JUDGEMENT
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(1.) On perusal of the report Judicial No. 110 of 2016 and the report of the District Magistrate dated 2nd April 2016 it appears that for the property of lot 'B' ie. land outside the boundary wall with minimum reserved price of Rs. 20 lacs one Maqsood Alam had offered Rs. 25 lacs and one Santosh Kumar Pandey and Sudish Kumar Pandey together have offered Rs. 25.5 lacks.
(2.) Sri Ashok Kumar Tiwari, learned counsel appearing for Santosh Kumar Pandey and Sudish Kumar Pandey submits that 10% of the reserved amount has been deposited and that they are ready and willing to purchase the said property for Rs. 25.5 lacs.
(3.) The report of the District Magistrate is not clear if 10% of the reserved price has been deposited by Maqsood Alam.;
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