Madras High Court
Thentamilan vs The District Collector on 3 September, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.25765 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.09.2024
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.25765 of 2024
and W.M.P.No.28137 of 2024
Thentamilan ... Petitioner
-Vs-
1. The District Collector,
Dharmapuri District, Dharmapuri.
2. The Assistant Director Of Panchayat,
Dharmapuri District, Dharmapuri.
3. The Commissioner,
Eriyur Panchayat Union, Dharmapuri District.
4. The Chairman,
Eriyur Panchayat Union,
Pennagaram Taluk, Dharmapuri District.
5. Palanisamy
Chairman,
Eriyur Panchayat Union,
Pennagaram Taluk, Dharmapuri District.
6. The Vice Chairman,
Eriyur Panchayat Union,
Pennagaram Taluk, Dharmapuri District.
7. Dhanabal
https://www.mhc.tn.gov.in/judis
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W.P.No.25765 of 2024
The Vice Chairman,
Eriyur Panchayat Union,
Pennagaram Taluk, Dharmapuri District. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India praying
for the issuance of a Writ of Mandamus, to direct the 3 rd respondent to conduct
the re-auction to Ottanur - Kottaiyur parisal boat point situated at Ottanur
Village, Nagamarai panchayat, Eriyur Panchayat Union, Pennagaram Taluk,
Dharmapuri District in transparent manner by cancelling the tender dated
20.08.2024 due to various irregularities on the part of the 3rd respondent and
consequently to direct the 1st respondent to conduct the enquiry about the
irregularities towards the auction dated 20.08.2024 and to take action against the
3rd to 7th respondents, who involved in the irregularities and incurred loss of 35
lakhs to the panchayat.
For Petitioner : M/s S.Vinodha
For R1 and R2 : Mr.S.Arumugam
Government Advocate
For R3 to R6 : Mr.M.R.Gokul Krishnan
Additional Government Pleader
ORDER
This writ petition has been filed for direction directing the 3rd respondent to conduct the re-auction to Ottanur - Kottaiyur parisal boat point situated at Ottanur Village, Nagamarai panchayat, Eriyur Panchayat Union, Pennagaram Taluk, Dharmapuri District.
2. Heard and perused the materials available on record.
3. As per the tender notification dated 08.08.2024, auction was conducted https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.25765 of 2024 on 20.08.2024, in which one O.L.Kannan was a highest bidder. Now, the petitioner made several allegations about the irregularities towards the auction dated 20.08.2024.
4. Considering the above, the first respondent is directed to issue notice to the petitioner and counter parties if any, after giving an opportunity of hearing to the them, pass orders on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order.
5. With the above directions, this writ petition is disposed of. Consequently, connected Miscellaneous petition is closed. There shall be no order as to costs.
03.09.2024 Internet: Yes Index : Yes/No Speaking/Non Speaking order Neutral Citation : Yes/No mn G.K.ILANTHIRAIYAN. J, mn https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.25765 of 2024 To
1. The District Collector, Dharmapuri District, Dharmapuri.
2. The Assistant Director Of Panchayat, Dharmapuri District, Dharmapuri.
3. The Commissioner, Eriyur Panchayat Union, Dharmapuri District.
4. The Chairman, Eriyur Panchayat Union, Pennagaram Taluk, Dharmapuri District.
5. The Vice Chairman, Eriyur Panchayat Union, Pennagaram Taluk, Dharmapuri District. W.P.No.25765 of 2024
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