A.AMIRTHARAJ Vs. THE COMMISSIONER

JUDGEMENT

(1.) The matter concerns a tender -cum -auction called for by the respondent Municipality with respect to the right to collect fee at the Cuddalore Municipality Bus Stand. The petitioner in W.P.No.12691 of 2015 has sought for issuance of a Writ of Mandamus, to direct the respondent Municipality to accept his bid and award the licence in his favour for a period of three years from 2015 -18.

(2.) The petitioner in W.P.No.14465, who was the successful bidder in the auction, has challenged the proceedings of the respondent Municipality, dated 08.05.2015, by which the Municipality prohibited the petitioner from collecting the toll in the light of the order of interim stay granted in W.P.No.12691 of 2015, dated 28.04.2015. As both the Writ Petitions concern, the same tender -cum -auction, they have been clubbed together, heard and are disposed of by this common order.

(3.) Heard Mr.N.Jothi, learned counsel appearing for the Writ Petitioner in W.P.No.12691 of 2015, Mr.V.Raghavachari, learned counsel appearing for the Writ Petitioner in W.P.No.14465 of 2015 and Mr.P.H.Aravind Pandian, learned Additional Advocate General assisted by Mr.R.Lakshmi Narayanan, learned Additional Government Pleader appearing for the first respondent and Mr.P.Srinivas, learned counsel appearing for the Municipality.