GURBAX RAI Vs. FAUJA SINGH

JUDGEMENT

(1.) Gurbax Rai has filed this appeal against the judgment of the learned Single Judge of this Court, dated 29th April, 1980, by which Civil Writ Petition No. 1229 of 1970 filed by Fauja Singh respondent was allowed and the impugned orders dated 25th August, 1969, and 10th June, 1970, copies Annexure 'C' and 'D', were quashed.

(2.) In order to appreciate the controversy, certain salient features of the case may be noticed:-

(3.) Before the learned Single Judge the orders of the authorities dated 25th August, 1969 and 10th June, 1970, copies Annexure 'C' and 'D', were assailed primarily on the ground that after the property had become a package deal property and had been put to auction as such, the authorities had no jurisdiction to deal with or allow the redemption of the same. Before the learned Single Judge it was also contended that the writ-petitioner being an auction purchaser, had every interest in the property and could certainly assail the order of the Assistant Custodian.