Huluvadi G.Ramesh, J. - (1.) Heard the learned counsel appearing for the appellant and Mr.Maharajan, learned Special Government Pleader, who takes notice on behalf of the respondent.
(2.) This writ appeal has been filed by the writ petitioner challenging the order passed by the learned Single Judge declining to grant the relief sought for by him.
(3.) It appears that the appellant/writ petitioner had obtained the leasehold right over the property belonging to the respondent in the auction conducted for running shrimp farms for the period from 1.7.2015 to 30.6.2018 and according to the appellant, since the respondent could not obtain necessary licence from the Fisheries Department to run such a farm, he could not carry out the farm business and therefore, he sought for extension of lease period by further three years on the same terms and conditions. It is the case of the respondent-Temple that the appellant/writ petitioner was a defaulter and therefore, his claim could not be considered.;