Madras High Court
P.K.Thanapalan vs Madurai Municipal Corporation on 27 June, 2016
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COUT
DATED : 27.06.2016
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P(MD)Nos.11496 of 2016 and 11497 of 2016
and
W.M.P(MD)Nos.8799 and 8800 of 2016
P.K.Thanapalan ... Petitioner in W.P.11496/16
S.Ramesh ... Petitioner in W.P.11497/16
vs.
Madurai Municipal Corporation,
Rep by its Commissioner,
Madurai. ... Respondent in both WPs
Prayer in both WPs: Petitions filed under Article 226 of the
Constitution of India, praying for the issuance of a Writ of Mandamus,
directing the Respondents or the his authorized officer to accept the Demand
Draft and other necessary documents from the Petitioners on 28.06.16 and to
issue the entry ticket (Anumathi Chittu) for participating in the auction for
cutting the Grass farm of Madurai Corporation situated in Avaniyapuram full
plot numbers 1, 2, 3, 4 and 6 in IV division of Madurai Corporation as
published in the auction notice of the Respondent under No.Ma.Va.3/038202/15
published in Daily Thanthi Paper dated 14.06.16.
!For Petitioner
(in both WPs) : Mr.G.Prabhu Rajadurai
^for Respondent
in both WPs) : Mr.R.Murali
:COMMON ORDER
The petitioners have filed these writ petitions, seeking issuance of a Writ of Mandamus, directing the respondent or their authorized officer to accept the Demand Draft and other necessary documents from the petitioners on 28.06.2016 and to issue the entry ticket (Anumathi Chittu) for participating in the auction for cutting the Grass farm of the Madurai Corporation situated in Avaniyapuram full plot numbers 1, 2, 3, 4 and 6 in IV division of Madurai Corporation as published in the auction notice of the respondent under No.Ma.Va.3/038202/15 published in Daily Thanthi Paper dated 14.06.2016.
2.It has been the contention of the petitioners that when the respondent has published an auction notice dated 14.06.2016 in Daily Thanthi Tamil Newspaper, for various licences for the year 2016-2017, for cutting the Grass Farm of the Madurai Corporation situated at Avaniyapuram, the petitioners made enquiries and they were informed that entry tickets would be issued on 28.06.2016 and public auction also would be conducted on 29.06.2016 at 11.00 a.m in the Central Office of the Madurai Corporation and that entry tickets would be issued only on production of the Demand Draft for Rs.48,97,896/- along with two passport size photographs, residence proof and PAN number.
3.As the petitioners who are having all the documents including the money required as per the notification for participating in the public auction on 29.06.2016, are also intended to take part in the auction, they made representations, but the petitioners were not properly informed with the exact time for issuance of the entry tickets, that has given them a suspicion that there would be any problem in taking entry ticket to take part in the public auction going to be held on 29.06.2016. Therefore, they have come to this Court for the above direction.
4.Mr.M.Murali, learned standing counsel appearing for the Madurai Corporation has submitted that the apprehension shown before this Court is totally unfounded. If the petitioners and others who are having Demand Draft for the requisite amount shown in the notification along with two passport size photographs, residence proof and PAN number, approach the respondent at 11 a.m on 28.06.2016, they will be issued with entry tickets for participating in the public auction to be held on 29.06.2016 for cutting the grass farm as stated in the notification.
5.Recording the submission made by the learned standing counsel appearing for the Madurai Corporation, these writ petitions are disposed of directing the petitioners to approach the respondent at 11.00 a.m on 28.06.2016 along with two passport size photographs, residence proof and PAN number. Upon production of the above documents, the respondent is directed to issue entry tickets to the petitioners for participating in the auction for cutting the grass farm of Madurai Corporation situated in Avaniyapuram full plot numbers 1, 2, 3, 4 and 6 in IV division of Madurai Corporation. No costs. W.M.P(MD)Nos.8799 and 8800 of 2016 are closed.
To
The Commissioner,
Madurai Municipal Corporation,
Madurai. .