GEORGE MATHEW Vs. MEENACHIL CO OPERATIVE AGRICULTURE

JUDGEMENT

(1.) The writ petitioner filed this writ petition, on 22/07/2005, praying to quash Exhibit P1 notice dated 20/06/2005, issued to the writ petitioner, informing him of the sale of his property through public auction.

(2.) At the time of admission on 25/07/2005, this Court passed the following order:-

(3.) The writ petition has been brought up for hearing, at the instance of the first respondent. The learned counsel for the first respondent submits that the directions contained in the order dated 25/07/2005, as quoted above, had not so far been complied with. It is also submitted that as the matter is pending, the first respondent had not so far taken any coercive action against the writ petitioner.