NANJUNDASWAMY Vs. R NAGARAJ

JUDGEMENT

(1.) THE view taken by the executing Court is correct. THE judgment debtor cannot delay delivery of possession to the auction purchaser merely on the ground of a prospect of Revenue Appellate Tribunal setting aside the sale in respect of an order passed by the Assistant Commissioner regarding the validity of the sale of agricultural land. In the event the sale is held by competent authority to be void necessary consequences will follow. That it is going to cause hardship to the judgment debtor in the event he succeeds before the Appellate Authority is not ground to stay the delivery of possession of the property which he has purchased. Revision is rejected.