REKHA SAHU Vs. UCO BANK

JUDGEMENT

(1.) In compliance of the order dated 19.8.2013, the officers of the UCO Bank, who had participated in the process of auction, namely, Sri Aarti Prasad, Assistant General Manager, UCO Bank, Main Office, Kolkatta, Sri J.S. Sana, Senior Manager, UCO Bank, Sujatganj Branch, Sri Ganga Ram, Senior Manager, UCO Bank, Amipur Estate and Sri Surabhi Verma, Senior Manager, UCO Bank, Chinhat Branch, are present in person.

(2.) Heard Sri Ravindra Nath Pandey, learned Counsel for the petitioner, Sri Shashi Prakash Singh, learned Counsel for the opposite party No.3, Sri Prashant Arora, Counsel for the opposite party No.2 and Sri Umesh Chandra Srivastava, learned Counsel for the opposite party No.1.

(3.) Petitioner, who is auction purchaser of Plot No. 12, Khasra 347 situated at Mohibullapur, District Lucknow, has filed the instant writ petition under Article 226 of the Constitution of India, praying therein to issue a writ in the nature of Mandamus directing the opposite party No.1 to take appropriate steps for getting the house in question free from all encumbrances. It has also been prayed that a writ in the nature of Mandamus be issued directing the opposite parties Nos. 2 and 3 to take appropriate action against the previous owner of the house in question as well as against the opposite party No.1 to get the amount recovered from them forthwith.