P. NATARAJAN Vs. MEMBER

JUDGEMENT

(1.) The petitioner has come up with the present Writ Petition seeking direction to the second respondent to grant one month time for furnishing Bank Guarantee as per the letter dated 14.02.2018 issued by the second respondent and to hand over the possession of Godown No.E/88 in Periyar Vegetable Market at KWMC, Koyambedu, Chennai.

(2.) The case of the petitioner is that he is a wholesale vegetable vendor and on 19.01.2018, the second respondent issued a tender-cum-auction notice for grant of lease for the collection of storage fee for temporary storage of perishable goods. The petitioner participated in the tender process and he was declared as a successful bidder on the bid amount of Rs. 1,37,79,999/- and it was confirmed by the second respondent on 08.02.2018.

(3.) The petitioner would further state that as per the tender conditions, the petitioner remitted 30% of the bid amount i.e., Rs. 41,34,000/- along with GST amount of Rs. 7,44,120/- on 14.02.2018. The petitioner would further state that he made arrangements for furnishing bank guarantee for the remaining 70% of the bid amount, but due to recent problems in Nationalized Banks, arrangements could not be made in time. Hence, a representation was given on 28.02.2018, seeking one month period for furnishing security. Since no favourable reply, the present Writ Petition.