MUTHUSAMY Vs. PRESIDENT PERUMANTHUR VILLAGE PANCHAYAT

JUDGEMENT

(1.) Writ petition is filed to issue a writ of mandamus directing the first respondent to provide pathway/road to the petitioner's houses through vacant land in S.No.272, Milaganatham, Perumanthu village, Kunnam Taluk and directing the first and second respondents to prevent the third and fourth respondents from in any manner dealing with or interfering with the said land.

(2.) Mr.R.Lakhminarayanan, learned Government Advocate takes notice for the respondents.

(3.) Considering the facts and circumstances of the case, the respondents are directed to consider the representation dated 3.9.2002 and pass orders in accordance with law within six weeks from the date of receipt of a copy of this order. No costs. Consequently, no order is necessary in W.P.M.P.No.55892 of 2002 and the same is closed.