C.RANGANATHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) A Resolution passed by the third respondent-Maraimalai Nagar Municipality has been called in question in this Writ Petition in Resolution No.131, dated 11.5.2012, seeking to quash the same and for consequential direction to allot the work to the petitioner.

(2.) THE case of the petitioner is as follows:

(3.) THE fourth respondent has filed a counter affidavit averring as follows: (i) The Writ Petition is misconceived and is not maintainable either in law or on facts.