Ramesh Chandra Gupta Alias Ramesh ... vs State Of U.P. Through Collector ...
2019 Latest Caselaw 4610 ALL

Citation : 2019 Latest Caselaw 4610 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Ramesh Chandra Gupta Alias Ramesh ... vs State Of U.P. Through Collector ... on 16 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 16892 of 2019
 

 
Petitioner :- Ramesh Chandra Gupta Alias Ramesh Chandra Jaiswal
 
Respondent :- State Of U.P. Through Collector And 4 Others
 
Counsel for Petitioner :- Siddharth Nandan
 
Counsel for Respondent :- C.S.C.,Ravindra Singh
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petitioner is aggrieved by the non execution of the sale deed of the land which he has purchased in the public auction held on 28.1.2000.

The petitioner contends that though he was put in possession after the entire sale consideration was deposited by him but only on account of an application for recall pending in the writ petition challenging the said auction, the sale deed has not been executed.

Sri Ravindra Singh, who has accepted notice on behalf of U.P. Financial Corporation- respondents no.2 and 3, is directed to file counter affidavit within a month. Two weeks' thereafter is allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List for admission/final disposal after expiry of aforesaid period.

Order Date :- 16.5.2019

Pramod Tripathi