FIRST PETITIONER Vs. SECOND RESPONDENT

JUDGEMENT

(1.) PURSUANT to the order of this Court, dated 17.11.2011, publication was effected on 22.01.2012 in English Daily 'The Hindu' and in Tamil Daily 'Dhana Thanthi' to call for tenders through paper publication for conducting public auction for the sale of 167 residential and 6 commercial plots, totally 173 plots situated at Mahatma Gandhi Naar near Sunguvarchathiram, Kancheepuram District, in which, Lot No.I of residential plots 1 to 50 on 7.2.2012, Lot No.II of residential plots 51 to 100 on 8.2.2012 and Lot No.III of residential plots 101 to 167 and 6 non-residential plots on 9.2.2012 by fixing the upset price for Rs.250/- towards residential plots and Rs.300/- towards commercial plots.

(2.) MR.M.Ravindran, learned Administrator for Ms/.Anubhav Plantations Private Limited, has represented that preference shall be given to the persons bid for the entire lots and accordingly the learned Official Administrator was directed to give preference to the persons bid for the entire plots. Accordingly, in the said publication also it was specifically mentioned that preference will be given to the persons who bid for the entire plots.

(3.) ON 8.2.2012 Mr.M.Ravindran, learned Administrator and the advocates who are all representing their parties and their respective parties were also present. The intending purchasers who were present before the Court were willing to participate on the next day. Hence, the matter was adjourned to 09.02.2012.