- (1.) This petition arises out of an order passed by the learned Commissioner Respondent No. 2 in objections filed by the Respondent No. 4 and 5 under Rule 285I of the Uttar Pradesh Zamindari Abolitional & Land Reforms Rules, 1952, in relation to an auction conducted for sale of plot No. 273 situate in village at Buxi Uparhar, Pargana & Tehsil Sadar, District Allahabad. The order has been affirmed by the Board of Revenue in revision.
(2.) The background in which the auction took place is that the Respondent No. 6 -Dinesh Kumar Pandey took a loan from the U.P. Financial Corporation to set up a Small Plastic Production Unit. He defaulted in repayment of the loan, as a result whereof, the Financial Corporation issued a recovery certificate. The plot in dispute was mortgaged against the said loan and as such the same was put to auction to realise the dues as arrears of land revenue under the provisions of the U.P.Z.A. & L.R. Act, 1950. The auction for immovable property is conducted under Section 284 of the U.P.Z.A. & L.R. Act, 1950, read with under Rules 281 to 286 of the U.P.Z.A. & L.R. Rules, 1952.
(3.) The Petitioner claims to have participated in the said auction proceedings on 25th June, 2002, in which one Smt. Sobha Yadav was the highest bidder. The auction was however cancelled on the ground of inadequacy of the bid amount and the property was again put to sale on 7th September, 2002, on which date the Petitioner succeeded in offering an amount of Rs. 4,40,000/-for the land in dispute and the bid was knocked down in his favour.;