A RAMRAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition a prayer has been made for giving a direction to the second respondent to confirm the sale dated 21.2.1994 and issue sale certificate.

(3.) It is not in dispute that the third respondent herein had borrowed money from the Co-operative Bank Land Development Limited and had defaulted in making the payment. A public auction was held on 21.2.1994 for recovery of overdues in R.R.No. 105/92-93. The petitioner herein has been declared as highest bidder. As per the direction of the second respondent, a sum of Rs.20,000/- was deposited by the petitioner on the very same day vide receipt No. 2226. Subsequently on 19.3.1994, the balance bid amount of Rs.35,000/- was paid vide receipt NO. 3012. Thereafter, legal fees was also paid on 30.11.1994 vide receipt No. 3669 in compliance with the direction dated 10.10.1994. It is stated that the petitioner had filed a petition dated 19.9.1994 to confirm the sale. However, since no action was taken, present writ petition has been filed.