LAXMI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri Narendra Singh Chahar, learned counsel for the petitioner.

(2.) The present writ petition has been filed quashing the order dated 19.4.2005 passed by respondent No.4.

(3.) One Udaiveer Singh has taken loan and he defaulted in making the payment. The Bank forwarded a recovery certificate to the Collector for recovery of Rs.98,213.50p and if the recovery is not possible then the mortgaged property be auctioned. In pursuance of the auction dated 16.2.1998, the petitioner who was an auction purchaser, being a highest bidder, the bid of the petitioner was accepted by the respondents. The petitioner deposits the amount as directed by the respondents according to the provision of Rule 285-I of the Rules framed under U.P. Zamindari Abolition and Land Reforms Act. Sri Udaiveer Singh whose land has been auctioned has not preferred any objection.