JOHNY PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE subject matter of these writ petitions relates to a revenue sale of certain properties for realisation of sales tax arrears.

(2.) THE petitioner in W.P(C) No.21678 of 2009 is the owner of the property having a total extent of 4.34.666 acres comprised in Sy. No.863/2A/9C in Kadavoor village in Kothamangalam taluk. He is challenging the recovery proceedings and the consequential sale of his property.

(3.) THE petitioner in W.P(C) No.25968 of 2012 is the person who bid the property in auction and in whose name the sale has been confirmed. He has approached this Court alleging inaction on the part of the authorities in delivering the property purchased by him.