.2019 with respect to implementation of bridge alignment in Vilankurichi Detailed Development Plan No.9 in Scheme Road 'AA' now 'BB'.

(2.) According to the writ petitioner, the respondents are constructing a road over bridge at Level crossing - 6 [LC-6] between Peelamedu and Singanallur railway stations on Vilankurichi/ Thaneer Pandhal road, Coimbatore. The petitioner claims that the respondents have not considered the Scheme road 'AA' in Vilankurichi Detailed Development Plan No.9 for expansion.

(3.) The petitioner had filed an earlier writ petition in W.P.No.22417 of 2018 again in the nature of mandamus. A direction was given to maintain status quo in WMP.No.26272 of 2018. The petitioner had also filed a Contempt Petition in Cont.P.No.42 of 2019 against the respondents. Now pending the writ petition a representation has been given by the petitioner herein.