Madras High Court
P.Palani Kumar vs The District Collector on 12 December, 2017
Bench: K.K.Sasidharan, G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.12.2017
Reserved on: 13.09.2017
Delivered on: 12.12.2017
CORAM
THE HON'BLE MR.JUSTICE K.K.SASIDHARAN
AND
THE HON'BLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD) No.11837 of 2017 and
W.M.P.(MD) No.9108 of 2017
P.Palani Kumar ...Petitioner
Vs
1.The District Collector,
Karur District, Karur.
2. The Revenue Divisional Officer,
Kulithalai,Karur District.
3. The National Highways Authority of India,
G-5 & 6 Sector 10,
Dwraga, New Delhi 110 075.
4. The National Highways Authority of India,
Regional Office,Trichy.
5. M/s.TK Toll Road Pvt Ltd,
No.465 A, First Floor,
Kannadasan Salai,
Thennur,Trichy 620 017.
6. The Superintending Engineer,
Public Works Department,
Karur.
7. The Secretary to Government,
Public Works Department,
Secretariat, Chennai-9.
8. The Secretary to Government,
State Highways Department,
Secretariat, Chennai-9.
(R7 and R8 impleaded vide order dated 19.07.2017
in WMP (Md) No.10419/2017
9. The Project Director(I/c),
National Highways Authority of India,
SRI Tower, 3rd Floor, DP-34,
Industrial Estate, Guindy, Chennai-600 032.
10. The Deputy General Manager and Project Director,
National Highways Authority of India,
Project Implementation Unit, Plot No.3,
Surya Towers, 2nd Floor, 1st East Street,
K.K.Nagar, Madurai-625 020.
11. The Deputy General Manager(T) and Project Director,
National Highways Authority of India,
Plot No.26, 1st Floor, VGP Nagar West,
Vazhudhareddy Post, Villupuram-605 401.
12. The Deputy General Manager & Project Director,
Unit Door No.259/1, Salem Main Road,
Near KAMC Petrol Bunk, Krishnagiri-635 001.
13. The Deputy General Manager(T) & Project Director,
National Highways Authority of India,
Project Implementation Unit, Door No,212-3/D3-1,
Narasothipatti, Salem-636 004.
14. The Deputy General Manager(T) & Project Director (I/c),
National Highways Authority of India,
No.7, Kamadhenu Nagar, Karur-639 001.
15. The Deputy General Manager(T) & Project Director,
No.314E, K.P.Road, Near Ayyappan Koil,
Parvathipuram, Nagercoil-629 003.
16. The Project Director (I/c),
National Highways Authority of India,
No.54, First Floor,
Natarajapuram North Colony, Medical College Road,
Thanjavur-613 004.
17. The Deputy General Manager(T) & Project Director (I/c),
National Highways Authority of India, No.1, Second Floor,
Subramaniapuram 3rd Street, Karaikudi-630 002.
18. The Project Director,
National Highways Authority of India,
No.11/1, Kongu Nagar West,
Back side of Appasamy Apartments,
Ramanathapuram, Coimbatore-641 045.
19. Tamil Nadu Road Development Company,
No.171, 1st Floor, Tamil Nadu Maritime Board Building,
South Kesavaperumalpuram,
Pasumon Muthuramalingam Road,
Raja Annamalaipuram, Chennai-600 028.
20. NCC LTD, Terra Projects Ltd.,
IL & FS Engineering & Construction Co.Ltd.,
Pondy-Tindivanam NH, Morattandi,
Tindivanam District, Tamilnadu.
21. The Chief of Operation & Maintenance,
M/s. Trichy Padalur Tollways Pvt.Ltd., Sowmiya Nagar,
Chennai Bypass Road, Inam Samayapuram(Post),
Samayapuram Toll Plaza, Samayapuram(Post),
Manachanallur Taluk-621 112, Padalur to Trichy NH,
Trichy District.
