P KOTTAISAMY Vs. COMMISSIONER, MADURAI CORPORATION

JUDGEMENT

(1.) This writ petition has been filed praying that this Court may be pleased to issue a writ of mandamus, directing the Respondent to conduct a re-auction, in respect of the demolition of the Central Market buildings, situated near the Shree Meenakshiamman Temple, Madurai, by considering the Petitioner's representation, dated 28.10.2010.

(2.) Heard Mr. K.K. Senthil, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. M. Ravishankar, the learned Counsel appearing on behalf of the Respondent.

(3.) The Petitioner has stated that the shops in the old Central Market had been shifted to the newly constructed market at Mattuthavani, Madurai. A multi-level shopping complex is proposed to be constructed at the said place. Therefore, an auction notification, dated 02.10.2010, had been issued by the Respondent, in the Tamil daily newspaper 'Maalai Malar', for the demolition of the buildings at the old Central Market. The value of the wood had been fixed at Rs. 4,92,000/-and for the old Mangalore tiles the value had been fixed at Rs. 5,000/-.