DEVENDRA BAHADUR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pradeep Kumar, learned counsel for the petitioner, Sri Satish Mohan Tiwari, learned Standing Counsel for the State and perused the material available on record. This writ petition has been filed by the petitioner to issue a writ order or direction in the nature of certiorari quashing the impugned order dtd. 20/7/2004, passed by the Collector, Etawah and order dtd. 27/12/2004 passed by Revisional Court (C.C.R.A).

(2.) In brief facts of the case are that the U.P.F.C under Sec. 29 of the U.P. Financial Corporation Act 29 of the State Financial Corporation Act has taken the possession of one Cold Storage situated in Village Lakhana known as Durga Cold Storage in recovery action of its loan. It was lying for about decay in the custody of U.P. Financial Corporation and it has come almost in the junked shape when the advertisement has been made by U.P. F.C to sell it in the year 2002.

(3.) The petitioner's highest bid was accepted for the sale of Cold Storage by the U.P.F.C on a sum of Rs.15,00,000.00 (fifteen lacs), which has been registered later on before the Sub Registrar Bharthana, District Etawah on 14/6/2002.