- (1.)MR. Arvind Vashishth, Advocate for the petitioner. Mr. S. K. Jain, Advocate for Respondent No. 1. Mr. Subhash Upadhyaya, Brief Holder for respondent No. 2. They are heard on admission.
(2.)PETITIONER Jagdish Chandra Joshi has filed this writ petition for the following reliefs :
" (i) issue a writ, order or direction in the nature of certiorari quashing the impugned auction notice published by respondent No. 1 in News Paper "amar Ujala" in its issue dated 24-5-2007 and further proceedings of auction in pursuance thereof.

(ii) a writ, order or direction in the nature of Mandamus directing the respondents not to put petitioner's property (Plot No. 301 kusum Khera Haldwani measuring 4200 sq. Ft.) to auction and this Hon'ble High court may further be pleased to pass such further and other orders and other suitable writs, order or direction which this Hon'ble court may deem fit and proper in the circumstances of the case.

(iii) award the cost of petition to the Petitioner. "

(3.)THE petitioner, in substance, is seeking quashing of the auction proceedings of the petitioner's land, which is said to have been mortgaged with first respondent Bank.
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