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Judgment
Vinod K. Sharma, J.—The Petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, directing
the Respondents to follow the Circular Letter No. 5907/T2/NH/2005-2006, dated 23.05.2005 of the third Respondent in constructing the bus
shelter as per Resolution No. 88, dated 31.01.2005.
The allegation of the Writ Petitioner in the Writ Petition are that the Respondents are taking steps to construct the bus shelter in violation of the
circular issued by the National Highways Authority.
On notice, an affidavit has been filed by the Assistant Engineer(National Highways), Madurai Section, as under:
It is submitted that I enquired with the Executive Officer,Town Panchayat, Thirupuvanam over phone regarding the Bus Shelter for which the
Executive Officer assured by saying that he will demolish the constructions at the time, when National Highways Authority intends to extend the
width of the road(i.e., widening of N.H road in future) without any objection. Further, he says that it is only a temporary construction for Bus
Shelter and that too for the usage of the public at large.
In view of the affidavit filed by Respondent No. 3, the grievance of the Petitioner stands met, which render this Writ Petition as infructuous.
Disposed of accordingly.
Consequently, connected Miscellaneous Petitions are closed. No. costs.