SECULAR TRUST Vs. OMR OUTDOOR MEDIA REACH LLP

JUDGEMENT

(1.) The instant Original Petition has been preferred seeking permission to sell a portion of the property more fully described in the Schedule "B" to the petition admeasuring 79045 sq.ft. for a sale consideration of Rs.18,00,00,000.00.

(2.) When the matter was taken up for hearing on 22/2/2023, this Court considering that the offer made by the respondent herein was only 80% of the guideline value, the petitioner was directed to publish a sale notice in one issue of the English daily, "Times of India" and in one issue of the Tamil daily, "Dhinathanthi" calling for bids for purchase of the property as is where is basis. The petitioner was also directed to place such bids before this Court on the next date of hearing.

(3.) Today when the matter was taken up for hearing, an affidavit was filed on behalf of the petitioner indicating compliance of the order dtd. 22/2/2023. The Paper Publication made in pursuant to the aforesaid order was also placed on record, I am satisfied the manner in which the Paper Publication has been effected by the petitioner. The petitioner had also in his affidavit stated that pursuant to the Paper Publication there were three enquiries on 3/3/2023 and two enquiries on 4/3/2023, along with the affidavit, the visitors note book that was maintained pursuant to the Paper Publication has been produced.