T PARTHIBAN Vs. DISTRICT COLLECTOR COLLECTORATE BUILDINGS

JUDGEMENT

(1.) THIS writ petition has been filed, praying that this Court may be pleased to issue a writ of mandamus, to direct the third respondent to conduct the auction for the Vallandor pond, pursuant to the auction notice, dated 11.11.2010, properly, without any interference from influential persons.

(2.) THE main contention of the learned counsel appearing on behalf of the petitioner is that the petitioner is under the serious apprehension that he would not be allowed to participate in the auction, to be held on 30.11.2010. Further, the lowest bid amount had not been stated in the auction notice, dated 11.11.2010. In spite of the representations made by the petitioner, the third respondent is likely to conduct the auction, on 30.11.2010, without following the procedures established by law.