VARATHA RENGARAJAN Vs. DISTRICT COLLECTOR, THANJAVUR; EXECUTIVE OFFICER

JUDGEMENT

(1.) This Writ Petition is filed in the nature of certiorarified mandamus to call for the records relating to the impugned auction notice in Na.Ka.No.35/2020 dated 24.02.2020 passed by the 2nd respondent and to direct the respondents to extend the period of the petitioner's tender till summer season based on his representation dated 09.03.2020.

(2.) In the affidavit filed in support of this writ petition, it had been stated that the petitioner had participated in the auction on 20.11.2019 which had been called by a public notice in Na.Ka.No.16/2019/A1 dated 04.11.2019. This auction was for fishing rights on the Chettikulam Lake in Kalyana Ramanathapuram for the period from 21.11.2019 to 31.03.2020. The petitioner was the successful bidder for a sum of Rs.11,000/-. He had deposited as earnest money, Rs.2,500/-. He had the right to harvest the fish till 31.03.2020.

(3.) At the time, when the writ petition was filed, the petitioner had stated that the village people had requested him not to harvest the fish, since there were no other source of water. The petitioner had therefore sought extension of the tender period for further period of one month from 31.03.2020. However, the 2nd respondent initiated reauction on 09.03.2020. Being aggrieved by the same, the petitioner had filed the present writ petition.