PINTU GHOSH Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order in Writ Appeal No.426/2013, dated 3rd February, 2014, whereby Gauhati High Court directed deposit of a sum of Rs. 14,05,000/- collected by sale of bricks in public auction. The Court further directed delivery of the bricks sold in auction to the auction-purchaser.

(3.) Learned counsel for the appellant submits that the amount collected by auctioning the bricks has been deposited with the Deputy Commissioner and the bricks have been handed over to the auction-purchaser. He further submits that the appellant may be permitted to withdraw the amount of Rs. 14,05,000/- deposited with the Deputy Commissioner.