B SUKUMAR Vs. SPECIAL OFFICER, VISWANATHAPERI PANCHAYAT, VASUDEVANALLUR PANCHAYAT UNION, SIVAGIRI TALUK, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) The petitioner has prayed for issuance of a Writ of Certiorari, to quash the proceedings of the second respondent in K.No.Ko.13/2019/U.Po(C), dated 02.01.2019.

(2.) Mrs.J.Padmavathy Devi, learned Special Government Pleader takes notice for the respondents. By consent of both sides, this Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The petitioner submits that the first respondent had called for tenders for the Fasli year 1427, i.e., from 01.07.2017 to 30.06.2018 for auctioning the fisheries right in the Tanks viz., Periyakulam, Konarkulam and Vazhivizhikulam in Viswanathaperi Village Panchayat, by his proceedings in A1/1/2018, dated 02.01.2018 and there was a condition that the same will be extended, provided the lessee pays 10% escalated amount along with the previous year lease amount, the lease shall be extended.