MINOR RIZWAN Vs. T.S.RAJKUMAR

JUDGEMENT

(1.) The petitioner claiming to be a public interest litigant, has filed this writ petition for the following relief.

(2.) The petitioner states that the District Collector, Erode, has sanctioned a tender for the formation of Tar Road for 1 km for a sum of Rs.48.00 Lakhs. He states that after the sanction, a few private persons laid pipes in the middle of the road for drawing water for their personal use. According to him, the pipes were laid down without getting permission from the competent authorities and laying of pipe was illegal.

(3.) According to the petitioner, the roads would be laid over pipes, which is not correct. The petitioner would state that the Block Development Officer, Modakurichi Panchayat Union, Erode District, has not taken any steps to remove the pipes and the road would be laid over the pipes. According to the petitioner, if the pipe starts leaking, it would spoil the tar road.