N MADHARSHA Vs. DISTRICT COLLECTOR TIRUCHIRAPALLI

JUDGEMENT

(1.) THIS appeal is preferred against the common order dated 1.3.1995 passed by the learned single Judge in W.P. Nos. 10227 and 10228 of 1992. The petitioner in W.P. 10228 of 1992 has come up in appeal.

(2.) THE Collector of the District declined to accept the bid offered by the petitioner and accordingly, refused to confirm the auction sale conducted on 30th September, 1991 in exercising his powers under Rule 8 (2) (e)(i) of the Tamil Nadu Minor Mineral Concessions Rules, 1969 as it was in force at the relevant point of time. Learned single Judge has rejected the writ petition on the ground that the Collector has power to decline to accept the bid and refuse to confirm the auction sale, in view of the provisions contained in sub-rule 2(e) of Rule 8 of the Rules.