22. The Project in-charge,
M/s.TD Toll Road Private Ltd, No.465 A,
1st Floor, Kannadasan Salai, Anna Nagar,
Thennu, Trichy to Dindigul NH,
Trichy-620 017.
23. The General Manager,
M/s. Madhucon Project Ltd., Camp & Km.216,
Ettayapuram, Kovilpatti,
Madurai-Aruppukottai-Thoothukudi NH,
Thoothukudi-628 902.
24. The Project Manager,
M/s. DS Toll Road Pvt Ltd., No.456 A, 1st Floor,
Kannadhasan Salai, Anna Nagar, Thennur,
Dindigul to Samayanallur NH, Trichy-620 017.
25. M/s. MVR Infrastructure Tollways Pvt.Ltd.,
IRB Complex, Chandivli Farm, Chandivli Village,
Andheri(E), Salem to Namakkal NH,
Mumbai-400 072.
26. M/s. Salem Tollways Limited,
M/s.IVRCL Infrastructure & Projects Limited,
M-22/3RT, Vijaya Nagar Colony,
Salem to Kumarapalayam NH,
Hyderabad-500 057.
27. M/s.Kumarapalayam Tollways Limited,
M/s.IVRCL Infrastructure & Projects Limited,
M-22/3RT, Vijaya Nagar Colony,
Kumarapalayam to Chengapalli NH,
Hyderabad-500 057.
28.M/s.SU Toll Road Pvt. Ltd.,
M/s.Reliance Infrastructure Ltd., H Block, 1st Floor
Dhirubai Ambani Knowledge City, Navi,
Salem to Ulundurpet Section NH, Mumbai - 400 710.
29.M/s.NL Toll Road Ltd.,
Reliance Infrastructure Ltd., H Block, 1st Floor
Dhirubai Ambani Knowledge City,
Namakkal to Karur NH, Navi Mumbai - 400 710.
30.M/s.TN (DK) Expressways, 'Maducon House',
1129/A, Road No.36, Hitec City Road,
Jubilee Hills, Karur to Dindigul NH,
Hyderabd - 500 033.
31.M/s.TK Toll Road Pvt. Ltd.,
Reliance Infrastructure Limited, H Block, 1st Floor,
Dhirubhai Ambani Knoweldge City,
Trichy to Karur NJ, Navi Mumbai - 400 710.
32.M/s.Larsen & Toubro Limited,
No.23/11D, Thottiyody, Chunkankadal Post,
Tamil Nadu Border to Villukuri Section,
Nagercoil - 629 807.
33.M/s.Larsen & Toubro Limited,
No.23/11D, Thottiyode, Chunkankadal Post,
Villupuram to Kanyakumari Section NH and
Nagercoil to Kavalkinary Section NH,
Nagercoil - 629 807.
34.M/s.Trichy - Thanjavur Expressways Ltd.,
Madhucon House, Plot No.1129/A,
Road No.36, Hitec City Road,
Jubilee Hills, Thanjavur - Trichy NH,
Hyderabad - 500 033.
35.M/s.Madhucon Projects Ltd.,
Madhucon House, Plot No.1129A,
Road No.36, Hitec City Road,
Jubliee Hills, Nagapattinam - Thanjavur Km.,
Hyderabad - 500 033.
36.M/s.Transstory Trichy Karaikudi Tollways Pvt Ltd.,
Trichy to Karaikudi NH, Trichy District.
37.M/s.Dilip Buildcon Ltd.,
Thirumayam - Manamaduri Section NH,
Pudukkottai District.
38.M/s.Gayatri - SPL (JV)
Thanjavur - Pudukottai Section NH,
Thanjavur.
39.M/s.KNR Constructions Ltd.,
Paramakudi - Ramanathapuram Section NH,
Ramanathapuram District.
40.M/s.IVRCL Chengapalli Tollways Ltd.,
Avinash NH - 544, Kaniyur Village, Sulur Taluk,
Chengapalli - Coimbatore Byepass,
Coimbatore - 641 659.
