CHENNAPURI ANNADANA SAMAJAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein seeks for issuance of a writ of certiorarified mandamus to call for the records relating to the order dated 08.06.2012 bearing Na.Ka.No.2793/86/A4 on the file of R-3 and also the consequential Order dated 08.10.2012 bearing Na.Ka.No.2793/86/A4 culminating in the order dated 31.01.2013 bearing Na.Ka.No.2793/86/A4 on the file of R-3, quash the same and consequently, direct the respondents to renew the lease period on the same terms and conditions of the lease deed dated 12.04.1961.

(2.) The only question involved for consideration in the present writ petition is,

(3.) Mr.G.Masilamani, learned Senior Counsel appearing for the petitioner, at the first instance, highlighting upon core factual aspects, submitted thus: