K BALAKRISHNAN Vs. DISTRICT REVENUE OFFICER THANJAVUR

JUDGEMENT

(1.) The petitioner challenges the order of the first respondent appointing the second respondent as Additional Auctioneer in Nagapattinam Division. The petitioner alleges that he is the approved auctioneer and functioning as an auctioneer for the Nagapattinam District for the past 15 years. The second respondent has been appointed as an additional auctioneer by the first respondent contrary to the Customs under Rule 12(2) of the Tamil Nadu Pawn Brokers Rules, 1944. It is also stated in the affidavit that Revenue Divisional Officer is the competent person to appoint auctioneer for more than one division. He himself appointed the second respondent as auctioneer against the convention and rules.

(2.) Notice of motion has been ordered by me on 3-7-1989.

(3.) Learned Counsel Mr. P. Arivudai Nambi, Government Advocate appears for the 1st respondent. No appearance on behalf of the second respondent.