A. SIVA Vs. MUNICIPAL ADMINISTRATION ZONAL DIRECTOR

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal at the admission stage itself.

(2.) Heard Mr. K. Sakthivel, learned counsel appearing for the petitioner and Mr. N. Inbanathan, learned Additional Government Pleader, who takes notice for the first respondent and Mr. P. Srinivas, learned standing counsel, who takes notice for the 2nd respondent.

(3.) The petitioner herein is a successful bidder in the auction held by the Anagapathur Corporation for collecting Toll in Nalangadi. Having been successful bidder and taking the lease for a period of three years from 01.06.2018 to 31.03.2018, he has remitted the bid amount in part.