KURIAN, J. - (1.) Leave granted.
(2.) In the nature of the order we propose to pass, it is not necessary to go into the factual details of this case. There were certain disputes with regard to the allotment of two plots. The respondents, in view of the alleged non -diligence on the part of the appellant, had cancelled the allotment and taken steps for fresh auction.
(3.) When the matter came up before this Court on 18.07.2016, we directed Respondent Nos. 2 and 3 to go ahead with the auction, permitting the appellant also to participate in the auction.;