LAWS(SC)-2016-4-76

SOORAJ KUMAR Vs. TAHSILDAR & ANR.

Decided On April 29, 2016
Sooraj Kumar Appellant
V/S
Tahsildar And Anr. Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved of the recovery proceedings initiated against him culminating in the auction sale of the property belonging to him.

(3.) It appears that the Government had auctioned the property to itself on a nominal price of Re.1/- apparently in full and final settlement of dues.