S PRADEEPA Vs. COMMISSIONER/SECRETARY MUNICIPAL ADMINISTRATION CHENNAI

JUDGEMENT

(1.) WRIT petition has been filed under Article 226 of The Constitution of India to issue a writ of Certiorarified Mandamus calling for the records of the second respondent in his proceedings in Na.Ka.No,3313/2009/A7 29.07.2009 quash the same and further direct the first respondent to issue proper direction to the second respondent as per the tender allotted to the petitioner for collecting tolls.)1. Mr.A.Edwin Prabakar learned Additional Government Pleader takes notice for the respondents.

(2.) EVEN though the application for interim injunction alone is listed before me, by consent, the writ petition itself is taken up for final disposal.

(3.) LEARNED counsel appearing for the petitioner mainly contended that the second respondent has no power to cause such notice, since the licence was granted on the resolution made by the Municipality. Further, he has contended that the second respondent has no competency to issue such show cause notice.