S GANESAN Vs. DIST COLLECTOR TIRUCHIRAPALLI

JUDGEMENT

(1.) Application for impleadment filed by Mr. V. Pannerselvam is on the basis that he has participated in the public auction held on 20. 6.2000 and had offered his bid in respect of lease-hold rights to quarry sand jelly in s. No. 61 in Manamedu village, Tiruchi district which was accepted but before the same could be confirmed, a writ petition was filed before the High Court and that petition having been allowed, the matter was carried in appeal and that appeal is said to be pending consideration. His case is that the same subject matter is involved in this civil appeal.

(2.) But a letter has been placed before this court addressed by the deputy director (Gandm) , Tiruchirapalli dated 4.2.2002 to the effect that the land in respect of which this appeal is concerned is block no. 2 in s. F. No. 61, Cauvery. river, Manamedu village measuring 10 hectares and has not been brought for subsequent tender or auction sale as the matter is seized of by this Court. If that is so, there is no cause for the applicant in I. A. no. 2 to complain nor he can be brought on record in these proceedings. Application for impleadment is, therefore, rejected.

(3.) Leave granted.