VINCENT Vs. COMMISSIONER, ARANTHANGI MUNICIPALITY

JUDGEMENT

(1.) By consent, the main writ petition itself, is taken up for final disposal.

(2.) Mr. P. Mahendran, learned standing counsel, appears for respondent/Municipality.

(3.) The petitioner, who is a member of a political party, came forward to file this Writ Petition, as a 'Public Interest Litigation', stating among other things that, he is one of the residents of Aranthangi Town and according to him, a re-auction notice was issued by the respondent/local body, to be held on 30.01.2018, vide proceedings, dated 12.01.2018.