Amreshwar Pratap Sahi and Devendra Kumar Upadhyaya, JJ. - (1.) Heard learned counsel for the petitioner, Shri Arun Kumar Verma and Shri D.K. Pathak, learned Additional Chief Standing Counsel appearing for the State-respondents.
(2.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner impeaching the order dated 30.04.2016, passed by the Collector, Ambedkar Nagar, whereby the representation preferred by the petitioner in terms of the order dated 18.09.2015, passed in Writ Petition No.2547 (M/B) of 2004 filed by the mother of the petitioner has been disposed of with the direction to refund the bid amount deposited by the petitioner's mother in the auction held on 09.03.2004.
(3.) The facts of the case which are not in dispute are that in realization of certain bank dues, property of the defaulter, Sita Ram was put to auction on 09.03.2004. The mother of the petitioner, Smt. Sanwari Devi was the highest bidder, who deposited 1/4th of the bid amount on the date of bid itself and she also deposited 3/4th of the bid amount well within the time prescribed for the said purpose under the rules.;