ABDUL KHALEK LASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Let this matter be referred to the one-man committee of The Hon'ble Mr. Justice S.P. Talukdar a retired Judge of this Court.

(2.) There are three applications before this court (CAN 1 of 2022, CAN 2 of 2022 and CAN 3 of 2022). Each is made by an intending purchaser in respect of a particular property belonging to the company.

(3.) Learned counsel for the applicants submits that S.D. since her client's offer in each of these applications is more than the valuation of the property, her client should be allowed to buy the same at the price mentioned in the offer.