R.ASHOK KUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner assails a tender notification dtd. 1/10/2021 by which an auction is scheduled to be held tomorrow.

(2.) The petitioner is the incumbent licensee in respect of the operation of the two wheeler and cycle parking stand at the Arapalayam Bus Stand. Although the petitioner has assailed the tender notification on the ground that his request for extension of licence has not been disposed of till date notwithstanding the order dtd. 8/9/2021 in W.P(MD).No. 12795 of 2021, the petitioner confines the relief claimed to participation at the auction to be held tomorrow.

(3.) Mr.P.Subbaraj, learned counsel for the State, accepts notice on behalf of respondents 1,2 and 4 and Mr.P.Athimoolapandian, learned Standing Counsel, accepts notice on behalf of the Corporation of Madurai. On instructions, Mr.Athimoolapandian submits that the petitioner is required to apply for a No Due Certificate from the Corporation of Madurai. Such application has not been submitted as of now. If such application is submitted today, the Corporation of Madurai would verify as to whether there are dues payable by the petitioner. If there are no dues, the Corporation of Madurai would issue the No Due Certificate to the petitioner by the end of day. He adds that the representation of the petitioner seeking extension of licence was rejected by the Corporation of Madurai by communication dtd. 13/10/2021.