Madras High Court
T.Sathyamoorthy vs The Government Of Tamil Nadu on 21 July, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.07.2016
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE R.MAHADEVAN
W.P. No.25328 of 2016
T.Sathyamoorthy .. Petitioner
-vs-
1.The Government of Tamil Nadu
Rep. by its Secretary, Highways & Minor
Ports Department, St. George Fort,
Secretariat, Chennai-9.
2.The Chief Engineer
(Highways) Construction & Maintenance,
HRS Campus, 76, Sardar Patel Road,
Guindy, Chennai-25.
3.The District Collector
Tiruppur Collector Office, Tiruppur.
4.The District Revenue Officer
Tiruppur Collector Office Campus, Tiruppur.
5.The Divisional Engineer
Construction and Maintenance,
Kumaran Road, Tiruppur. .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct the respondents to consider petitioner representation dated 9.6.2016 and adhere to the proposed construction of the bridge from Avinashi-Tiruppur-Palladam-Pollachi-Meenkarai Salai running from the point of 13.0 kilometrers to the point 14.6 Kilometre thus forming 1600 metre length as per G.O.(D) No.122 in Sl.No.308 of the 1st respondent/ The Secretary Highways & Small Ports Department (H.No.1) dated 2.8.2010.
For Petitioner : Mr.S.Gunalan
For Respondents : Mr.S.T.S.Murthi,
Govt. Pleader, assisted by
Mr.V.Shanmugasundar, G.A.
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) The petitioner, an advocate, seeks to do the work of a structural engineer with independent thought process to tell the respondents how to build the bridge. It is the case of the petitioner that the original length of the bridge is sought to be shortened, though the allocation of fund is the same.
2.The aforesaid can hardly be an issue to be raised in a public interest litigation falling completely within the administrative domain, apart from the fact that the petitioner has no expertise in the field at all.
3.Writ petition stands dismissed. No costs.
(S.K.K., CJ.) (R.M.D., J.) 21.07.2016 Index : Yes/No Website : Yes/No sra To
1.The Secretary to Govt. of Tamil Nadu Highways & Minor Ports Department, St. George Fort, Secretariat, Chennai-9.
2.The Chief Engineer (Highways) Construction & Maintenance, HRS Campus, 76, Sardar Patel Road, Guindy, Chennai-25.
3.The District Collector Tiruppur Collector Office, Tiruppur.
4.The District Revenue Officer Tiruppur Collector Office Campus, Tiruppur.
5.The Divisional Engineer Construction and Maintenance, Kumaran Road, Tiruppur.
The Hon'ble Chief Justice and R.Mahadevan, J.
(sra) W.P.No.25328 of 2016 21.07.2016