(1.) THE petitioner has approached this Court with a prayer to issue a writ in the nature of mandamus, directing the respondent to permit the petitioner to remit the lease amount for remaining 5 years period and on such payment direct the respondent to execute the lease deed for the additional period of 5 years from 11.01.2012 with respect to stone quarry comprised in S.No.221 of Periya Venmani Village, Maduranthagam Taluk, Kancheepuram District over an extent of 0.88.5 Hec.
(2.) THE District Collector issued a notification dated 31.8.2006 inviting tender for various stone quarries situated in Kancheepuram District. THE allotments by public auction were also stipulated. THE petitioner submitted her tender on 19.9.2006 for the stone quarry comprised in S.NO. 221 of Periyavenmani Village, Maduranthakam Taluk, Kancheepuram District. THE tender cum auction was held on 20.9.2006 and the petitioner was declared as highest bidder having offered Rs.14,10,000/- (Rupees fourteen lakhs and ten thousand only). 10% of the tender amount was paid by the petitioner at the time of auction, in addition to sum of Rs.25,000/- towards E.M.D. THE petitioner thereafter received notice dated 2.11.2006 directing the petitioner to pay the balance tender amount within a period of seven days after the receipt of the notice. THE petitioner accordingly paid the balance amount.
(3.) THE request of the petitioner was not considered, which forced the petitioner to file the writ petition in W.P.No. 46487 of 2006. THE writ petition was allowed by this Court on 22.3.2007. THE operative part of the order passed by this Court reads as under, "Hence, the respondent is hereby directed to grant lease in favour of the petitioners for ten years as provided under Rule 8(8) instead of five years in respect of their respective quarries. It is also open to the respondent to recover and realise from the petitioners the proportionate lease amount for the extended period of five years. With the above observation, the writ petitions are disposed of. No costs. Consequently, the connected MPs are closed."