C JAYADEVAN Vs. CORPORATION OF COIMBATORE

JUDGEMENT

(1.) By consent of all the parties, the main writ petitions themselves are taken up for final disposal.

(2.) The petitioners numbering 23 have filed WP.33551 of 2002, praying to issue a writ of mandamus forbearing the Commissioner, Corporation of Coimbatore from proceeding with the tender notice dated 05.08.2002, in respect of 23 shops in the basement of Thiru-Vi- Kalyanasundaranar Market, Coimbatore 9, without allotting the said shops to the petitioners at the Public Works Department's rate.

(3.) The very same petitioners, except two (Sl.No.10 and 11 in the earlier writ petition) have filed WP.No.36280 of 2002, seeking to issue a writ of declaration declaring G.O.Ms.No.208 dated 17.06.2002 of the Government of Tamil Nadu as illegal and unconstitutional as well as for the consequential direction to the Commissioner, Corporation of Coimbatore to allot shops to them at the newly constructed premises, previously called as Thiru- Vi-Kalyanasundaranar Market, Coimbatore at the rates determined by the Public Works Department.