G. MANGAYARKARASI Vs. THE AUTHORIZED OFFICER/CHIEF MANAGER

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ Petition praying for passing of an order by this Court in calling for the records pertaining to the impugned notice of intended re-sale dated 21.11.2017 issued by the First Respondent and quash the same.

(2.) Heard the Learned Counsel for the Petitioner.

(3.) Inasmuch as this Court is disposing of the present Writ Petition at the admission stage itself, notice is not ordered to Respondent Nos. 1 and 2.