S.KAVAIAH Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner challenges the proceedings dtd. 23/7/2021 whereby a fresh tender has been floated for the Shencottai Road Lodge.

(2.) The petitioner was granted a licence to maintain and manage a cottage in the Courtallam Town Panchayat called Shencottai Road Lodge pursuant to the tender floated in the year 2009. According to the petitioner, such tender was floated in terms of G.O.Ms.No.92 dtd. 3/7/2007 and that the petitioner is entitled to a renewal of such licence once every three years for a total period of 15 years. The petitioner's licence is said to have been renewed periodically up to the period 2020-2021. The petitioner states that he was very badly affected by the COVID-19 pandemic and that he was unable to run the business for a considerable length of time.

(3.) In response to a letter dtd. 23/6/2021, it is stated that he was called upon to pay a sum of Rs.3,06,403.00 as arrears. The petitioner has enclosed a demand draft for the aforesaid sum and states that the respondent should accept the said sum and renew the licence for a further period of three years.