ARJUNLAL PALIA Vs. STATE OF M P

JUDGEMENT

(1.) IT is submitted by the learned counsel for the appellant that after dismissal of the writ petition by the Single Bench on 8.10.2009, now the Collector, Hoshangabad is proceeding ahead in the matter and insisting the appellant to return the auctioned properties out of which some of the properties the appellant had already disposed of and is not in a position to return the same. IT is further submitted that till the decision of this appeal, further proceedings before the Collector, Hoshangabad may be stayed.

(2.) SHRI Dharmendra Soni, who is appearing on behalf of the Caveator/Intervener opposed the aforesaid contention and submitted that the property of worth crores of rupees was sold by the authorities of the Commercial Tax Department without following the due procedure of law and in these circumstances the Collector, Hoshangabad has rightly set aside the auction proceedings.