(1.) BY consent of both parties, the writ petition is taken up for final disposal.
(2.) THE petitioner has come forward with the present writ petition, praying for a mandamus directing the respondent to return and surrender the original Bank Guarantee for a sum of Rs.8,01,036/- given by the petitioner towards tariff concession dated 24.3.2008 with the Chief Manager, Indian Overseas Bank, Punjai Puliampatti Branch so as to enable him to cancel and get back the amount.
(3.) IN view of the said order, the petitioner had approached the respondent to return and surrender the Original Bank Guarantee offered by him. However, citing that review was filed against the said order made in W.P.No.18303 of 2008, the respondent refused to return and surrender the Original Bank Guarantee. The Review Application was filed with an application to condone the delay and the same was dismissed by this Court. IN view of the same, the respondent has to return and surrender the Original Bank Guarantee offered by the petitioner. Moreover the order made in W.P.No.18303 of 2008, dated 26.9.2008 was made by consent.