- (1.) LEAVE granted.
(2.) THESE appeals, by special leave, are directed against the judgment and order passed by the High Court of Karnataka at Bangalore in Writ Appeal No. 4856 of 2011 and Writ Appeal No. 5359 of 2012, dated 13.09.2012. By the impugned judgment and order, the High Court had dismissed the appeals filed by the auction purchaser questioning the demands raised by the Corporation of City of Mangalore for payment of the property tax.
(3.) BEFORE this Court, the Appellant -company has given an undertaking that the company would deposit the property tax of Rs. 20 lacs as demanded by the Corporation. In view of that, this Court had issued notice to the Respondents. The Appellant -Company has now deposited a sum of Rs. 20 lacs in the State Bank of Travancore. When the matters were taken up for hearing, Learned Counsel for the Appellant -company had submitted that he is ready and willing to deposit the entire auction amount to the Respondent -bank and would further undertake to pay any other liability such as property tax, etc. for the immovable property in question. The Appellant -company has now filed an affidavit of undertaking before this Court categorically stating therein that the company would undertake to pay the property tax, etc. as and when it is due from the Respondent -bank. The affidavit of undertaking filed by the Appellant -company dated, 14.03.2013, is taken on record and the same would be made the part of the Decree.;