M MEENAMMAL Vs. DISTRICT COLLECTOR,DHARMAPURI DISTRICT

JUDGEMENT

(1.) Mr.V.Shanmuga Sundar, learned Special Government Pleader takes notice for the respondents 1 and 2 and Mrs.V.Annalakshmi, learned Government Advocate takes notice for the 3rd respondent. By consent, this Writ Petition is taken up for final hearing at the admission stage itself.

(2.) The Petitioner has filed this petition to issue a Writ of Mandamus to direct the respondents to consider the petitioner's representation dated 102018, and consequently direct the respondents 2 and 3 to extend the lease tenure period from 01.04.2018 to 31.03.2019 at 15% enhanced lease rent as per the rules and regulations contemplated under the Tamil Nadu District Municipalities, Act, 1920.

(3.) According to the petitioner, she is running a Cycle Stand parking business since 200 While so, in the year 2009, the 2nd respondent called for a tender for the Cycle Stand parking area at Harur bus stand, in which, the petitioner participated and she was declared as successful bidder for the period from 01.04.2009 to 31.02012.