G RAVI Vs. DISTRICT PLANNING OFFICER

JUDGEMENT

(1.) CONSIDERING the limited issue raised , the Writ Petition itself is taken up for disposal.

(2.) THE petitioner claiming to be the elected Ward councillor of local body in the second respondent Town Panchayat has filed this writ Petition seeking to issue a Writ of Mandamus forbearing the respondents from confirming the tender proceeding in respect of tender notification in ref. Na. Ka. No. A1/195/2005 dated 15. 6. 2005 pertaining to the proposed construction of bus terminus on the Daily Market Street, on the way to madapuram.

(3.) IN the light of what is stated above, we find no merit in the claim made by the petitioner. Accordingly, the Writ Petition fails and the same is dismissed. No costs. Consequently, WPMP (MD) Nos. 6192, 6973 and wvmp (MD) Nos. 307 and 318 of 2005 are closed. .