SURIYA CHEMICALS Vs. ASSISTANT COMMISSIONER CT FAC

JUDGEMENT

(1.) THIS writ petition has been filed challenging the notification issued by the respondent, dated 16.3.2011, bringing the property of the petitioner for sale, by public auction. Since, the date fixed by the respondent for bringing the property for sale, by public auction, had already expired, the writ petition has become infructuous. Hence, the writ petition stands dismissed as infructuous. However, it would be open to the authorities concerned to proceed further, in accordance with law. No costs. Connected M.P.Nos.1 and 2 of 2011 are closed.