AUTHORIZED OFFICER Vs. SREEJA B.

JUDGEMENT

(1.) This writ appeal is filed against an interim order dated 02/05/2017 in W.P.C.No.14614/2017. The petitioner has approached this Court inter alia contending that she is ready and willing to deposit the reserve price in respect of item No.5 property in so far as it is a residential building.

(2.) Learned Single Judge, by the impugned order, directed the petitioner to deposit 50% of the reserve price within a period of one month and the balance to be paid within a further period of two months thereafter. The auction proposed to be conducted on 05/05/2017 was also directed to be stayed for a period of one month subject to the said conditions.

(3.) Learned counsel for the appellant submits that the petitioner had approached this Court earlier by filing O.P.(DRT) No.15/2017 seeking for redeeming properties. In the said judgment, this Court observed that in so far as the properties W.A.No.882/2017 having been put for auction sale, the two properties which were already sold were allowed to be released on the petitioners remitting the bid/auction amount. Accordingly, the original petition is disposed of observing as under: