POTRU NAGESWARA RAO Vs. SPECIAL CADRE DEPUTY REGISTRAR

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of the Constitution of India, seeking a Writ of Certiorari to call for the records relating to O.A. No. 17/2006, dated 20.11.2006 on the file of the A.P. Cooperative Tribunal at Vijayawada, and proceedings in E.P. No. 1230/01 -02 on the file of the 1st respondent and to quash the same including the sale held on 03.05.2005 and the sale confirmation proceedings dated 04.04.2007 of the 1st respondent.

(2.) FILTERING the unnecessary details, the facts, which are required to be exposited for resolving the controversy in the present writ petition, are as under.

(3.) THIS Court, while ordering Rule Nisi, on 01.05.2007 in W.P.M.P. No. 12154 of 2007 granted interim stay taking into consideration the representation made on behalf of the petitioner that he deposited a sum of Rs. 4,09,000/ - as a condition precedent for granting stay, by the Tribunal.