ABU CONSTRUCTION Vs. COMMISSIONER, ATTUR MUNICIPALITY AND ORS.

JUDGEMENT

(1.) Heard Ms.M.J.Prabhavathy, learned counsel for the petitioner; Mr.P.Srinivas, learned Standing Counsel for respondents 1 and 2; and Mr.M.Santhana Kumar, learned counsel for respondent 3.

(2.) With the consent of the learned counsel for the parties, the Writ Petition is taken up for final disposal.

(3.) The petitioner, stating to be a registered contractor of the first respondent Municipality, has sought for issuance of a writ of mandamus, to direct the first and second respondents to accept his financial bid, for providing BT surface from Kottai Anna Statue to NH By-pass Link Road towards Forest Road in Ward Nos.1 and 2.