KALIDOS EDUCATIONAL TRUST Vs. DISTRICT COLLECTOR KRISHNAGIRI DISTRICT

JUDGEMENT

(1.) The appellant filed a writ petition in W.P.No.5759 of 2004 for issuance of a writ of Mandamus to direct the District Collector, Krishnagiri, to renew the lease covered by the lease deed dated 26 March, 1999 for a further period in favour of the Trust. The learned single Judge opined that there is no vested right to the appellant to call upon the District Collector to renew the lease. The writ petition was dismissed. Feeling aggrieved, the appellant has come up with this intra court appeal.

(2.) The learned counsel for the appellant contended that the District Revenue Officer recommended to the District Collector for renewal of the lease for a period of 99 years. The District Collector was therefore, not correct in keeping the matter pending without passing an order for renewal. The learned counsel further contended that the renewal was sought only for the education purpose in a backward region and the said factor was not taken note of by the learned single Judge.

(3.) We have also heard the learned Additional Government Pleader on behalf of the respondents.