M. MURALI Vs. BLOCK DEVELOPMENT OFFICER AND ANR.

JUDGEMENT

(1.) These writ petitions have been filed for issuance of Writ of Certiorarified Mandamus to quash the Auction Notice dated 20.02.2018 issued by the 1st respondent bearing Ref.No.Na.Ka.No.542/2018/F2 and forbearing the respondents from evicting the petitioners.

(2.) According to the petitioners, they are the lessees of the shops situated adjacent to the Bus depot in Hogenakkal, Koothapadi Post, Pennagaram Taluk, Dharmapuri District. After expiry of tenure of three years, they want to continue the lease for a further period of three years in accordance with G.O.Ms.No.92, Municipal Administration and Water Supply Department dated 03.07.2007. However, the 1st respondent has been taking steps to conduct auction without renewing the lease, hence, these Writ Petitions have been filed.

(3.) The learned Government Advocate appearing for the 1st respondent has produced a letter dated 06.03.2018 and submitted that the Panchayat has postponed the auction, without announcing any date.