SHIVENDRA DAS VAISHNAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks for the following reliefs:

(2.) LEARNED counsel appearing for the petitioner submits that the petitioner has deposited a sum of Rs. 10,000/- as against the premium of shop, fixed at Rs. 52,200/- on 27.10.2004. Thereafter, on 08/10.11.2004, the petitioner was served with a notice to deposit the remaining amount of premium and to execute a registered sale deed. The petitioner did not hear anything thereafter till the impugned notice dated 19.03.2010 was issued by the respondent No.2 for auction of 7 shops in B-Market, Gandai Block B-1, Rajnandgaon and thereafter, revised notice was also published in the newspaper on 29.03.2010. Thus, this petition seeking quashing of the aforestated auction notices with a further direction to execute the registry of the shop No.14 in favour of the petitioner, and not to deprive him from carrying on his business.

(3.) THE Supreme Court, in Rani Laxmibai Kshetriya Gramin Bank v. Chand Behari Kapoor & Others : (1998) 7 SCC 469, observed as under: