C.NAGARAJ Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of learned counsel for both the parties, matter is taken up for final disposal.

(2.) Petitioner is before this Court under Articles 226 and 227 of Constitution of India praying to quash sale notice issued by respondent Nos.1 and 2 dtd. 22/4/2022 fixing the sale on 31/5/2022 at 11.00 a.m., as detailed at column 4 of Annexure-E or to accept the OTS amount of Rs.17.00 lakhs or any negotiations that may arrived at by the respondent Nos.1 and 2.

(3.) Heard the learned counsel Sri.Viswanatha Setty.V., for petitioner and learned counsel Smt.Krithika Jani for Sri.Vignesh Shetty for respondent No.1.