LAWS(MAD)-2000-2-95

A DURAIKKANNU THEVAR Vs. COLLECTOR RAMANATHAPURAM DISTRICT

Decided On February 21, 2000
A.DURAIKKANNU THEVAR Appellant
V/S
COLLECTOR, RAMANATHAPURAM DISTRICT Respondents

JUDGEMENT

(1.) THE petitioner has filed this writ petition praying to issue a writ of certiorari to call for the records in connection with the notification dated 23.7.1992 in Na.Ka.No.E3/632/91 issued by the second respondent and to quash the same.

(2.) HEARD the learned counsel appearing for the petitioner and the respondents as well.

(3.) IN the counter filed on behalf of the respondents, it would be contended that the sale of the Arrack Shop No.6 Anandur village for the year 1982-83 was conducted by the then Sub Collector, Devakottai on 10.6.1982 and the petitioner was the highest bidder for a monthly rent of Rs.19,120. But, since he failed to remit the half monthly rent after the sale was over as required under the Rule, the sale concluded in his favour was cancelled and a resale was ordered and conducted on 22.6.1992 and it had gone only on a monthly rent of Rs.10,000; that due to the default of the petitioner, the Government sustained a loss of revenue from 16.7.1982 to 15.7.1983 at the rate of Rs.9,120 totally amounting to Rs.1,09,440.