- (1.) Heard Mr. Y. Vivekananda appearing for Mr. P. Kamalakar, learned counsel for the petitioner and Mr. J. Pardhasarathi, learned Standing Counsel for the A.P. State Financial Corporation.
(2.) The petitioner claims that the action of the Andhra Pradesh State Finance Corporation ('the Corporation') in calling for sealed tender-cum-bid for the sale of the land and building of the 1st petitioner and the collateral security of land in an extent of 416.66 sq. yds. in Plot No. 10, Subhash Nagar, Nizamabad, belonging to the 2nd petitioner, shown at SI. Nos. 12 and 24 of the notification dated 20-7-2006, published in the English daily news paper The Hindu', is illegal, void and seeks a direction to the respondents to act as per the judgment in W.A. No. 1717 of 2004, dated 8-11-2004.
(3.) This is the third bout of litigation by and on behalf of the 1st petitioner with a view to thwart the efforts of the Corporation to recover its dues.;