JAYA SAKTHI LEATHERS (P) LTD. Vs. FINANCE SECRETARY

JUDGEMENT

(1.) We have heard learned counsel for the appellant, who advanced his submissions contending that the manner in which the sale was conducted in favour of the seventh respondent, is procedurally invalid. He, therefore, submits that the learned Single Judge without appreciating the said aspect of the matter, has dismissed the writ petition and has also imposed a cost of Rs.50,000/-(Rupees fifty thousand only) inspite of the fact that the appellant was pursuing his bona fide legal remedy before this Court.

(2.) We have considered the submissions at length and we find that every eventuality has been tested on the legal principles by the learned Single Judge which is a well discussed judgment and we do not find ourselves to have a different opinion about the same. The entire litigative pursuit which has been traced out by the learned Single Judge is self explanatory and sufficient to deny discretionary relief to the appellant.

(3.) We, therefore, do not find any factual or legal error in the conclusion arrived at by the learned Single Judge on the issues raised.