K.CHINNARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order passed by the 2nd respondent in proceedings dtd. 14/10/2003 is under challenge in the present Writ Petition.

(2.) The learned counsel appearing on behalf of the Writ Petitioner made a submission that the first respondent on 15/2/2002 declared the petitioner as successful bidder in respect of sand quarry measuring 10-00-0 hectares comprised in S.No.253, situated in Perumbakkam Village, Kanchipuram Taluk, Kanchipuram District. The bid amount was Rs.1,32,00,000.00 and security deposit paid was Rs.13,20,000.00 and the lease agreement was executed and registered on 27/2/2002. The said lease period was for three years i.e., from 27/2/2002 to 26/2/2005. The learned counsel appearing on behalf of the petitioner states that the lease period expired long back, and now, there is no quarry operation is continuing in that land.

(3.) However, the learned counsel appearing on behalf of the writ petitioner states that impugned order was issued without considering the documents filed by the writ petitioner and without even providing an opportunity to the writ petitioner to put-forth his case before the competent authorities. Thus, the petitioner is constrained to move the present writ petition.