41.M/s.KNR Constructions Ltd.,
S.F.No.69, Behind Vivek Vidyalaya,
Ealur Pirivu, Solavampalayam,
Kumarapalayam Road,
Kinathukadavu, Pollachi - Coimbatore Section NH,
Coimbatore - 642 109.
42.M/s.GMR Tambaram,
Tindivanam Expressways Pvt. Ltd.,
Tambaram to Tindivanam, Tambaram,
Chengalpet District, Tamilnadu.
43.M/s.Transstory TDK Tollways Pvt Ltd.,
Tirupathi to Tiruthani, Thiruthani.
44.M/s.GMR Ulundurpet Expressways Pvt Ltd.,
Tindivanam to Ulundurpet, Ulundurpett,
Villupuram District.
45.M/s.Pondicherry Tindivanam Tollway Limited,
Pondy-Tindivanam NH, Tindivanam.
46.M/s.Trichy Tollway Pvt. Ltd.,
Ulundurpet to Padalur, Ulundurpet.
47.M/s.Trichy Padalur Tollways Private Ltd.,
Padalur to Trichy, Trichy.
48.TD Toll Road Private Limited,
Trichy to Dindigul, Dindigul.
49.M/s.Eagle Deep Trichy Bypass Tollways India Pvt. Ltd.,
Trichy to Thuvarankurichi to Madurai, Madurai.
50.M/s.Theme Engineering Service Pvt. Ltd.,
Madurai - Aruppukottai - Thoothukudi, Tuticorin.
51.M/s.DS Toll Road Limited,
Dindigul to Samayanallur, Dindigul.
52.M/s.Raima Toll Road Pvt. Ltd.,
Madurai to Kanyakumari, Kanyakumari.
53.M/s.Transstory TDK Tollways Pvt. Ltd.,
Dindigul to Theni NH and Theni to Kumli, Theni.
54.M/s.HK TRPL Pvt. Ltd.,
Hosur to Krishnagiri, Krishnagiri.
55.M/s.L & T Krishnagiri Thopur Toll Road Ltd.,
Krishnagiri to Thoppurghat, Krishangiri.
(R9 to R55 suo motu impleaded vide order dated 19.07.2017
in WP(Md) No.11837 /2017
56.The Chief General Manager,
National Highways Authority of India, Chennai.
(R56 suo motu impleaded vide order dated 01.08.2017
in WP (Md) No.11837/2017
57.The Secretary to Government,
Highways Department, Chennai.
58.The Director General,
Highways, Chennai. ...Respondents
(R57 and R58 suo motu impleaded vide order dated 28.08.2017
in WP (Md) No.11837/2017
Prayer:- Petition filed under Article 226 of the Constitution of India for
the issuance of writ of Mandamus, directing the respondents not to allow any
vehicle to park unauthorisedly in between Pettavaithalai and Kulithalai in
the toll road namely at NH 67.
!For Petitioner : Mr.K.Govindarajan for
Mr.M.Karlmarx
^For Respondents : Mr.S.Gopalamanikandan for
RR5,21,22,24,28,29,31,47,48,51and 54
Mr.C.Arul Vadivel @ Sekar
for RR4 and 56
Mr.K.Prabhakar for R55
Mr.M.Govindan,Spl.Govt.Pleader
for RR1, 2, 6 to 8
Mr.N.Ramamoorthi for R25
Mr.S.P.Maharajan for R38
Mr.P.J.Rishikesh for RR26, 27 and 40
Mr.C.Sasikumar for RR30 and 34
:ORDER
(Order of the Court was made by K.K. SASIDHARAN,J.) This writ petition is filed in pro bono publica to direct the National Highways Authority of India and the concessionaire to maintain the toll road in accordance with the terms and conditions of the Concession Agreement and not to allow the vehicles to park unauthorisedly on the Toll Road endangering the life of the motorists.
2. Since the petitioner raised larger questions during the course of hearing, the Chief General Manager, National Highways Authority of India, Tamil Nadu Road Development Company, Chennai, the other concerned authorities and the Concessionaires were impleaded as parties.
