MOHAMMAD NAINA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was the highest bidder of lot No. 41 at the auction of scrap materials held in pursuance of Ex. P2 on 28-6-1957. Ext. P2, the auction notice dated 11-5-1957, was issued by the 2nd respondent, the Director of Transport, Trivandrum. The 1st respondent is the State of Kerala represented by the Chief Secretary to the Government and the 3rd, the Works Manager. State Transport Central Works, Trivandrum.

(2.) Para.5 of Ext. P2 reads as follows:

(3.) By Ex. P1, an Official Memorandum of the 3rd respondent dated the 29th June 1957 the petitioner was informed that the sale had been cancelled: