G RAMACHANDRAN Vs. COMMISSIONER PUDUKOTTAI MUNICIPALITY

JUDGEMENT

(1.) THIS writ petition is directed against the auction notification issued by the respondent as per proceedings in Na.Ka.No.26163/2008-A4, dated 30.01.2009, whereby right to collect licence fee from the Municipal property was notified for auction.

(2.) THE petitioner was a licencee of the respondent Municipality in respect of collection of fee from those who were selling flowers at the earmarked market place located in the Old Bus Stand. THE petitioner was the licencee from 1995 onwards and his licence finally expired in 2007.

(3.) THIRU.Pala.Ramasamy, learned Special Government Pleader appearing on behalf of the respondent Municipality contended that the action taken by the Municipality was in the best interest of the Municipality and there was no violation of any of the mandatory rules in the matter justifying the contention of the petitioner. According to the learned Special Government Pleader, the tender -cum- auction method was adopted by the Municipalities and Panchayats throughout the State of Tamil Nadu and the very same method was also in vogue in respect of tenders floated by the Public Works Department. Therefore, there was nothing illegal on the part of the respondent in issuing the impugned notification.