EXECUTIVE OFFICER SELECTION GRADE PANCHAYAT Vs. S SELVAM

JUDGEMENT

(1.) THE Honourable Chief Justice: this writ appeal has been filed against the impugned order of the learned single Judge dated 6. 4. 2004 passed in Writ Petition No. 8461 of 2004.

(2.) HEARD the learned counsel for the appellant.

(3.) IT appears that the Selection Grade Panchayat, Chengam, granted lease in respect of 26 shops in Thokkapettai Town Bus Stand, Chengam, in favour of some third parties from 1. 4. 1995 to 31. 3. 1998. Thereafter the lease was renewed for a further period of three years i. e. from 1. 4. 1998 to 31. 3. 2001 without putting the shops to public auction/public tender. Again the lease was renewed for another period of three years i. e. from 1. 4. 2001 to 31. 3. 2004 in favour of the very same persons which was questioned in the writ petition by the first respondent herein.