A GOWRISANKAR Vs. SALE OFFICER / HANDLOOM INSPECTOR

JUDGEMENT

(1.) Mr.L.P.Shanmugasundaram, learned Special Government Pleader takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioners are aggrieved against the auction notices issued by the first respondent dated 19.12017. Consequently, they also seek for a direction to the first respondent to defer the auction sale, till the disposal of their claim petition dated 06.01.2018 filed under Rule 135 of the Tamil Nadu Cooperative Societies Rules, 1988.

(3.) Heard Mr.N.Manokaran, learned counsel appearing for the petitioners and Mr.L.P.Shanmugasundaram, learned Special Government Pleader appearing for the respondents.