AKHILESH PATHAK Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been preferred by the petitioner to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 22.7.2010 passed by the respondent no.2/ Sub Divisional Magistrate, Nizamabad, Azamgarh, (Annexure No.1 to the writ petition) and also for a direction in the nature of mandamus directing the respondent nos.2 and 3 namely Sub Divisional Magistrate and Tehsildar/Auction Incharge, Nizamabad, Azamgarh, to issue a release order for the auctioned Bolero Jeep 2003 Model (Chassis No.MA-1XA2 ACB) in favour of the petitioner ensuring release of the vehicle in question from Police Station Gambhirpur, Azamgarh.

(3.) The respondent no.2 vide the impugned order dated 22.7.2010 had cancelled the auction dated 19.7.2010 and ordered for re-auction of the vehicle in question on the ground that the re-auction will bring more revenue to the State.