SUDHA K. VELAPPAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the tender notice issued by the second respondent in his proceedings dated 14.02.2016 and for a consequential direction to direct the respondents 1 and 2 to grant licence in respect of Shop No.21 situated in Tirunelveli Junciton Bus Stand, Tirunelveli in favour of the petitioner by considering his proposal petition dated 27.01.2016.

(2.) I heard the learned counsel on either side and perused the material records. After some elaborate arguments, the learned counsel for the petitioner submitted that the petitioner is agreeable to pay a sum of Rs.52,65,163/ - representing the arrears of rent left by the erstwhile tenant in respect of shop Nos.21 and the Jannath Canteen situated in the second platform of the Tirunelveli Corporation Bus Stand. As agreed earlier, today, the learned counsel for the petitioner also handed over a Demand Draft for Rs.15,00,000/ - being Nos.447238, 447228, 447229, dated 21.03.2016 and 16.03.2016 respectively. Further, the learned counsel for the petitioner would contend that as per the tender schedule, the auction was conducted for both the shops and this was also confirmed by the counsel for the second respondent.

(3.) Though the petitioner has not participated in the auction, now he has come forward with this offer to pay the entire arrears which was hitherto left unpaid by the erstwhile tenant.