Gomathipuram Thendral Nagar vs The Commissioner on 29 November, 2022

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Madras High Court

Gomathipuram Thendral Nagar vs The Commissioner on 29 November, 2022

Bench: R.Vijayakumar

                                                                       W.P(MD).No.21062 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 29.11.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.P.(MD)No.21062 of 2014
                                                      and
                                            M.P(MD) Nos.1 and 2 of 2014

                     Gomathipuram Thendral Nagar
                       Residents Association,
                     Represented by its President,
                     N.Ramasubbu,
                     S/o. Nagasamy,
                     No.2/433, Parijatham Street,
                     Gomathipuram,
                     Madurai – 625 020.                                    ... Petitioner
                                                         -vs-

                     1. The Commissioner,
                        Madurai Corporation,
                        Madurai.

                     2. The District Collector,
                        Madurai District,
                        Madurai.

                     3. The Chief Engineer,
                        Public Works Department,
                        Madurai.

                     4. The Executive Engineer,
                        PWD Vandiyur Tank Division,
                        Melur, Madurai District.

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https://www.mhc.tn.gov.in/judis
                                                                             W.P(MD).No.21062 of 2014



                     5. Ambigai Nagar Kudiyirupor Nala Sangam,
                        Represented by its Secretary,
                        M.N.Siddarthan,
                        S/o.M.Natarajan
                        Plot No.24, Ambigai Nagar,
                        2nd Street, Gomathipuram 6th Main Road,
                        Madurai – 620 020.                                      .... Respondents

                     PRAYER: Writ Petition is filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Mandamus, directing the respondents 1 to 4
                     to construct a comprehensive sewage disposal system for disposing the
                     sewage of the Gomathipuram Thendral Nagar, Ward No.30 of Madurai
                     Corporation from the point where the sewage disposal system of
                     Gomathipuram Thendral Nagar Area constructed under “Namakku Name
                     Thittam” ends either by converting the now defunct Field Bothi channel of
                     Public Works Department between Vandiyur Tank and Vaigai river or in any
                     other manner.
                                       For Petitioner   : Mr.S.Selva Aditya
                                                          for Mr.G.Prabhu Rajadurai
                                       For R-1          : Mr.S.Vinayak
                                       For R-2 to R-4   : Mr.A.Sivanupandian
                                                          Government Advocate
                                       For R-5          : Mr.T.Lajapathiroy


                                                         ORDER

The present Writ Petition has been filed seeking for a Mandamus directing the respondents 1 to 4 to construct a comprehensive sewage 2/5 https://www.mhc.tn.gov.in/judis W.P(MD).No.21062 of 2014 disposal system for disposing the sewage of the petitioner's residence viz., Gomathipuram Thendral Nagar, Ward No.30 of Madurai Corporation.

2. On instructions, the learned Counsel appearing for the first respondent herein submits that under the Smart City Scheme, the underground drainage system work has already been initiated in the year 2021 and work is in progress. The first respondent will complete the same within a period of six months and the prayer sought for in the writ petition has already been taken care by the first respondent under the Smart City Scheme.

3. Recording the above said facts, no further adjudication is necessary in this Writ Petition. Hence, this Writ Petition stands closed. There shall be no order as to costs. Consequently, connected Miscellaneous Petitions are closed.




                                                                                             29.11.2022
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi


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https://www.mhc.tn.gov.in/judis W.P(MD).No.21062 of 2014 To

1. The Commissioner, Madurai Corporation, Madurai.

2. The District Collector, Madurai District, Madurai.

3. The Chief Engineer, Public Works Department, Madurai.

4. The Executive Engineer, PWD Vandiyur Tank Division, Melur, Madurai District.

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https://www.mhc.tn.gov.in/judis W.P(MD).No.21062 of 2014 R.VIJAYAKUMAR,J.

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