ARUMUGA NAINAR Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) W.P(Md)No.20734 of 2018

(2.) In pursuance of the direction, an order was passed by the first respondent on 7.2018, rejecting the claim of the Petitioner for extension of lease. Immediately thereafter, vide proceedings, dated 3.7.2018, a tender notification was issued calling for fresh auction in respect of the leasing right enjoyed by the petitioner for the subject market and base price was fixed at Rs. 5,20,000/-. Although the said order was put to challenge in the Writ Petition, when the matter came up for hearing, it is informed to the Court that already an order was passed by the first respondent on 7.2018 rejecting the request of the Petitioner. Therefore, the present Writ Petition is filed challenging the said order passed by the first respondent/District Collector.

(3.) When the matter came up for admission, the learned Judge of this Court vide order, dated 12.7.2018 in W.P(MD)No.14975 of 2018 granted an interim order of stay of the tender notification . The learned Judge passed a detailed order granting interim order as follows: