K ALLIMUTHU Vs. COMMISSIONER PANCHAYAT UNION

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, to call for records on the file of the first respondent in proceedings No.ROC.10/2009/A3 dated 22.3.2011 and to quash the same as illegal, incompetent, irregular and without jurisdiction and to further direct the first respondent to extend the lease in terms of Rule 23 of the Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in Panchayats) Rules 2001.

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

(3.) MR.S.Shivashanmugam, learned Government Advocate appearing for the respondents pointed out that the auction conducted for granting a right to collect toll is specifically for the period from 9.9.2010 to 31.3.2011 and the order dated 8.9.2010 in Na.Ka.No.192/2010/m7 dated 8.9.2010 is a self contained. It does not provide for extension of the period. Hence, no relief can be granted as prayed.