LAWS(KAR)-2014-1-16

T. KRISHNAPPA Vs. T.G. RAMACHANDRA GUPTHA

Decided On January 02, 2014
T. Krishnappa Appellant
V/S
T.G. Ramachandra Guptha Respondents

JUDGEMENT

(1.) The petitioner who is Judgment Debtor in Execution No. 11/2000 on the file of Civil Judge, (Jr. Dn.) Madhugiri is questioning the rejection of his application for setting aside the sale of his agricultural land measuring 2 acres 24 guntas in an auction held on 21.3.2005 for a sum of Rs. 60,000/-. Heard the counsel for the parties.

(2.) The admitted facts in this Writ Petition are as hereunder:

(3.) The main grounds of attack for challenging the proclamation is that Madhugiri taluk is educationally, socially and economically backward in the Karnataka State and the people are also suffering from Fluorosis on account of non-availability of potable water. When such being the case, a proclamation has been issued in an English paper. Contending that on account of proclamation issued in an English paper there were no proper bidders, though the property of the petitioner was worth more than Rs. 8 lakhs, has been sold for a sum of Rs. 60,000/- which will not work out to Rs. 500/- per gunta. Therefore, he requests the Executing Court to set aside the sale.