R ANBAZHAGAN Vs. MANAGING DIRECTOR, BRANCH MANAGER AND BRANCH MANAGER OF TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Certiorari, to quash the impugned Tender-cum-Public Auction notice dated 03.02.2006.

(2.) The impugned notice reads as under:

(3.) It is well settled law, that the Courts normally do not interfere with the exercise of Statutory powers by the Authorities under the Act. But, at the same time, it is also well settled, that when the action is arbitrary or amounts to colourable exercise of power, then, it is open to the Court, in exercise of writ jurisdiction to interfere with the proposed auction.