3. Before this Court, the petitioner and the other intervening parties submitted that the Toll Plazas are not maintained properly. There is no dedicated way for Ambulance and other exempted vehicles. Since Ambulance carrying patients require emergent treatment are detained at the Toll Plazas, valuable lives are lost. The petitioner and the other intervening parties therefore wanted this Court to issue appropriate directions in larger public interest to the National Highways of India, Tamil Nadu Road Development Company and other concessionaires, who are managing the Toll Plazas.
4. We accordingly issued notice to all the respondents and sought their views for formulating the points required to be decided in the matter and to issue appropriate directions in public interest.
5. The Chief General Manager (Technical) cum Regional Officer, National Highways Authority of India, Chennai, filed a detailed affidavit explaining the terms and conditions of the Concession Agreement and the measures to be taken by the Concessionaires to operate and maintain the Highways and Toll Plazas in particular. According to the Chief General Manager, the Toll Plazas must have 6 lanes in each direction including a separate service lane for over sized vehicle. It was submitted that normally, the service time allowed is 15 seconds for manual / semi automatic system with a queue length of not more than 5 vehicles at any point of time. The Chief General Manager further submitted that instructions issued by the National Highways Authority of India to provide dedicated lane for Ambulances, exempted vehicles and over sized vehicles have been complied with by majority of the Concessionaires. However, in few Toll Plazas, improvements / augmentation of toll lanes are required due to heavy traffic at peak hours and thereby causing total blockage of entire toll plaza. The Chief General Manager further submitted that instructions have been issued to the toll collection agencies of the toll plazas in public funded projects to provide separate lane exclusively for Ambulance and other exempted vehicles and to comply with all other terms and conditions of the Concession Agreement to ensure smooth traffic.
6. The Project Directors and some of the Concessionaires also filed affidavits explaining the steps taken by them to maintain the toll road and the measures undertaken to provide ambulance, medical facilities, rest rooms and other assistance for those who are using the toll road.
7. The Chief General Manager, Tamil Nadu Road Development Company Limited, Chennai in his affidavit submitted that the company is maintaining the Toll Plaza at East Coast Road (ECR) and Rajiv Gandhi Salai (Old Mahabalipuram Road). According to the Chief General Manager, a separate dedicated lane for Ambulance and exempted vehicle is provided at ECR, Uthandi Toll Plaza. Similarly, ambulance facilities is also available to help the injured to be taken to the nearby hospital. The Chief General Manager explained the other steps taken to maintain the Toll Road at ECR and OMR.
Submissions
8. The learned counsel for the petitioner submitted that the Concessionaires are interested only in collecting toll. They have not provided facilities to the public as per the Concession Agreement. Dedicated lanes for Ambulance and exempted vehicles is only in paper. There are no ambulance vehicles in most of the Toll Plazas. The vehicles are parked on the side of the toll road. There is no mechanism to prevent such unauthorised parking. In view of the unauthorised and dangerous parking on the side of the Highways, there were several fatal accidents.
9. The learned counsel for the other intervening parties also submitted that the Concessionaires are not providing facilities to the public. Toll Plazas are manned by persons, who would not listen to the grievances of the public. Since there is no dedicated lane, Ambulance and other exempted vehicles have to wait till the traffic is cleared.
10. Thiru.H.M.Naqvi, Chief General Manager (Technical) cum Regional Manager, National Highways Authority of India appeared before us and explained the steps so far taken to ensure that the Concessionaires are operating Toll Plaza in accordance with the Concession Agreement. According to the Chief General Manager, instructions have already been given to ensure that dedicated lane is maintained in all Toll Plazas so as to enable the Ambulance and other exempted vehicles to pass the Toll Plaza without delay.
