K.M. MEERAN MOHIDEEN Vs. TIRUNELVELI MUNICIPAL COUNCIL

JUDGEMENT

(1.) MR . Aayiram K. Selvakumar, learned Government Advocate, accepted notice for the respondents. With the consent of both parties, this writ petition is taken up for final disposal.

(2.) THE petitioner seeks for issuance of a writ of certiorarified mandamus to quash the order, dated 10.09.2014, passed by the second respondent and for a consequential direction upon the first respondent to grant lease for collection of fee in the cattle market, situated at Nethaji Road, Melapalayam, by taking note of the resolution No. 228, dated 29.07.2013.

(3.) THE first respondent passed an Order, dated 18.08.2014, rejecting the petitioner's request. This was challenged by the petitioner by filing W.P. (MD) No. 13632 of 2014 contending that the Order, dated 14.08.2014, is contrary to the directions issued by this Court in the earlier writ petition. When the said writ petition was heard, the petitioner restricted the relief sought for only in respect of the cattle shandy and giving up his right in respect of the daily vegetable market. This Court, by Order dated 19.08.2014, allowed the writ petition and set aside the order, dated 14.08.2014 and remitted the matter for fresh consideration to the first respondent to comply with the direction issued by this Court in W.P. (MD) No. 10349 of 2014, within a time frame. Pursuant to the said direction, the second respondent passed an order, dated 10.09.2014, which is impugned herein.