M JAICHANDREN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus to call for the records from the file of the respondents 1 to 3 in proceedings No.Na.Ka.9/2001, dated 30.3.2001 proceedings No.RC.7998/2001, dated 3.7.2001 and G.O.Ms.No.D/287 dated 8.11.2002 quash the same and further direct the respondents to grant time to the petitioner to pay the balance bid amount in respect of sand quarry in survey No.20/Part 3 in Kangaleri Village, Krishnagiri Taluk, Dharmapuri District or refund the amount of Rs.1,91,500/- paid by the petitioner. Heard the learned counsel appearing for the parties concerned.

(2.) THE facts, in a nutshell, are as follows: It has been stated that, in accordance with the notification published in the Government Gazette, on 21.12.2000, an auction was conducted, on 11.1.2001, with regard to sand quarry in S.No.20/Part 3 measuring 10 hectares in Kangaleri Village, Krishnagiri Taluk, Dharmapuri District. In the said auction conducted, on 11.1.2001, the petitioner was the successful bidder for a sum of Rs.19,15,000/- and the petitioner has paid 10% of the bid amount, viz., Rs.1,91,500/-. THE petitioner had also paid a sum of Rs.25,000/- as the security deposit, while participating in the auction, as per the conditions forming part of the auction notification.

(3.) CHALLENGING the said order, the petitioner has preferred the present writ petition, under Article 226 of the Constitution of India.