MAHIN ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a person who participated in a public auction conducted under the provisions of the Kerala Revenue Recovery Act.

(2.) THE brief facts necessary for the disposal of the Writ Petition are as follows:

(3.) I have heard Sri. N. Subramaniam, learned counsel appearing for the petitioner and the learned Government Pleader appearing on behalf of the respondents.