PRABHAT KUMAR Vs. THE STATE OF BIHAR THROUGH THE SECRETARY, DEPARTMENT OF INDUSTRY, GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Re. : Interlocutory Application No. 5341 of 2015: The Interlocutory Application has been filed by Awadesh Prasad Sinha, who is the original promoter of the property in question and has moved the Court for being impleaded as respondent in opposition to the writ application. Patna High Court CWJC No.2930 of 2015 dt.10-01-2017

(3.) Learned counsel for the proposed intervenor submitted that he being the original promoter, the property has been sold to the writ petitioner in auction sale in a highly illegal manner as the very valuation report on which the auction was held is patently erroneous and further, the procedure prescribed for intimating to the original promoter the offer received and giving him opportunity to satisfy the same, has not been done.