[Cites 1, Cited by 0]
Madras High Court
N.Amose vs The Directorate Of Town Panchayats on 25 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.4991 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.4991 of 2026
and
W.M.P(MD) Nos.4189 and 4190 of 2026
N.Amose ...Petitioner
Vs
1.The Directorate of Town Panchayats,
7th and 8th Floor,
Urban Administrative Office Campus,
Chennai.
2. The District Collector,
Nagercoil,
Kanyakumari District.
3. The Assistant Director,
Department of Town Panchayat,
Nagercoil,
Kanyakumari District.
4. The Executive Officer,
Kulasekharam Special Grade Town Panchayat,
Kulasekharam,
Kanyakumari District. ... Respondents
1/5
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W.P.(MD).No.4991 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
records pertaining to the Tender Notification issued by the fourth respondent
in Na.Ka.No.144/2025/A1, dated 12.02.2026 and quash the same as illegal,
arbitrary and consequently direct the fourth respondent to issue a fresh tender
notification strictly in accordance with the procedure established under the
Tamil Nadu Transparency in Tender Rules, 2000 within such time frame as
may be stipulated by this Court.
For Petitioner : Mr.Jagadeeshwaran R
For R1 to R3 : Mr.M.Gangadharan
Government Advocate
For R4 : Mr.M.Senthil Ayyanar
Government Advocate
ORDER
The present writ petition has been filed challenging the Tender
Notification, dated 12.02.2026 primarily on the ground that they have not
granted 15 days of time for submitting the tender forms.
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2. According to the learned counsel appearing for the writ petitioner,
the tender notification was made on 12.02.2026, inviting the tenders to be
submitted on or before 27.02.2026. However, though the petitioner is a
registered contractor, he was sent the tender documents only on 18.02.2026.
Therefore, adequate time has not been granted to the writ petitioner or other
registered contractors. Hence, the present writ petition has been filed.
3. The learned Government Advocate appearing for the fourth
respondent has received written instructions to the effect that due to server
problem the notification could not be uploaded and the registered post were
sent only on 17.02.2026. Therefore, it is clear that the statement of the
petitioner that he had received the tender forms only on 18.02.2026 is
factually correct.
4. The learned Government Advocate appearing for the fourth
respondent further submits that they would extend the last date for
submission from 26.02.2026 to 05.03.2026. Therefore, tender opening will be
made on 06.03.2026. Hence, the petitioner is always at liberty to participate
in the tender, if he is so advised.
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5. Recording the said submission, this Writ Petition stands disposed of
There shall be no order as to costs. Consequently connected Miscellaneous
Petitions are closed.
25.02.2026
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
Note: Issue order copy on 25.02.2026
To
1.The Directorate of Town Panchayats,
7th and 8th Floor,
Urban Administrative Office Campus,
Chennai.
2. The District Collector,
Nagercoil,
Kanyakumari District.
3. The Assistant Director,
Department of Town Panchayat,
Nagercoil, Kanyakumari District.
4. The Executive Officer,
Kulasekharam Special Grade Town Panchayat,
Kulasekharam, Kanyakumari District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 07:51:17 pm )
R.VIJAYAKUMAR,J.
ebsi
25.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 07:51:17 pm )
