KOLANJIAMMAL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) IN both the Writ Appeals, as common order of the learned single Judge in w. P. Nos. 12933 and 25194 of 2005, dated 25. 6. 2008, is under challenge, they were heard together and disposed of by this common judgment.

(2.) THE properties comprised in Patta Nos. 786 and 789, belonging to the husband of the appellant-Kolanjiammal in W. A. NO. 797 of 2008 and the father of the appellant-S. Karunanidhi in W. A. No. 992 of 2008, were brought for auction-sale by the respondents 1 to 3 under the provisions of the Tamil Nadu Revenue Recovery act, 1864. The appellants unsuccessfully challenged the auction-sale before the learned single Judge, giving rise to these Writ Appeals.

(3.) WHEN the Writ Appeals were taken up earlier, the appellants showed their intention to pay back the dues of the respondents 1 to 3-State, and on 22. 7. 2008, the appellant-Kolanjiammal was allowed time to file supplementary affidavit and state as to whether she is agreeable to deposit the total amount with 10% interest with the Prohibition and Excise Department of the State, as was offered by the highest bidder. If it was agreed, then in that case, the court may decide the question as to whether the amount (s) deposited by the auction-purchaser be refunded with 10% interest.