KURSHED SHARFUDEEN Vs. IBP COMPANY LTD

JUDGEMENT

(1.) CHALLENGE is made to an order of the third respondent passed on 11. 7. 2007, in Ref. No. CH4/9 COCO at S. No. 152/4b, Pudukkottai North Panchayat, Alangudi Road, Pudukottai. The petitioners have brought forth this petition seeking a writ of certiorarified mandamus.

(2.) THE affidavit in support of the petition along with the grounds are perused. The Court heard the learned Counsel on either side,and the materials are also scrutinised.

(3.) AS could be seen from the available materials and the submissions made by the learned Counsel for the petitioners, a license to run a petrol outlet at Alangudi Road, Pudukottai, was granted to one Sumathi for a period of one year from 2002 to 2003, and it was renewed, and since she was sick, she could not further continue the same, and she had got a proposal to sell the same. According to the petitioners, they purchased the said piece of land for a heavy price, and they applied for the interview which was done by the second respondent Corporation, pursuant to which a contract was entered into between them originally for one year namely 2004-2005, and subsequently, it was renewed for 2005-2006 and also for a period of six months. While the matter stood thus, the impugned order was served upon the petitioners stating that the contract was terminated, and the notice for that purpose will have its effect from 11. 7. 2007, and hence, necessary proceedings have got to be followed, and the contract stood terminated from 10. 8. 2007. Aggrieved over the same, the petitioners have brought forth this writ petition before this Court.