DISTRICT COLLECTOR, KANYAKUMARI DISTRICT Vs. V.PRADEESH

JUDGEMENT

(1.) The State has preferred the above Writ Appeals, challenging the common order of learned Single Judge dtd. 25/10/2021, made in W.P.(MD) Nos. 14075, 14324, 14615, 14590, 14608, 14611, 14615, 14617, 14629 and 14847 of 2021.

(2.) Since the issue involved in these writ appeals are one and the same and the writ appeals arise out of a common order, they are taken up together for disposal.

(3.) The respondent in these writ appeals have filed the writ petitions for issuance of a Writ of Certiorarified Mandamus, to quash the paper publication of the third appellant dtd. 26/7/2021 for conducting re-auction in respect of the respective shops for which the respondents in the respective writ appeals have quoted the highest amount pursuant to the previous tender notification and to declare the impugned notice dtd. 28/7/2021, issued by the third appellant as illegal. The writ petitions have also prayed for further direction to the third appellant to receive the rental amount and allow the respondent in these writ appeals to continue the business in the shops, for which they were found to be the successful bidders pursuant to the previous tender notification.