MOLLYALEX Vs. KUNJUMOL XAVIER

JUDGEMENT

(1.) The present appeal is directed against the judgment of the learned Single Judge dated 29.2.2008 in W.P.(C) No.4665/2004.

(2.) The brief facts that led to the filing of the present case are as under:

(3.) The writ petitioner raised several contentions before this Court mainly non-receipt of the auction notice dated 21.4.2001 in time and further contended, the value of the property was worth more than Rs.3,00,000/- but, the same was sold for a song, i.e, Rs.95,000/-. Several irregularities exist in the procedure adopted by the Tahsildar for conducting the auction, therefore, the sale vitiates. Hence, orders on the Revision Petition rejecting the revision is illegal and deserves to be set aside. As a matter of fact, they also raised contention that there was no proper publicity so far as auction is concerned. With these averments the Writ Petition came to be filed.