A P RAJAN Vs. EXECUTIVE OFFICER, SPECIAL GRADE TOWN PANCHAYAT,; EXECUTIVE ENGINEER, NATIONAL HIGHWAYS DEPARTMENT AND THE DISTRICT COLLECTOR CUM INSPECTOR OF PANCHAYATS

JUDGEMENT

(1.) Learned Special Government Pleader is directed to take notice on behalf of respondents 1 to 3.

(2.) The petitioner is a practising Advocate in Thuckalay in Kanyakumari District. He also claims to be the District President of Siva Shena, a political party, Kanyakumari District and was instrumental in organizing various service programs to the public, such as Blood Donation Camps, providing Ambulance Service for poor and needy, etc. He has filed this writ petition, as a public interest litigation, seeking to quash the Tender Notification, dated 30.10.2007, of the 1st respondent published in Tamil Daily "Dinakaran", dated 04.11.2007, calling tenders for issuance of licence to 240 temporary open space shops for a specified period.

(3.) Kanyakumari Town Panchayat has published a Notification in Tamil Daily "Dinakaran" issue dated 04.11.2007 mentioning that for putting up of shops without roofing for a period of 60 days during November and December, 2007 and. January, 2008 tenders are being called for, The measurement for each shop is 6 ft. x 4 ft., totalling 24 sq. ft. which would be temporary in nature. It goes without saying that after the stipulated period of 60 days, shops would be lifted by the persons concerned. For the above said notification, the said Town Panchayat has also passed a Resolution on 29.10.2007.