Madras High Court
M/S. Madurai Rubber Company Private Ltd vs Branch Manager / Authorized Officer on 29 October, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.(MD)Nos.25195 of 2025 & 15395 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.10.2025
CORAM:
THE HONOURABLE Dr.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.(MD)Nos.25195 of 2025 & 15395 of 2024 &
W.M.P.(MD)Nos.19750 & 19751 of 2025, 13496 & 13498 of 2024
W.P.(MD)No. 25195 of 2025
1.M/s. Madurai Rubber Company Private Ltd.,
Rep. by its Director,
Shed No. Bs-14, Sidco,
Industrial Estate, Kappalur,
Madurai - 625020.
2.K.I.Rasheed,
S/o. K.S.Ibrahim Rowther,
Director,
M/s. Madurai Rubber Company Pvt. Ltd,
No.H-21, Ganga Yamuna Street,
Opp. to 1st Milk Booth,
Ellis Nagar, Madurai - 625 010. ... Petitioners
Vs.
Branch Manager / Authorized Officer,
The Tamilnadu Industrial Investment Corporation Limited,
(A Government of Tamilnadu Undertaking)
Madurai Branch Office,
No.1A/4A, Dr.Ambedkar Road,
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W.P.(MD)Nos.25195 of 2025 & 15395 of 2024
1st Floor, (MADITSSIA),
Madurai - 625 020. ... Respondent
PRAYER:- Writ Petition - filed under Article 226 of the Constitution of
India praying to issue a Writ of Certiorarified Mandamus, calling for the
records relating to the Auction Notice in TIIC / MDU / BO/ LAO /
2025-26, dated 18.06.2025 on the file of the respondent herein, and
forbearing the respondent from in any manner bringing the sale of the
property bearing Shed No.BS-14, (P) SIDCO Industrial Estate, Kappalur,
Madurai, belonging to the first petitioner morefully described in the
impugned Auction Notice in any form and any other mode either by way
of public or private sale and return the original documents pertaining to
the said property back to the first petitioner with appropriate
endorsement of discharge within a time frame as may be fixed by this
Court.
W.P.(MD)No.15395 of 2024
1.M/s. Madurai Rubber Company Private Ltd.,
Rep. by its Director,
Shed No. Bs-14, Sidco,
Industrial Estate, Kappalur,
Madurai - 625 020.
2.K.I.Rasheed,
S/o. K.S.Ibrahim Rowther,
Director,
M/s. Madurai Rubber Company Pvt. Ltd,
No.H-21, Ganga Yamuna Street,
Opp. to 1st Milk Booth,
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W.P.(MD)Nos.25195 of 2025 & 15395 of 2024
Ellis Nagar,
Madurai - 625 010. ... Petitioners
Vs.
1.Branch Manager / Authorized Officer,
The Tamilnadu Industrial Investment Corporation Limited,
(A Government of Tamilnadu Undertaking)
Madurai Branch Office,
No.1A/4A, Dr.Ambedkar Road,
1st Floor, (MADITSSIA),
Madurai - 625 020.
2.Joji Paul,
S/o.N.P.Paul,
Managing Director,
M/s.Madurai Rubber Company Pvt. Ltd.,
Plot No.55, Chithrakala Mini Colony,
Thirunagar, Madurai - 625 006.
3.M.Aliyar,
Director,
M/s.Madurai Rubber Company Pvt. Ltd.,
Plot No.55, Chithrakala Mini Colony,
Thirunagar,
Madurai - 625 006. ... Respondents
PRAYER:- Writ Petition - filed under Article 226 of the Constitution of
India praying to issue a Writ of Certiorarified Mandamus, calling for the
records relating to the proceedings in TIIC / MDU / BO/ ACCT /
2023-24, dated 15.02.2024 on the file of the 1st respondent herein, and to
quash the same and to direct the 1st respondent to return the sum of Rs.
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W.P.(MD)Nos.25195 of 2025 & 15395 of 2024
8,88,697/- to the petitioners with interest within a time frame as may be
fixed by this Court.
In both petitions,
For Petitioner : Mr.V.Alex Benny Hook
For Respondents : Mr.R.Saravanan for R1
COMMON ORDER
(Order of the Court was made by Dr.ANITA SUMANTH, J.) Pleadings are complete in these writ petitions and the contention by the Tamil Nadu Industrial Investment Corporation Limited is to the effect that the writ petitions are not maintainable. We agree.
2. The prayer in W.P.(MD)No.25195 of 2025 is in relation to an auction notice dated 18.06.2025.
3. We are given to understand that the sale is complete and that the Sale Certificate has also been issued.
4. As far as W.P.(MD)No.15395 of 2024 is concerned, it challenges an order of rejection of application for One Time Settlement (OTS) and under order dated 15.02.2024, the TIIC informs the petitioner that the OTS application has been rejected as there has been no further 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 06:56:43 pm ) W.P.(MD)Nos.25195 of 2025 & 15395 of 2024 enhancement in the offer from the side of the petitioner.
5. In such circumstances, we find no ground whatsoever to intervene. These writ petitions are dismissed. Consequently, connected Miscellaneous Petitions are closed.
[A.S.M.J.,] & [C.K.J.,]
29.10.2025
NCC :Yes/No
Index :Yes/No
Internet :Yes
mbi
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W.P.(MD)Nos.25195 of 2025 & 15395 of 2024 Dr.ANITA SUMANTH, J.
AND C.KUMARAPPAN, J.
mbi Order made in W.P.(MD)Nos.25195 of 2025 & 15395 of 2024 Dated:
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