CHHIMAN SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) REJOINDER affidavit has been filed on behalf of the Petitioner, today in the Court. The same be taken on record. By means of this writ petition, the Petitioner has sought following reliefs:

(3.) ACCORDING to the Petitioner, the Petitioner is a guarantor of the loan sanctioned in favour of one Chandra Pal. Recovery proceedings were initiated against the borrower as well as the guarantor, for default in payment. Thereafter, the land, owned by the guarantors was auctioned on 12.01.1988. To challenge auction proceedings, the Petitioner moved application under Section 285I of U.P. Zamindari and Land Reforms Rules, 1952, before the learned Commissioner. After hearing learned Counsel for the parties, learned Commissioner rejected the application/appeal on the sole ground that the Petitioner has not complied the provision of Section 285H of the Rules, before filing the application/appeal.