METHUKU VENTURES LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petitions are filed seeking to declare G.O. Rt. No. 484 dtd. 7/6/2019 issued by the Home Department, Government of Telangana, order dtd. 16/9/2019 passed in Crl. M.P. No. 3902 of 2019 in Cr. No. 521 of 2018 attaching the properties of the Petitioners; order dtd. 4/8/2021 passed in Crl.M.P.No. 282 of 2020 in Cr. No. 521 of 2018 allowing to conduct auction of attached properties as illegal, arbitrary, violative of Article 14 and principles of natural justice and to set aside the said orders and to release the attached properties of the Petitioners.

(2.) In W.P. Nos. 26069, 26074, 26077, 26094 and 26102 of 2021 an additional prayer was sought to suspend the e-auction supposed to be held on 25/10/2021.

(3.) Heard Mr. S. Ravi, learned senior counsel representing R.S. Associates, learned counsel for the petitioners in W.P. Nos.24514, 21042 and 24558 of 2021, Mr. J.P. Srikanth, learned counsel representing Mr. N.Ramanadham, learned counsel for the petitioners in W.P. Nos.26069, 26074, 26077, 26094 and 26102 of 2021, learned Government Pleader for Home, Mr. G. Kalyan Chakravarthy, learned Standing counsel for ICICI Bank in W.P.No.26069 of 2021 and Mr. Dishith Bhattacharjee, learned standing counsel for Canara Bank in W.P. No.26074 of 2021.