P SENTHIL KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the tender cum public auction notice issued by the third respondent dated 09.01.2018 and for a direction to the third respondent to extend the lease of public toilet in favour of the petitioner in terms of G.O.Ms.No.92, Municipal Administration and Water Supply Department, dated 03.07.2007.

(2.) The case of the petitioner is that he was a successful bidder for collection of fee for the usage of public toilet in Kamaraj Town Bus Stand in Mayiladuthurai Municipality and he is entitled for renewal of lease as per G.O.Ms.No.92, Municipal Administration and Water Supply Department, dated 03.07.2007. However, instead of renewing the lease, the third respondent issued the impugned notice to bring it for public auction.

(3.) Mr.S.Prabhakaran, learned Senior Counsel for the petitioner submitted that the petitioner became the successful bidder in the auction conducted on 23.03.2015 and the license was renewed for 2015-16 and 2016-17 and as per the G.O.Ms.No.92, the third respondent ought to have renewed the lease of the petitioner. The learned Senior Counsel in support of the contention has relied upon the orders passed by this Court in W.P.No.7416 of 2013 and W.A.No.686 of 2015. It is also contended that the Commissioner, Municipal Administration on 30.11.2016 issued direction to the Commissioner of Municipalities to renew the lease based on G.O.Ms.No.92, Municipal Administration and Water Supply Department, dated 03.07.2007.