GOPI KUMAR SINGHANIA Vs. STATE OF UP

JUDGEMENT

(1.) By means of the present writ petition, the Petitioner has prayed for quashing the auction proceedings conducted pursuant to the recovery certificate and recovery citation dated 6.1.2001 and 14.2.2001 (Annexures-6 and 7) respectively.

(2.) There is further prayer for a direction to the District Collector, Varanasi (Respondent No. 2) to restore back the possession over the properties, which were illegally auctioned pursuant to the recovery certificate/citation referred above.

(3.) Heard Sri R. N. Singh, learned senior counsel assisted by Sri V. K. Singh who appeared in support of the Petitioner.