V.DAVID Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) We have heard Mr.J.Jeyakumaran, learned counsel appearing for the appellant and Mr.R.Baskaran, learned Government Counsel appearing for the respondents 1 to 4.

(2.) The appellant is the writ petitioner, who sought for issuance of a Writ of Mandamus to direct the first respondent to consider his representation dated 23.03.2021 to extend the lease in respect of the Kanmai in Thoothukudi District for a period of ten months. The reason for filing this writ petition is that on account of the pandemic, the appellant was unable to enjoy the rights granted to him pursuant to the tender.

(3.) Mr.R.Baskaran, learned Government Counsel appearing for the respondents has produced a copy of communication sent by the third respondent to the appellant dated 12.07.2021, by which, the request made by the appellant for extension of license period has been rejected. Furthermore, fresh auction was conducted for the period 2021 to 2022 and it was cancelled and re-auction is scheduled to be held on 23.07.2021.