SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, the petitioners have prayed for the issuance of a writ in the nature of mandamus directing the respondents No.3 and 4 to issue No Objection Certificate and to transfer Plot No.1591-B, Sector 23-23A, Gurugram in the name of the petitioners, in the records of respondents No.2 to 4, besides for issuance of re-allotment of letter in terms of confirmation of sale conducted by respondent No.5 on behalf of State Bank of India under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the Act').

(2.) Respondent No.5 under the provisions of the Act sold property bearing No.1591-BP Sector 23-23A, Gurugram, by public auction for a total sale consideration of Rs.2,28,37,425.00 towards cost of the property and Rs.1,72,575.00 towards TDS. Resultantly, respondent No.5 issued letter of acceptance of Bid dtd. 6/2/2020 in the name of the petitioners.

(3.) On payment of the aforesaid amount, the sale certificate has been issued by respondent No.5 in favour of the petitioners with respect to property No.1591-BP, Sector 23-23A, Gurugram and the possession of the property has also been handed over by the District Magistrate, Gurugram on 12/10/2021.