BALBIR KUMAR PAUL Vs. BANK OF BARODA

JUDGEMENT

(1.) THE present petition is filed by the petitioner challenging the order passed by the Recovery Officer on 27. 1. 2009 confirming the sale of immovable property of the petitioner being land and building, particularly plot no. 2, Shital Ganj, Buland Shahar, U. P. and recovery proceedings no. 149 of 2006, it is the case of the petitioner that the recovery officer had no jurisdiction to pass any order as the property is situated beyond the local limits of the jurisdiction of the tribunal who had issued the certificate of recovery. (emphasis supplied)

(2.) HAVING heard learned advocate Mr. B. T. Rao for the petitioner, matter requires consideration.

(3.) RULE. Mr. B. D. Karia, learned advocate appearing for Bank of Baroda who is the main contesting party, who is the certificate holder, waives service of notice of Rule. The other parties are not the contesting parties.