Madras High Court
V.Arjunan vs The District Manager on 21 December, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 21.12.2017 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P(MD) No.22663 of 2017 and W.M.P.(MD) Nos.18962 & 18963 of 2017 V.Arjunan ... Petitioner -vs- The District Manager, Tamil Nadu State Marketing Corporation (TASMAC), Dindigul. ... Respondent PRAYER: Writ Petition is filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records pertaining to the impugned order passed by the respondent herein in his proceedings in Na.Ka.No.0094/2017/CV-3 dated 30.11.2017 with regard to the Bar attached to the TASMAC Shop No.3134 at Dindigul Town, Dindigul and consequential Tender Notification dated 01.12.2017 published on 02.12.2017 in Makkal Kural Daily Newspaper issued by the respondent herein for leasing out the Bar attached to the TASMAC shops in Dindigul District and quash the same as illegal and consequently direct the respondent to issue Confirmation Order to the petitioner being Highest Bidder on the basis of the Tender which was opened on 24.11.2017 in respect of the Bar attached to TASMAC Shop No.3134 at Dindigul Town, Dindigul within the time stipulated by this Hon'ble Court. !For Petitioner : Mr.G.Prabhu Rajadurai For Mr.J.Lawrance ^For Respondent : Mr.H.Arumugam :ORDER
This writ petition has been filed, seeking to quash the impugned order passed by the respondent herein in his proceedings in Na.Ka.No.0094/2017/CV-3 dated 30.11.2017 with regard to the Bar attached to the TASMAC Shop No.3134 at Dindigul Town, Dindigul and the consequential Tender Notification dated 01.12.2017 published on 02.12.2017 in Makkal Kural Daily Newspaper issued by the respondent herein for leasing out the Bar attached to the TASMAC shops in Dindigul District with the consequential direction to the respondent to issue a Confirmation Order to the petitioner, who is the Highest Bidder on the basis of the Tender which was opened on 24.11.2017 in respect of the Bar attached to TASMAC Shop No.3134 at Dindigul Town, Dindigul.
2. When the matter is taken up for hearing, the learned counsel for the petitioner has fairly submitted that this petition has become infructuous, as nothing survives for further adjudication in this matter and he has also made an endorsement to that effect.
3. Recording the said submission, this petition is dismissed as having become infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
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