11. The learned Standing Counsel for the National Highways Authority of India also explained the steps taken so far by the National Highways of India to ensure safe travelling through the toll roads across the State. Discussion:
12. The Government of India with a view to enhance the traffic capacity and passenger traffic on the heavily trafficked National Highways, entrusted the responsibility of improving the quality of the Highways of National importance with the National Highways Authority of India. The National Highways Authority with a view to provide a better level of service to the vehicular traffic, developed four lane divided carriage way. The project was given to contractors under Build and Operate Basis (BOT). In order to collect toll, Toll Plazas have been established at various places by the contractors/concessionaires.
13. The National Highways Authority of India has formulated mandatory guidelines for construction of Toll Plaza. As per clause 2.0 of the Project Facilities, Toll Plaza shall have six or more number of toll serving lanes. The Toll Plaza shall also have separate service Lanes for Toll Traffic and toll free traffic.
14. There are several toll plazas in the State of Tamil Nadu operated by the contractors. Majority of these toll plazas have no separate dedicated way for ambulance and other exempted vehicles. Certain Toll Plazas got separate lanes, for toll free traffic. But those lanes are blocked with heavy boulder stones and other heavy material objects. There are no separate staff to man these lanes. Therefore, even the ambulances have to wait for considerable time to cross the Toll Plaza. This would cause loss of life to those who are taken in ambulance. It will also contribute for the delay in passing through the Toll Plaza. In some of these Toll Plazas, vehicles have to wait minimum 15 to 20 minutes. Till this is cleared, even the ambulance and exempted vehicles have to wait in the queue. This is the sad story in Tamil Nadu. However, in the neighbouring State of Kerala, there are separate dedicated lanes for ambulance and exempted vehicles manned by employees exclusively for day and night. However, in Tamil Nadu, on account of the failure of the Project Directors to supervise the Toll Plazas, long queues are experienced very often. Though the normal service time allowed is 15 seconds for manual/semi-automatic system with a queue length of not more than 5 vehicles at any point of time, in reality, each vehicle takes 3 to 15 minutes to pass the Toll Plaza.
15. This Court, by order dated 27 June 2017 directed the Chairman, District Legal Services Authority, Karur District to conduct a surprise inspection in NH-67 and report about the unauthorised parking and other grievances raised by the petitioner. The report submitted by the Chairman, District Legal Services Authority contained the magnitude of the problem.
16. The Build Operate and Transfer (BOT) projects are implemented by the BOT Concessionaires. There are 26 Toll Plazas in operation in 20 project stretches implemented under the BOT Scheme. Similarly, there are 17 Toll Plazas involving 9 project stretches in the State of Tamil Nadu implemented through Operation, Maintenance and Tolling (OMT). These are public funded projects and collection of user-fee is entrusted to a separate agency based on competitive bidding. The Operation and Maintenance including collection of user-fee is being monitored by the Independent Consultant (IC) appointed by the National Highways Authority of India. The Concessionaire is allowed to collect user-fee for maintaining the completed stretch during the concession period, varying from 15 years to 30 years on case to case basis.
17. The Tamil Nadu Road Development Company Limited is maintaining the Toll Road on ECR and OMR. The submission made by the General Manager, Tamil Nadu Road Transport Company in his counter affidavit that separate dedicated way is provided and is being operated in the Toll Plazas at ECR is far from truth. Though there is a dedicated way at the Toll Plazas on ECR, it is always kept closed and as a result, the ambulance and other exempted vehicles have to take the normal way meant for paid traffic.
18. The Chief General Manager, National Highways Authority of India, pursuant to our direction inspected 13 Toll Plazas across the State from 20.07.2017 to 23.08.2017. According to the Chief General Manager, instruction was given to the Toll Plazas to make all possible arrangements to ensure uninterrupted movement of Ambulances and other exempted vehicles and to keep Route Patrol Vehicle, Tow Away Crane, Ambulance, medical facilities, rest room etc.,
19. The Chief General Manager called upon the BOT Concessionaires to deploy exclusive staff at the exempted lane round the clock at a suitable distance from the toll booth. The personnel manning the toll booth were advised to be pro-active to permit the vehicles, more particularly, ambulances and exempted vehicles to cross the Toll Plaza without loss of time.
