AMBICA BUILDCON Vs. RECOVERY OFFICER

JUDGEMENT

(1.) The petitioner is before this Court seeking quashment of the attachment in revenue record by respondent No.4 vide Revenue Entry No.6209 dtd. 20/9/2018, which is certified on 25/10/2018 and further seeking direction by holding that the petitioner is an absolute owner of the property in question with legal and valid title as once purchased under the public auction.

(2.) The brief facts of the case are epitomized as under :

(3.) Heard learned advocate Mr.Vijay H Patel for the petitioner, learned Bhaskar Sharma for respondent No.2 -Bank of Baroda and learned AGP Mr. Trupesh Kathiriya for respondents No.3 and 4.