S.K. CARS LOUNGE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.P.Reddy, learned counsel for the petitioner; Mr. B.Mukherjee, learned counsel appearing on behalf of Mr. N.Rajeshwar Rao, learned Assistant Solicitor General for respondent No.1-Union of India; and Mr. G.Prabhakar Sarma, learned counsel for respondent No.2-State Bank of India.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of letter dtd. 25/3/2022 issued by the 2nd respondent and also seeks a direction to the said respondent to accept the balance 75% of the sale price.

(3.) Case of the petitioner is that respondent No.2 had conducted auction sale of the schedule property on 28/12/2021. Details of the schedule property are mentioned in paragraph 3 of the writ affidavit, which are as under: