HOTEL VANDANA PALACE Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) THE legality and correctness of the order passed by the learned Single Judge in W.P.No. 17372/2007 dated 19.09.2011 is called in question in this petition.

(2.) HEARD learned Counsel for all the parties.

(3.) THE respondent No.2 again issued sale notice by publishing in Indian Express newspaper (English daily) on 28.04.2006 fixing the date for sale as 08.05.2006. Another paper publication was issued publishing in Marathi daily newspaper 'Tarun Bharat' on 05.05.2006 inviting the tenders from prospective buyers and the prospective buyers were required to submit their tenders on or before 06.05.2006 at 2.00 p.m. the appellant had challenging the paper publication dated 28.04.2006 by filing a writ petition, which came to be dismissed as withdrawn since the said writ petition became infructuous, in view of sale having been held on 08.05.2006.