K R PRAKASH Vs. K P WLSON

JUDGEMENT

(1.) ADVOCATE Sri.Augustine Joseph appears for the first respondent. Adv. Sri.T.R.Rajan appears for respondents 2 and 3. Adv.Sri.T.A.George appears for the 4th respondent. The Government Pleader appears for the 5th respondent.

(2.) THIS writ appeal is filed against an interim order passed by the learned Single Judge in I.A. No.5672/2012 in W.P.(C) No. 31023/2011. As per the interim order, the learned Single Judge has modified the earlier interim order and subjected the same to a condition that the petitioners remit an amount of Rs. 25 Lakhs within two weeks therefrom to the 4th respondent. The petitioners are aggrieved by the said modification. According to the petitioners, they are suffering from a lot of financial difficulties and they are not able to raise the amount that has been directed to be deposited. The consequence would be that the writ petition itself would become infructuous with the confirmation of the sale in favour of the first respondent. The learned counsel for the petitioners, therefore, requests for a hearing of the writ petition itself on an early date. In the alternative, he seeks some reduction in the amount that has been directed to be deposited and some further time to deposit the same.