M. SANKARASUBRAMANIAN Vs. EXECUTIVE OFFICER, SPECIAL GRADE TOWN PANCHAYAT, ALANGULAM, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) The first respondent Panchayat issued Notification dtd. 6/2/2019, bringing the shops belonging to it to auction. The writ petitioner herein is concerned with Shop No. 6. He filed W.P. (MD). No. 4418 of 2019. The said writ petition was allowed by a common order dtd. 15/3/2019, in the following terms.

(2.) Following the direction passed by this Court, the petitioner herein cleared the entire tax arrears. He also paid the renewal fee in respect of Shop No. 6. The stand of the petitioner is that the second respondent had taken sides with the third respondent Arumuganathan, who was the successful bidder and had physically put Arumuganathan in possession of Shop No. 6. Therefore, seeking restoration of possession to him, this writ petition came to be filed.

(3.) The petitioner counsel states that the third respondent was served privately. Be that as it may, even though there is no appearance on his behalf, it is true that his name does not appear in the cause list. But then, for disposing of this writ petition, the third respondent is actually not a necessary party in the real sense.