A.EZHILARASI Vs. ANANDRAO VISHNU PATIL

JUDGEMENT

(1.) Contempt Petition No. 1270 of 2019 arises out of the order passed in W.M.P.No. 10139 of 2019 in W.P.No. 12688 of 2018.

(2.) Contempt Petition No. 1271 of 2019 arises out of the order passed in W.M.P.No. 11717 of 2019 in W.P.No. 12686 of 2018.

(3.) W.P.No. 12688 of 2018 had been filed by the petitioner A.Ezhilarasi, in the nature of a Certiorarified Mandamus to quash the public auction sale in respect of Plot No. 16A in Phase No.6, Hosur Housing Scheme at Hosur, Krishnagiri District and to allot Plot No. 16A in Phase No.6 by receiving the cost of the same after deducting the amount already paid for Plot No. 338 in Phase No.16.