P. NITHYA Vs. CHIEF COMMERCIAL MANAGER, CHENNAI

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned tender notification dtd. 8/6/2022. Under the impugned tender notification, an Aavin Parlour at Jollarpettai Railway Station has been auctioned for lease. The said parlour was earlier taken on lease from the respondents by the petitioner for a period of five years. Due to COVID-19 lockdown imposed by the Government, the period of lease was also extended for a particular period by the respondents. The petitioner has submitted an application, seeking for renewal of lease on its expiry. The said application has been rejected by the orders of the respondents. Aggrieved by the same, the petitioner has filed a writ petition and has obtained an order of stay of the rejection order. In the meanwhile, the respondents have issued the impugned tender notification. The petitioner has challenged the same on the ground that even though the petitioner has sought for extension of lease, the respondents have issued the impugned tender notification. The petitioner claims that she is a promoter and representative of Sri Ganapathy Women's Self Help Group. According to the petitioner, she is entirely depending on the income of the Aavin Parlour which is now running at Jollarpettai Railway Station. According to the petitioner, since the rejection order passed by the respondents rejecting the request made by the petitioner for renewal of licence has been stayed by the order of this Court in WMP No.13175 of 2022 in WP No.13911 of 2022 dtd. 3/6/2022, the question of auctioning the very same shop will not arise. According to the petitioner, the auction to be conducted under the impugned notification is arbitrary and illegal.

(2.) Heard Mr.R.Govindasamy, learned counsel for the petitioner and Mr.Prasad Vijayakumar, learned Standing Counsel for the respondents 1 to 3.

(3.) By consent of both parties, this Writ Petition is taken up for final disposal at the admission stage itself.