PASUMPON Vs. VAIGAI VAN URIMAYLARGAL OTTUNARGAL SANGAM

JUDGEMENT

(1.) THE appellant, who was a successful bidder in respect of the tender relating to collection of parking fees for Commercial Vans in the area called Palam Station Road, has come forward with this Appeal challenging the order of the learned single Judge, dated 7.4.2006, passed in W.P. No. 2381 of 2006. THE said Writ Petition came to be filed at the instance of the first respondent, for the issuance of Writ of Certiorarified Mandamus, to call for records of the first respondent pertaining to tender/public auction notices for the period of 2006"2007, as per the resolution of the first respondent Corporation, bearing No.486, dated 28.12.2005, for the period from 1.4.2006 to 31.3.2007, so far as parking of vans at Palam. Station Road, Madurai collecting fee of Rs.15 for 12 hours instead of Rs.10 per day i.e., 24 hours and quash the said proceedings.

(2.) THE learned single Judge took the view that there was discrimination in so far as it relates to fixation of rates for parking of Vans in Palam Station Road, and, therefore, the impugned order is liable to be set aside.

(3.) THE learned counsel further contended that as far as the price fixation in such matters are concerned are within the realm of the respective Government and its agents concerned and there is every little scope for the Courts to interfere with such fixation of rates.