ASHA PRASAD Vs. CHANDRAKANT GOPALKA

JUDGEMENT

(1.) Leave granted.

(2.) The property of the appellant was put up for sale under the Bihar and Orissa Public Demands Recovery Act, 1914 on 27-8-1992, in connection with the dues of Cemento Corporation to State Bank of India. According to the Bank the appellant had guaranteed the repayment of Cemento Corporation dues.

(3.) On 9-9-1992 the appellant made an application before the Certificate Officer, Respondent 2 herein, objecting to the sale on various grounds. The objection of the appellant was rejected by the Certificate Officer on 25-9-1992. On the same date the appellant's property was sold to Respondent 4 for Rs. 80,000.