M PANDIAN Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) The Appellant / Petitioner has focused the instant Intra-Court Writ Appeal [as an aggrieved person] as against the order dated 20.07.2018 made in W.P.No.7327 of 2018 passed by the Learned Single Judge in dismissing the Writ Petition.

(2.) Earlier, the Learned Single Judge while passing the Impugned Order in W.P.No.7327 of 2018 filed by the Appellant [as Writ Petitioner] at Paragraph Nos.6 and 7 had observed the following and resultantly, dismissed the Writ Petition without costs.

(3.) Assailing the validity, legality and correctness of the order of dismissal dated 20.07.2018 in W.P.No.7327 of 2018 passed by the Learned Single Judge, the Appellant / Writ Petitioner has filed the present Writ Appeal by taking a plea that in W.P.No.7327 of 2018, it was ordered since the lease period had already expired, the Petitioner should hand over the possession to the Respondents forthwith. Further, it was mentioned that the Appellant, viz, the Petitioner can also very well participate in the proposed auction to be conducted by the Respondents and in this regard, the Learned Single Judge had failed to consider that only at the initial time of lease, the property was to be leased out by public auction, as per G.O.Ms.No.92 Municipal Administration and Water Supply Department dated 007.2017, which still holds good.