M ESWARI Vs. REGIONAL MANAGER MSTC LTD

JUDGEMENT

(1.) The prayer in the writ petition is to issue a Writ of Mandamus directing the first and second respondents to dispose of the petitioner's representation dated 9.2.2013.

(2.) In the representation, the petitioner has prayed for return of EMD to the tune of Rs.8,75,029/- with 2% interest from the date of deposit in addition to Rs.10,00,000/- as compensation by the first respondent for not paying due attention before auction and Rs.25,00,000/- for creating hardship and mental agony.

(3.) The said representation was submitted on the following circumstances.