INTEGRATED BUS STAND TRADERS ASSOCIATION (MATTUTHAVANI) REP BY ITS SECRETARY I KAMAL Vs. COMMISSIONER MADURAI CITY MUNICIPAL CORPORATION ALAGAR KOIL MAIN ROAD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus to call for the records of the 1st respondent relating to his communication in Ref.No.Ma.Va.5/1769/2002 dated 5.4.2002 and quash the same and pass consequential order refixing the rent and return of the deposit collected for participating in the auction held on 11.03.99.

(2.) NONE appears on behalf of the petitioner. The petitioner is the secretary of the integrated bus stand traders Association. This Writ Petition has been filed to quash the impugned communication and consequentially to refix the rent and return the deposit collected in the auction held on 11.03.1999.