S. JEYAKUMAR Vs. DISTRICT COLLECTOR, TIRUNELVELI

JUDGEMENT

(1.) THIS Writ Petition is filed challenging the tender notification issued by the District Collector in Na.Ka.No.M1/1807/2012 dated 04.04.2012 published in the Tirunelveli District Gazette Extra-Ordinary Issue NO.5 dated 10.04.2012 in so far as it relates to the stone quarries.

(2.) HEARD Mr.V.Sanjeevi, learned counsel for the petitioner and Mr.S.Chandrasekar, learned Government Advocate appearing for the first respondent and Mr.R.Anand, learned counsel appearing for the second respondent.

(3.) THE petitioner claims that he is one of the persons interested in participating in the Tender-cum-Auction. The main ground on which the counsel for the petitioner filed this Writ Petition challenging the notification as mentioned above is that Rules 8(1)(b)(i) and 8(1)(b)(ii) of Minor Mineral Concession Rules 1959 have been violated by the authorities and there was no proper advertisement or notification as contemplated in the above stated Rules and hence, the same should be quashed.