Madras High Court
V.Veerasenan vs The Principal Secretary To Government ... on 15 September, 2022
Author: R.Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.P.(MD)No.16829 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.09.2022
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P(MD)No.16829 of 2018
V.Veerasenan ... Petitioner
Vs.
1.The Principal Secretary to Government of Tamilnadu,
Highways and Minor Ports Department,
Fort St.George,
Secretariat,
Chennai.
2.The General Manager,
National Highways of India,
Chennai..
3.The District Collector,
Thanjavur.
4.The Superintendent of Police,
Thanjavur.
5.The Superintending Engineer,
National Highways,
Thanjavur.
6.The Divisional Engineer,
State Highways,
Thanjavur. ... Respondents
1/4
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.16829 of 2018
Prayer: Writ Petition filed under Article 226 of Constitution of India,
praying to issue a Writ of Mandamus, to direct the respondents to
remove the speed breaker in S.H.No.63 - Thanjavur - Pattukottai
Main road wherever it is unnecessary and ensure that the Indian
Road Congress guidelines are adhered by the 6th respondent in
putting up the speed breakers.
For Petitioner : Mr.P.Ganapathi Subramanian
For Respondents 1 to 3, : Mr.G.V.Vairam Santhosh
5&6 Additional Government Pleader
For 4th Respondent : Mr.T.Senthil Kumar
Additional Public Prosecutor
***
ORDER
(Order of the Court was made by R.MAHADEVAN, J.) The petitioner has come forward with this writ petition praying for issuance of a Writ of Mandamus, directing the respondents to remove the speed breaker in S.H.No.63 - Thanjavur
- Pattukottai Main road wherever it is unnecessary and ensure that the Indian Road Congress guidelines are adhered by the 6th respondent in putting up the speed breakers.
2. Learned counsel for the petitioner seeks liberty to approach the authorities for any other aspect on the basis of the 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.16829 of 2018 guidelines issued by the Indian Road Congress for putting up speed breakers.
3. Granting such liberty, the Writ Petition is closed.
No costs.
[R.M.D., J.] [J.S.N.P., J.]
15.09.2022
Internet : Yes / No
Index : Yes / No
sj
To
1.The Principal Secretary to Government of Tamilnadu, Highways and Minor Ports Department, Fort St.George, Secretariat, Chennai.
2.The General Manager, National Highways of India, Chennai..
3.The District Collector, Thanjavur.
4.The Superintendent of Police, Thanjavur.
5.The Superintending Engineer, National Highways, Thanjavur.
3/4https://www.mhc.tn.gov.in/judis W.P.(MD)No.16829 of 2018 R.MAHADEVAN, J.
and J.SATHYA NARAYANA PRASAD, J.
sj
6.The Divisional Engineer, State Highways, Thanjavur.
W.P(MD)No.16829 of 201815.09.2022 4/4 https://www.mhc.tn.gov.in/judis