SURYA ESTATE FINANCE Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE prayer in this writ petition is for the issuance of a writ of Mandamus, directing the respondents 2 and 3 or any other statutory body in custody of the properties to deliver possession of the immovable and movable properties more particularly described in the petition schedule to an administrator or settlement committee consisting of the petitioner's representatives and fourth respondents' representatives to administer the business affairs of Surya Estate Finance and to frame a scheme.

(2.) THIS court by order dated 24.12.1999, appointed Mr.R.Arunagirinathan, as Advocate Commissioner to proceed with the sale of the landed properties. It is now understood that the Original documents relating to the property which were seized by the Police during the investigation is with the Commissioner, Land Revenue.