Anjani Kumar Mishra, J. - (1.) HEARD Sri Pramod Kumar Sinha, learned counsel for the petitioner and Sri K. Ajit, who has appeared for and filed a counter affidavit on behalf of respondents 5 and 6, the contesting respondents in the writ petition.
(2.) THE writ petition has been filed seeking a writ of certiorari for quashing the order dated 20.03.2015 passed by the respondent No. 2 and the order dated 01.06.2015 passed by the respondent No. 4. The facts of the case are that the father of the respondents 5 and 6 took a loan from the Bank of Baroda. On this loan remaining unpaid, recovery proceedings were initiated and certain land belonging to the father of the respondents was attached and put to auction. The father of the petitioner was the auction purchaser in the auction held on 16.01.1992. After the auction was held, the father of the contesting respondents filed an objection, which was dismissed by the Commissioner vide order dated 30.07.1993. The said order was challenged by means of a revision before the Board of Revenue. This revision was dismissed vide order dated 03.03.1998. The contesting respondents thereafter preferred a writ petition No. 28870 of 1998. This writ petition came to be dismissed by this Court vide order dated 11.05.2010.
(3.) IT appears that, thereafter, the contesting respondents filed a civil suit seeking a declaration that the auction sale in favour of the petitioner was void. This suit is numbered as 192 of 2010. It is admitted by learned counsel for the parties that no interim order is operating in the suit.;