KANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) W. P(MD)No. 26893 of 2019 has been filed seeking issuance of a Writ of Certiorarified Mandamus to quash the impugned order of the first respondent, dated 28. 11. 2019 in Na. Ka. No. 281/Mineral/2019 and consequently to direct the first respondent to receive the 90% of the bid amount from the Petitioner and to execute the lease deed in favour of the Petitioner in respect of the stone quarry in S. No. 1290(Part-II), Kovilpatti Village, Andipatti Taluk, Theni District.

(2.) W. P(MD)No. 347 of 2020 has been filed seeking for issuance of a Writ of Ceritiorarified Mandamus to quash the proceedings of the second respondent in Na. Ka. No. 284 Mines/2019, dated 28.11.2019 and consequently to direct the respondents herein to receive the balance bid amount of Rs. 24. 25 lakhs from the Petitioner and execute the lease agreement in favour of the Petitioner in respect of Government Poramboke lands in S. No. 741, ad-measuring 1.34 hectares situated at Shanmugasundarapuram Village, Andipatti Taluk, Theni District within the time stipulated by this Court.

(3.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.