20. The BOT Concessionaires are all companies located outside the State. Though the Chief General Manager, National Highways Authority of India, made an attempt before us to project the case as if the Concessionaires have taken steps to maintain the National Highways in accordance with the Concession Agreement and provided dedicated way for ambulance and exempted vehicles, the fact remains that maintenance and measures to avoid traffic congestion at Toll Plazas are only in paper. The Advocates and Public, who were present in Court were unanimous in their view that the Toll Plazas now contribute mainly for the delay in traffic. According to them, there are only few employees stationed at the Toll Plazas for collection of user-fee and the same contributes for the long queue.
21. The Government of India awarded contracts for fee collection with a larger public purpose. It is only to reimburse the money spent by the BOT Operators to form the road and to maintain it, license is given to collect user-fee. Though there are several conditions incorporated in the Concession Agreement, the fact remains that most of the conditions are not implemented by the Concessionaires. The authorities are stated to be helpless on account of the presence of influential companies operating the Toll Plazas.
22. It must be the duty of the Chief General Manager, Highways Authority of India to ensure that the conditions of the agreement are implemented by the Concessionaire.
23. Since the Toll Plazas at ECR and OMR are under the control of the Government owned Tamil Nadu Road Transport Company, it must be the responsibility of the concerned officers to provide dedicated lane and measures to ease the traffic.
24. After hearing the learned counsel for the parties and on a perusal of the affidavits and reports filed before us, we deem it fit and proper to issue the following directions in larger public interest:
Directions
i) The Concessionaire shall nominate an officer in charge of fee collection. He should be available at the Toll Plazas.
ii) The Concessionaire and the officer nominated shall be responsible to ensure that the fee collection is smooth and without causing undue hardship and difficulties to the road users.
iii) The Concessionaire shall provide ambulance having all the facilities for emergency assistance. The ambulance must be stationed at the toll plazas.
iv) Toll Plazas must have a separate dedicated lane in each direction for ambulance and exempted vehicles. The dedicated lane must have a security personnel on duty at both the entry points with a safety cone or it should be manned with a Boom Barrier manually operating so as to clear the ambulance and exempted vehicles without loss of time.
v) The service lane must be designed for the maximum queue length of vehicles and service time for each vehicle.
vi) In case, the number of vehicles at the Toll Plazas at a time is more in number and if it is found that it would not be possible to clear the vehicles within the outer time indicated in the Concessionaire Agreement, those incharge of Toll Plazas must collect the toll either manually or using mobile instruments.
vii) Man power must be deployed to avoid entering other vehicles in the over sized vehicle lane so as to ensure simplest and quick travel for the ambulance and exempted vehicle.
viii) The Concessionaire must deploy staff exclusively at the lane for exempted vehicles at a suitable distance from Toll Booth.
ix) The personnel manning the Toll Booth must be advised to be pro-
active to the road users and must facilitate the ambulance and other exempted vehicles to pass through the toll booth without loss of time.
x) The Concessionaire must place boards at a suitable location to intimate the road users about the availability of service lane for ambulance and other exempted vehicles. The Concessionaire must provide a chain to prevent other vehicles entering the dedicated lane exclusively reserved for ambulance.
xi) The Concessionaire must ensure that the vehicles are not parked on the side of the road. The parking should be done strictly on the dedicated parking lot provided by the Concessionaire. The vehicles unauthorisedly parked on the side of the road must be removed.
xii) The jurisdictional Police must also ensure that the vehicles are parked only at the earmarked place.
xiii) The toll road must be maintained properly.
xiv) In case, it is found that the roads are not properly maintained and the same requires immediate attention, notice should be given to the Concessionaire by the National Highways Authority of India or the District Collector giving outer time limit for compliance. In case, notified defects are not rectified, immediate action should be taken to suspend the collection of Toll, till the direction for repair of the road is complied with.
xv) The Concessionaire must maintain complaint books in each of the Toll Plazas. The complaint book should be verified by the Project Director or the designated authority exercising jurisdiction over the area, periodically.
