MANORMA SINGH Vs. S D M GHOSI MAU

JUDGEMENT

(1.) -HEARD Counsel for the parties and pursued the record.

(2.) THIS writ petition arises out of the proceedings regarding auction sale of chak No. 195 area 7. 657 acres belonging to respondent No. 3 situated in village Havatpur Tehsil Ghosi, District Mau.

(3.) THE facts of the case are that respondent No. 3 took loan from the Union Bank of India for agricultural purposes regarding purchase of tractor, which was not repaid to the Bank. Consequently, a recovery certificate was issued against respondent No. 3. Even after the recovery certificate having been issued he did not repay the loan, hence, proceedings for auction of the land of respondent no. 3 were taken fixing 9. 1. 1990 for auction sale.