ANOOP AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri U.C. Saxena, learned counsel appearing for the petitioners and learned State Counsel.

(2.) Pursuant to the earlier orders passed by this court, the original record relating to the auction has been produced which has been perused by the Court.

(3.) The petitioners by instituting these proceedings under Sec. 226 of the Constitution of India have assailed the validity of an order dated 1st June, 2018 passed by the Collector Lakhimpur Khiri whereby the application said to have been moved on 1st May, 2018 by the petitioners in respect of the properties attached for being auction sold in realisation of certain dues of Uttar Pradesh Food and Essential Commodities Corporation, has been rejected.