LAWS(MAD)-2019-4-794

R.MARIAPPAN Vs. STATE OF TAMIL NADU

Decided On April 30, 2019
R.Mariappan Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Petitioner, a resident of Harur Taluk and claiming himself to be a public interest litigant, has filed the instant writ petition, for a Writ of Mandamus, directing the respondents herein to forthwith undertake the repair and maintenance of the road stretch from Manchavadi Kanavai to Vaniyambadi road on priority basis and re-lay the upgraded NH 179A road starting near Salem connecting Ayothiapattinam, Pappiredipatti, Harur, Uthangarai, Thirupathur and terminating its junction with NH-48 near Vaniyambadi as notified by the Ministry of Road Transport and Highways on 06.06.2017 in the Gazette of India and the press release issued by the Government of Tamil Nadu in Press Release No.797 dated 23.11.2017.

(2.) Facts of the case leading to the filing of the instant writ petition, are as follows:

(3.) Supporting the prayer sought for, Mr.G.Arul Murugan, learned counsel for the petitioner made submissions.