Madras High Court
R.Chandra Sekaran vs The District Collector on 31 March, 2015
Author: B.Rajendran
Bench: B.Rajendran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED :31.03.2015 CORAM THE HONOURABLE MR.JUSTICE B.RAJENDRAN W.P(MD).No.4764 of 2015 and M.P.(MD).Nos.1 and 2 of 2015 **** R.Chandra Sekaran ... Petitioner Vs. 1.The District Collector, Ramanathapuram District, Ramanathapuram. 2.The Commissioner, Rameswaram Municipality, Rameswaram, Ramanathapuram District. ... Respondent Writ Petition filed under Article 230 of the Constitution of India for the issuance of a Writ of Certiorari to call for the records pertaining to the impugned tender cum auction notice issued by the second respondent in his proceedings in ve.aa.No.32/2015se.ma.tho.a/ Ramanathapuram dated 23.03.2015 quash the same as illegal. !For petitioner : Mr.A.Prasanna Rajadurai For respondents : Mr.S.Sadeeshkumar Additional Government Pleader ****** B.RAJENDRAN,J. ssm :ORDER
When the matter is taken-up for hearing, the learned Additional Government Pleader submitted that the present tender-cum-auction is withdrawn. As soon as a new tender is called for, the petitioner as well as the other participants will be put on notice and due publication will be made in this regard.
2. Recording the said fact, this Writ Petition stands closed. No costs. Consequently, the connected miscellaneous petitions are closed. 31.03.2015 To
1.The District Collector, Ramanathapuram District, Ramanathapuram.
2.The Commissioner, Rameswaram Municipality, Rameswaram, Ramanathapuram District.
W.P(MD).No.4764 of 2015