N BALAJI Vs. TMT L M SHANTHI

JUDGEMENT

(1.) THE first respondent herein filed W.P.No.3842 of 2001 praying this Court to issue a writ of mandamus forbearing the respondents 2 to 5 herein from in any manner awarding dealership of the retail outlet at Vellode Village, Erode District in favour of the appellant herein by issuing a letter of intent or letter of appointment and further directing the respondents 2 to 5 herein to consider the first respondent herein for appointment as dealer of the said retail outlet.

(2.) W.P.No.11783 of 2001 was filed by the appellant herein praying the Court to issue a direction to the Corporation to forbear from commencing the retail outlet either by the respondents 2 to 5 or by any of his agents.

(3.) THE appellant resisted the writ petition inter alia contending that he submitted income tax Auditor's report when the application was made and also during the interview and in fact the format contains the signature of the Notary public as well as seal. It is the further case of the appellant that he is not owning any bus or lorry and that out of the three telephones standing in his name, one is running as PCO and one is kept in his house and the other is kept for lorry business. With regard to Jai Balaji Transport, the appellant contended that it was originally belonged to him and his brother-in-law and later his share was sold to his brother-in-law two years back and hence he is not running any bus or owning the said Jai Balaji Transport.