DEVENDRAN Vs. BLOCK DEVELOPMENT OFFICER AND ANR.

JUDGEMENT

(1.) Heard Mr.K.Kumarasamy, learned Senior Counsel appearing for the petitioner and Mrs. P. Rajalakshmi, learned Additional Government Pleader appearing for the respondents and perused the materials available on record.

(2.) The petitioner has come forward with the present writ petition seeking for issuance of writ of certiorarified mandamus, to quash the Auction-Cum-Tender Notice, dated 31.3.2018.

(3.) The case of the petitioner is that he is the existing lessee for the period 2017-2018, for collection of toll charges from the vehicles, vendors in Thalaivasal Vegetable daily Market and Tuesday Weekly Market. His entire family is depending on the income from the toll collection. As per Rule 23 of the Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in Panchayat) Rules 2001 [G.O.Ms.No.277, Rural Development (C-4), dated 22.11.2001], (hereinafter referred to as "Tamil Nadu Panchayat Rules"), he is entitled for renewal of lease.