K. AMBALAM Vs. DISTRICT COLLECTOR, SIVAGANGAI COLLECTORATE, SIVAGANGAI

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) With the consent of both the parties, the main Writ petitions are taken up for final disposal, at the admission stage itself.

(3.) In both the Writ petitions, the Revenue Divisional Officer, Sivagangai, had issued proceedings in favour of the Writ petitioners permitting them to cut and remove "Karuvela " trees in the petition mentioned tanks, as they were the highest bidders in the auctions conducted in this regard. The petitioners had also remitted the bid amounts. But then, due to reasons set out in the representations as well as in the affidavit filed in support of these Writ petitions, they could not complete the work of uprooting and removing the trees. Therefore, they have submitted applications seeking extension of time. They were also granted such extension of time. Even within the extended period, they still could not complete the work. This is said to be on account of rain.