Poor Road - No Fee
25. The Hon'ble Supreme Court in DSC - Viacon Ventures Pvt. Ltd. v. Lal Manohar Pandey and Others [2015 (10) Scale 249 considered the question of need for regular repair of roads and the extent of reduction of toll on account of poor maintenance of Road. The Supreme Court observed thus:
"16. The levy and collection of toll in the case at hand is obviously on the assumption that the road is being properly maintained and that for its continued maintenance and upkeep the users of the road must contribute so that the Government is reimbursed the expense incurred by it. In case, however, the maintenance of the road is absent or is significantly poor as appears to be the position in the case at hand, recovery of toll at the stipulated rate would be rendered unfair and unjustified."
26. The Chief General Manager and other officials of the National Highways Authority of India and the Tamil Nadu Road Transport Company must periodically inspect the concerned Toll Plazas to ensure that the conditions of the Concession Agreement are complied with in its letter and spirit.
27. We make it clear that in case, the above directions are not complied with in larger public interest, the concerned officers of the National Highways Authority of India, the Concessionaires and the Chief Executive Officer of Tamil Nadu Road Transport Company will be personally held responsible.
28. The writ petition is disposed of with the above direction. No costs. Consequently, connected miscellaneous petition is closed.
To
1.The District Collector, Karur District, Karur.
2. The Revenue Divisional Officer, Kulithalai,Karur District.
3. The National Highways Authority of India, G-5 & 6 Sector 10, Dwraga, New Delhi 110 075.
4. The National Highways Authority of India, Regional Office,Trichy.
6. The Superintending Engineer, Public Works Department, Karur.
7. The Secretary to Government, Public Works Department, Secretariat, Chennai-9.
8. The Secretary to Government, State Highways Department, Secretariat, Chennai-9.
9. The Project Director(I/c), National Highways Authority of India, SRI Tower, 3rd Floor, DP-34, Industrial Estate, Guindy, Chennai-600 032.
10. The Deputy General Manager and Project Director, National Highways Authority of India, Project Implementation Unit, Plot No.3, Surya Towers, 2nd Floor, 1st East Street, K.K.Nagar, Madurai-625 020.
11. The Deputy General Manager(T) and Project Director, National Highways Authority of India, Plot No.26, 1st Floor, VGP Nagar West, Vazhudhareddy Post, Villupuram-605 401.
12. The Deputy General Manager & Project Director, Unit Door No.259/1, Salem Main Road, Near KAMC Petrol Bunk, Krishnagiri-635 001.
13. The Deputy General Manager(T) & Project Director, National Highways Authority of India, Project Implementation Unit, Door No,212-3/D3-1, Narasothipatti, Salem-636 004.
14. The Deputy General Manager(T) & Project Director (I/c), National Highways Authority of India, No.7, Kamadhenu Nagar, Karur-639 001.
15. The Deputy General Manager(T) & Project Director, No.314E, K.P.Road, Near Ayyappan Koil, Parvathipuram, Nagercoil-629 003.
16. The Project Director (I/c), National Highways Authority of India, No.54, First Floor, Natarajapuram North Colony, Medical College Road, Thanjavur-613 004.
17. The Deputy General Manager(T) & Project Director (I/c), National Highways Authority of India, No.1, Second Floor, Subramaniapuram 3rd Street, Karaikudi-630 002.
18. The Project Director, National Highways Authority of India, No.11/1, Kongu Nagar West, Back side of Appasamy Apartments, Ramanathapuram, Coimbatore-641 045.
19. Tamil Nadu Road Development Company, No.171, 1st Floor, Tamil Nadu Maritime Board Building, South Kesavaperumalpuram, Pasumon Muthuramalingam Road, Raja Annamalaipuram, Chennai-600 028.
20.The Chief General Manager, National Highways Authority of India, Chennai.
21.The Secretary to Government, Highways Department, Chennai.
22.The Director General, Highways, Chennai.
.