V DURAISAMY Vs. COMMISSIONER THIRUVOTTIYUR MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari, to call for the records of the impugned Tender Notification No.31/2010 dated 1.2.2011 issued by the respondent and to quash the same insofar as the road mentioned as item No.12 in the impugned tender notice is concerned.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondent. By consent of both parties, the writ petition is taken up for final disposal.

(3.) THERE is no justification in challenging the subsequent Tender Notification as it is a prerogative of the respondent to issue appropriate Tender Notification based on the need of the municipality from time to time.