A.SENTHILKUMAR Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for final disposal at the admission stage itself.

(2.) The petitioner has filed the above Writ Petition to issue writ of mandamus directing the 3rd respondent to confirm the tender which was held on 26.02.2018 for the bar license attached to the Shop No.8881, situated at Plot No.41/43, Periya Thoppu, Kamarajar Salai, Manali, Thiruvallur District based on the petitioner's representation dated 07.03.2018.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner participated in the tender held on 26.02.2018 and was declared as the 2nd highest bidder next to one Sasikumar. According to the petitioner, the 1st highest bidder did not produce the No Objection Certificate from the landlord, whereas, the petitioner is having the No Objection Certificate from the landlord. In these circumstances, the learned counsel appearing for the petitioner submitted that the petitioner's representation dated 07.03.2018 may be considered by the 3rd respondent.