B VARUNAN Vs. DISTRICT COLLECTOR NAMAKKAL

JUDGEMENT

(1.) WRIT Petition No.128 of 2011 is filed praying to issue a WRIT of Mandamus, directing the respondents to allot one shop to the petitioner in the newly constructed building in the old Survey No.300/2, present Survey No.855/1, Valavanthinadu village, Kollimalai, Senthamangalam Sub District, Namakkal District.

(2.) WRIT Petition No.129 of 2011 is filed praying to issue a WRIT of Certiorarified Mandamus, calling for the entire records relating to the tender notice dated 2.1.2011 in No.132/namakkal/2010 of the fourth respondent and quash the same insofar as one shop and direct the respondent to allot one shop to the petitioner on the basis of the order of allotment made in N.Ka.No.147/2009(A3) dated 31.7.2009 & as per cancellation order dated 20.8.2010 in N.Ka.No.147/2009(A3) in the newly constructed building in the old Survey No.300/2, present survey No.855/1, Valavanthinadu village, Kollimalai, Senthamangalam Sub District, Namakkal District to the petitioner.

(3.) THE respondents were noticed. THEy are represented by Mr.L.S.M.Hasan Fizal, learned Government Advocate and Mr.M.Dhandapani, learned Special Government Pleader.