P. Jeyaraj Nadar vs The District Collector and The Assistant Engineer, Highways Department

P. Jyothimani, J.—Mr. V. Rajasekaran, learned Special Government Pleader takes notice for the Respondents.

This Writ Petition is for a direction to direct the first Respondent to take necessary action on the complaint of the Petitioner dated 14.09.2010 according to law within a time frame limit as may be fixed by this Hon''ble Court.

A reference to the said representation shows that the State Highways Authorities, Radhapuram have laid a layer of road over the existing road on 07.09.2010 within a night from the old bus stand of Thisayanvilai to Sudalai Temple by spending a sum of Rs. 16 lakhs. Complaining that the said road has not been properly laid, the Petitioner has given a representation to the first Respondent. Since no action was taken by the first Respondent, the Petitioner has come before this Court with this writ petition.

Considering the facts and circumstances of the case, without going into the merits of the matter, we dispose of this writ petition with a direction to the Petitioner to submit a copy of the representation to the first Respondent within a period of one week from the date of receipt of a copy of this order and on receipt of the same, the first Respondent shall consider the said representation dated 14.09.2010 and pass appropriate orders on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of the representation from the Petitioner. However, there will be no order as to costs.