K SALEEM Vs. STATE

JUDGEMENT

(1.) Heard Mr.S.M.A.Jinnah, the learned counsel appearing on behalf of the petitioner, as well as Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondents 1 and 2.

(2.) At this stage of the hearing of the writ petition, the learned Government Advocate appearing on behalf of the respondents 1 and 2 had stated that the property in question had been mortgaged by the petitioner's father, in favour of the Tamil Nadu Industrial Investment Corporation Limited, Madurai. It has also been stated that the property in question, in Re-Survey No.150/3, at Vilangudi Village, Madurai District, had been sold to the sixth respondent, by way of a public auction, in order to recover the loan amount borrowed by the petitioner's father, from the Tamil Nadu Industrial Investment Corporation Limited. Further, civil suits are pending before the Sub-Court, Madurai, in respect of the dispute, which had arisen between the petitioner and the Tamil Nadu Industrial Investment Corporation Limited, wherein, the sixth respondent is also a party.

(3.) It has been further submitted by the learned Government Advocate appearing on behalf of the respondents 1 and 2 that there is no interference by the police personnel in the civil dispute, as alleged by the petitioner.