K GURUSAMY Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT TIRUVALLUR

JUDGEMENT

(1.) HEARD all the parties.

(2.) BY proceedings dated 31.5.2000, the second respondent granted licence in Form No.VII under the Tamil Nadu Liquor (Retail Vending) Rules, 1989 (hereinafter referred to as "Rules") to the fourth respondent, pursuant to an auction for grant of privilege for retail vending of IMFL Shop No.22 of Uthukottai Taluk, said to have held on 29.5.2000 for the privilege amount of Rs.21,24,000 for the excise year 2000-2001.

(3.) ON 29.5.2000, it appears that one Thiru K.Veluraj submitted his tender for Rs.21,22,405 while the 4th respondent in the respective writ petitions bid for a sum of Rs.21,24,000, and the same being highest bid, was accepted by the third respondent and a certificate of confirmation of sale privilege was given in favour of the fourth respondent by the 3rd respondent by proceed- ings dated 29.5.2000 in Form No. V under Rules 11 and 13(1) of the Rules, and in pursuant to which, the second respondent by his proceedings dated 31.5.2000 in R.C. 20929/2000 V-4 issued the licence in Form No.VII to the fourth respondent with regard to the shop No.22, Uthukottai Taluk, for the excise year 2000-01, which is impugned in the above writ petitions.