M RAJENDRAN Vs. COLLECTOR

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for a writ of Mandamus to direct the second respondent to give adequate time to the petitioner to make payment, in respect of the auction held on 1. 9. 2009, for the lease of the coconut trees belonging to the second respondent Panchayat.

(2.) THE only request of the petitioner in the present writ petition is that he needs more time to deposit the amount of Rs. 42,000/-, with the applicable tax, so that the auction could be confirmed in his favour. The petitioner had stated that he was the successful bidder in the public auction conducted on 1. 09. 2009. He had also submitted that he had deposited Rs. 3,50,000/-, as per the terms and conditions of the auction.

(3.) MR. SO. PARAMASIVAM, learned counsel appearing for the respondents had submitted that if the petitioner deposits the balance amount of Rs. 42,000/-, with the applicable tax, within ten days from today, the second respondent would confirm the auction in favour of the petitioner, after the petitioner executes the agreement of lease. Thereafter, the possession of the lands in question would be handed over to the petitioner, as per the established procedure.