- (1.) THE Committee appointed by this Court made proper publication of the sale of certain properties. As regards the following items of properties, several bidders participated in the auction which took place on 6-9-2006:
(2.) OUT of 14 bidders as regards 3 items of properties, the highest bidder had not deposited 25% of the bid amount in time, therefore, Item 5, School, Village Jharmari, area approx. 19 killas; Item 12, Tourist Resort, Village Billa, area approx. 117 killas and Item 14, Farmland in Villages Kot, Billa and Jaswantgarh, area approx. 700 killas, are excluded from confirmation. As regards other 11 items of properties, the Committee has stated that as regards Items 3, 6, 7 and 9, it is suspected that sale price was not satisfactory and there might be a possibility of underbidding. But it may be noticed that the very same purchasers are before this Court and filed applications praying that they may be excluded and the same may be confirmed, since the sale had taken place in 2006. We are not inclined to accept these contentions.
(3.) AS regards Items 1, 2, 3, 4, 6, 7, 8, 9, 10, 11 and 13, the sale in respect of these properties are confirmed. All these bidders are successful bidders and they are granted six months' time to pay the balance 75% amount. On payment of the entire bid amount, the Committee shall see that the properties are put in possession of these bidders.;