KALIAKKAVILAI THINASARI SANTHAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petition in W.P.(MD).No.5752 of 2020, has been filed by Kaliyakkavilai Thinasari Santhai Viyabarigal Nala Sangam, represented by its Secretary, Sunil. The said Writ Petition had been filed in the nature of Certiorarified Mandamus seeking to call for the records of the auction notification of the third respondent, the Executive Officer, Kaliakkavilai Town Panchayat, Kaliakkavilai, Kanyakumari District, by Na.Ka.No.49/2020/A1, dated 04.03.2020 and set aside the same and to consequently for a mandamus to issue a fresh auction notice by reducing entry fees as earlier in respect of Kaliakkavaili Vegetable and Fish market.

(2.) The Writ Petition in W.P.(MD).No.5753 of 2020 has been filed by an individual person, T.Rajakumar, in the nature of Certiorarified Mandamus, once again, questioning the very same auction notice, dated 04.03.2020 and to quash the same and also to extend the licence of the petitioner till 2020-21 to 2021-2022, on the basis of G.O.Ms.No.92, (Municipal Administration and Water Supply Department), dated 03.07.2007.

(3.) The Writ Petition in W.P.(MD).No.5754 of 2020 has been filed by Kaliakkavilai Chillarai Meen Virpanaiyalargal Nala Sangam, represented by its President, Pathrose, in the nature of Certiorarified Mandamus, calling for the records of the very same auction notice dated 04.03.2020 and to set aside the same and also for a Mandamus to issue a fresh auction notice by reducing the entry fees as earlier issued.