C SREEDHAR NAIDU Vs. S R NIRANJAN

JUDGEMENT

(1.) THIS appeal arises out of the order dated 10. 6. 2009 in wp No. 7258 of 2009. The appellant herein was not a party to the writ proceedings, but aggrieved by the directions of the learned single Judge he preferred the present writ appeal.

(2.) THE issue before the learned Judge was with regard to the auction of the licence for collection of parking fee by the s. V. V. S. Devasthanam, Kanipakam, Chittoor district, (for brevity, 'the Devasthanam'), the third respondent herein. The proposed licence period was from 1. 4. 2009 to 31. 3. 2010.

(3.) IN the first instance, the devasthanam issued tender notification dated 25. 2. 2009 for auction of the said licence. The auction was conducted on 20. 3. 2009, wherein the writ petitioner, S. R. Niranajan, the first respondent herein, was declared the successful bidder with the highest bid of rs. 12,15,000/ -. The Devasthanam sought ratification of the auction from the commissioner, Endowments Department, hyderabad, (for brevity, 'the Commissioner'), the second respondent herein. However, the commissioner vide proceedings dated 31. 3. 2009 cancelled the auction and directed conduct of a fresh auction as per rules. Pursuant thereto, the Devasthanam issued the second tender notification on 4. 4. 2009 proposing to conduct the auction afresh on 13. 4. 2009. Challenging the said auction, s. R. Niranjan, the successful bidder in the first auction, filed the writ petition.