KALIYAMURTHY Vs. DISTRICT COLLECTOR PERAMBALUR

JUDGEMENT

(1.) THESE Writ Petitions have been filed praying for a Writ of Certiorari to call for and quash the order, dated, 23.12.2009, passed by the fourth respondent, granting the lease to the fifth respondent for cutting the trees, in Athiyur Village Panchayat.

(2.) THE main contention of the learned counsel for the petitioners is that the fourth respondent has passed the impugned order, dated 23.12.2009 in an arbitrary and malafide manner. He had also submitted that the auction had not been held by following the due procedures established by law. No auction notice had been published, before the auction had been held, on 04.12.2009.He had also submitted that auction held, on 04.12.2009, was conducted in the house belonging to Panchayat president, the fourth respondent herein.