MANCHHABHAI FAKIRBHAI Vs. TAX RECOVERY OFFICER

JUDGEMENT

(1.) RULE . Mr. M.R. Bhatt waives service of rule on behalf of the respondent.

(2.) THE petitioner challenges the auction advertisement dated March 12, 1997. By that advertisement, the property at item No. 15 was sought to be auctioned on March 27, 1997.

(3.) THE amount deposited by the petitioner for the principal amount will be credited towards the dues payable by the petitioner.