KAMALUDHEEN Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the respondents.

(2.) The petitioner is the Proprietor of M/s. Rishi Ad Promoters. He had obtained license from District Collector, Cuddalore on 03.01.2012. The petitioner particularly with permission of the 3rd respondent he is doing advertisement business at Virudhachalam more particularly 3rd respondent buildings and other areas as mentioned in relevant proceedings. In spite of which the 3rd respondent called for the tender notification on 05.08.2015, the petitioner participated the same. The tender was awarded in favour of the petitioner. As per the tender, the petitioner by spending Rs. 90 Lakhs, he has to put up the advertisement board the 3rd respondent building for 20 years for which by using the above amount for upgrading bus terminus and other relevant work. The petitioner duly complied the same. The RTO had issued the license in favour of the 3rd respondent is respect of bus terminus. On 05.08.2015, the 3rd respondent had sent a file addressed to the 1st respondent for getting approval, but till date the above file was pending before the 1st respondent. Hence, the petitioner could not able to continue his business.

(3.) Aggrieved by the same the petitioner approached this Court, directing the 1st respondent to pass order in Na.Ka. No. 3383/2015/F1, dated 05.08.2017.