SRIDHARA ELECTROTEK Vs. JOINT DIRECTOR DIRECTOR OF INDUSTRIES AND COMMERCE ELECTRICAL AND ELECTRONICS

JUDGEMENT

(1.) MS. S. Venkatesh, learned Special Government Pleader takes notice for the respondents. Heard both sides.

(2.) THE petitioner prays for a writ of mandamus to direct the second and third respondent to release the sale deed dated 5.3.2002 executed by the first respondent in favour of the petitioner.