R. MUTHUKUMAR Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Special Government Pleader for the respondents.

(2.) MR . Pala. Ramasamy, learned Special Government Pleader, takes notice on behalf of the respondents. By consent, this writ petition is taken up for final disposal.

(3.) THE writ petitioner has given a representation dated 25.2.2008, to the first respondent/the District Collector, complaining about the conduct of the fourth and fifth respondents, stating that they are proceeding to grant the work of removal of Velikaruvela trees in Survey No.643/1, 643/3 at Sathini Kanmai in South Singam -punari Group, Thiruppathur Taluk, Sivagangai District. After conducting enquiry, the first respondent/ District Collector through the Tahsildar, Thiruppathur, has sent a reply dated 6.3.2008, to the petitioner stating that, on enquiry, he has found that the respondents are not at present bringing the above said issue for public auction. However, the grievance of the petitioner is that the fourth and fifth respondents are in collusion intending to give the work to the persons of their choice without bringing it for public auction which may result in financial loss to the Village Panchayat. Therefore, he has made a representation dated 29.4.2008, to the first and second respondents. It is to consider the said representation the present writ petition is filed.