K K HARIDAS Vs. P S ANIRUDHAN

JUDGEMENT

(1.) THE petitioner complains that despite the fact that an appeal filed against the dismissal of an application for setting aside the sale was heard by the learned Debt Recovery Tribunal, on 20.07.2011, so far no orders had been passed in the matter.

(2.) THE petitioner is the auction purchaser who had acquired the property in auction from the Recovery Officer attached to the Debt Recovery Tribunal.

(3.) IN the above circumstances, this writ petition is allowed and there shall be a direction to the Debt Recovery Tribunal, Ernakulam to pass appropriate orders in Ext.P4 appeal (Appeal No. 36 of 2010) as early as possible and not later than one month from the date of receipt of a copy of this judgment. This Original Petition is disposed of as above.