A MURUGESAN Vs. SALE OFFICER

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned single Judge dated 3.8.2010 made in W.P. No. 6174 of 2010 dismissing the writ petition filed by the Appellant herein challenging the auction notice insofar as column No. 15, published in Dina Thandhi Newspaper dated 23.4.2010 intending to bring the Appellant's property situated in Door No. 3/240 Ward G, Plot No. 21, Survey No. 103, Paramakudi Town, Ramanathapuram District, for auction sale.

(2.) The brief facts necessary for disposal of this writ appeal are as follows:

(3.) The writ appeal was presented before this Court on 22.9.2010 with a delay of seven days. The condone delay petition came up for hearing on 25.10.2010 and private notice returnable in three weeks was ordered. After service of notice, on 25.11.2010 this Court condoned the delay as the delay was sufficiently explained. Thereafter the writ appeal was posted for admission on 8.12.2010.