Deepak Verma, J. - (1.) Leave granted.
(2.) For the sake of convenience, facts have been taken from the appeal arising out of S.L.P. (C) No. 20515 of 2005.
(3.) Appellant was an auction purchaser of a truck bearing registration No. UP I-4775, put to an auction sale, on account of default in payment of instalments committed by its previous owner Iqbal, having taken loan from Union Bank of India under "Self Employment Scheme". Recovery Certificate was issued to the Collector, Sultanpur (U.P.) by the said Bank. The auction was held in the Tahsil Compound, Sultanpur, on 19.8.1999. The appellants bid for a sum of Rs. 70,000/- being the highest, was knocked down in his favour and accepted by respondent No. 1.;