TRISHILA CHETRY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B.S. Goyal, learned counsel for the petitioner; Ms. S. Baruah, learned Junior Government Advocate, Assam for the respondent nos. 1, 2, 3 and 4; and Mr. A. Ganguly, learned counsel for the respondent nos. 5, 6 and 7.

(2.) The facts projected in this writ petition can be narrated, in brief, as follows :-

(3.) The first relief that has been sought for is with regard to the sale proceeds received by the respondent Bank authorities in the auction process. The petitioner's claim is on the residual amount. According to the petitioner, the residual amount is required to be disbursed to the owners of the auctioned property commensurate with their respective shares in the auctioned property. The petitioner has also sought for a direction to the State respondent authorities to register the three FIRs which the petitioners stated to have lodged at the Dispur Police Station on 17/12/2020, 22/1/2022 and 17/3/2024 respectively.