T ANNAMALAI Vs. DISTRICT FOREST OFFICER AND DISTRICT

JUDGEMENT

(1.) THIS Writ Petition has been filed by the petitioner for a writ of Certiorarified Mandamus to call for the records, dated 8.11.2002, made in Na.Ka.No.1474 of 2002 and quash the same and to direct the first respondent, to conduct fresh public auction, with regard to the cutting of trees in Thirukkoilur range.

(2.) THE respondents had given a publication in the Villupuram District Government Gazettee, dated 16.10.2002. However, the first respondent had conducted the public auction, on 22.11.2002, at Kallakurichi, instead of at the originally announced place at Dharmapuri. In the said public auction, 80 Registered Forest Contractors had participated, including the petitioner.

(3.) THE learned counsel appearing on behalf of the respondents 1 to 4 had also confirmed the statements made by the learned counsel appearing on behalf of the respondents 5, 6 and 7.