K S RAJENDRAN Vs. RECOVERY OFFICER

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Certiorari to call for the records and quash the proceedings of the auction sale of the first respondent in DR C No. 126/2002, dated 29. 12. 2004, and quash the same.

(2.) HEARD the learned counsel for the petitioner as well as the respondents. By consent of the counsels appearing for the petitioner as well as the respondents, the writ petition itself has been taken up for hearing and disposal.