M KANDASAMY Vs. DISTRICT COLLECTOR COIMBATORE DSITRICT

JUDGEMENT

(1.) BY consent of all the parties, the writ petition itself is taken up for disposal.

(2.) THIS writ petition has been filed to quash the order of the second respondent in Na. Ka. No. 80/2006/a dated 21. 03. 2007 and further direct the respondents to extend the license to the petitioner for collecting toll.

(3.) EVERY year, the second respondent, Avinashi Town Panchayat auction the right to collect toll from the users of the daily market and the successful bidder is granted the licence to collect the toll every day during the licence period. The petitioner successfully participated in the auction from the year 2002-2003 onwards and has been granted licence to collect toll from the users of daily market. The petitioner held the licence as a successful bidder from 01. 04. 2006 to 31. 03. 2007. One of the terms and conditions of the auction as contained in clause 7, is as under: