S.V. RAJU Vs. DISTRICT COLLECTOR, TIRUPUR DISTRICT

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for final disposal at the admission stage itself.

(2.) Heard Mr. M. Sivavarthanan, learned counsel appearing for the petitioner and Mr. N. Inbanathan, learned Additional Government Pleader, who takes notice on behalf of the first respondent and Mr. V. Kalyanaraman, learned standing counsel, who takes notice on behalf of respondents 2 and 3.

(3.) The prayer in the writ petition is to issue a Writ of Mandamus directing the 1st respondent herein to consider the representation of the petitioner dated 16.07.2019 in accordance with law before constructing Towers and Electrical Lines for the 400 KV Edayarpalayam-Udumalpet D/C line project in the petitioner's patta land in S. No. 454 and 455/1A at Moongil Tholovu Village, Udumalaipet Taluk, Tirupur District.