SAINUDHEEN Vs. SECRETARY, PORUVAHY GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner, who is stated to have auctioned the right to conduct meat stalls in Chakkuvally Market under the respondent Grama Panchayath for the year 2018-19, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P2 auction notice issued by the respondent, whereby the auction for grant of licence to conduct meat stalls in the Chakkuvally and Edakkad markets under the respondent Grama Panchayath for the year 2019-20 was scheduled to be held on 07.03.2019. Ext.P3 is the terms and conditions of the auction, which forms part of Ext.P2 notice. The petitioner has also sought for an order to allow him to conduct beef stall in Chakkuvally Market of the respondent Grama Panchayath, till the agreement between the parties is in force, i.e., till 09.05.2019.

(2.) Heard the learned counsel for the petitioner.

(3.) The sole issue that arises for consideration in this writ petition is as to whether any interference is warranted on Ext.P2 auction notice. The ground raised in this writ petition is that the procedure adopted by the respondent in issuing Ext.P2 auction notice is in violation of the principles of natural justice and that, before issuing Ext.P2, the petitioner ought to be given an opportunity of being heard.