NINABEN D CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this appeal filed under clause 15 of the Letters Patent the appellant herein has brought under challenge the judgment and order dated 29.12.1988 recorded by the learned Single Judge in Special Civil Application No. 6950 of 1988 whereby the petition filed under Article 226 of the Constitution of India praying for the relief of issuance of a writ of mandamus or any other appropriate writ or order to quash the order setting aside the auction sale held in her favour on 13.12.1985 for plot No. 375-A/2 of Sector No.28, Gandhinagar, passed by the Collector, Gandhinagar, District Gandhinagar, as confirmed by the State of Gujarat, is dismissed.

(2.) The appellant is the original petitioner whereas the respondents are the original respondents. For the sake of convenience we propose to refer to the parties as 'the petitioner' and 'the respondents' in this judgment.

(3.) Before highlighting the nature of controversy posed for our consideration in this appeal, it is necessary to narrate relevant facts of the case briefly.