Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the decision by a learned single Judge of the Allahabad High Court holding that the auction sale on 18-8-1989 and confirmation thereof was illegal. Kedar Nath Dubey, the predecessor of the appellant was the successful bidder. Objection filed by Sheo Narain Dubey, the predecessor of non-official respondents was rejected by order dated 18 8 1989.
(3.) A brief reference to the factual aspects would suffice.;