MURUGAN AUTO SERVICE Vs. DISTRICT COLLECTOR PERIYAR DISTRICT

JUDGEMENT

(1.) K.Mohan Ram, J.

(2.) WHILE W.A.No,495 of 2005 has been filed by the petitioner in W.P.No,7959 of 1997, W.A.No.1413 of 2005 has been filed by the fourth respondent in W.P.No,7959 of 1997.

(3.) THE contention of the writ petitioner before the learned Single Judge was that the principles of natural justice have been violated because the rents have been unilaterally fixed by the respondents 1 and 2 without hearing the writ petitioner and the fourth respondent the representations of the writ petitioner and the fourth respondent have not been considered at all the respondents 1 and 2 have no jurisdiction to fix the rent since even according to the second respondent, from 1988 the power of giving lease has been delegated to the Highways Department.