- (1.) THESE are two connected writ petitions filed by the same petitioner against the State Financial Corporation and have been clubbed together and are being decided by the this common judgment.
(2.) HEARD Shri S.C. Verma, learned counsel for the petitioners and Shri Ravindra Singh for the respondents.
(3.) WRIT Petition No. 34724 of 2009 has been filed seeking a writ of mandamus to command the U.P. Financial Corporation to calculate the outstanding amount due against the petitioner in accordance with the sale agreement and approval dated 22.08.1999 and to restrain the respondents from negotiating for sale or alienation in any manner of the property purchased by the petitioner. During the pendency of this writ petition, the Financial Corporation issued a notice dated 09.05.2012 showing an outstanding amount to the tune of Rs.49,28,429/ - against the petitioner and to submit proposal for one time settlement for liquidating the said amount. The same was challenged by filing other Writ Petition No. 39517 of 2012. A further relief of mandamus has been sought to command the respondent corporation to issue No Dues Certificate to the petitioner and to execute sale deed of the property purchased in auction proceedings, which was duly confirmed and approved. Factual matrix of the dispute, in brief, is as under.;