S KARUNANIDHI Vs. DISTRICT COLLECTOR DISTRICT COLLECTORATE

JUDGEMENT

(1.) THE present appeal is preferred against the order dated 28.09.2010 passed by a learned single Judge of this Court in W.P.(MD) No.8422 of 2010, whereby the learned single Judge has dismissed the writ petition filed by the appellant.

(2.) THE appellant has filed the writ petition to quash the proceedings of the 3rd respondent made in Na.Ka.No.A2/63/2010 dated 21.06.2010 and consequently directing the 3rd respondent to extend the lease period of the petitioner's fishing right after receiving 15% amount from him as per G.O.Ms.No.147, Municipal Administration and Water Supply Department dated 30.12.2000.

(3.) THE learned single Judge, on a consideration of entire materials and submissions of both sides, has dismissed the writ petition on a finding that simply because in the original lease, a clause has been inserted to the effect that if the petitioner seeks extension, he has to make an application 15 days before the expiry of the lease period, that will not give any right in favour of the appellant to extend the lease, by accepting 15% increased amount of lease. Aggrieved over the same, the present appeal is filed.