RANJAN GOGOI,J. - (1.) Leave granted.
(2.) We have heard the learned counsels for the parties. We have perused the impugned order of the High Court and have also considered the facts of the case.
(3.) The challenge in this appeal is to an order dated 24th August, 2016 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Writ Petition (Civil) No.12879 of 2016 by which the High Court has set aside the sale proceedings held in respect of the house property of the respondent No.1 and the sale certificate dated 15th March, 2016 issued in favour of the auction purchaser.;