- (1.) RAKESH Tiwari, J. Heard Counsel for the parties and pursued the record.
(2.) THIS writ petition arises out of the proceedings regarding auction sale of chak No. 195 area 7. 657 acres belonging to respondent No. 3 situated in vil lage Havatpur Tehsil Ghosi, District Mau. The facts of the case are that respondent No. 3 took loan from the Union Bank of India for agricultural purposes regarding purchase of tractor, which was not repaid to the Bank. Consequently, a recovery certificate was issued against respondent No. 3. Even after the recovery certificate having been issued he did not repay the loan, hence, proceedings for auction of the land of respon dent No. 3 were taken fixing 9. 1. 1990 for auction sale. The bid of the petitioner being highest was accepted by the authority concerned and she was directed to deposit Rs. 5125/- as 1/4th auction sale con sideration of the whole with regard to auction of chak No. 195 aforesaid.
(3.) THE grievance of the petitioner is that when she went to despot the balance amount before respondent Nos. 1 and 2 they did not accept the balance 3/4 amount towards sale consideration but on the pretext that they will accept it after some time, as some formalities have to be completed by them. THEreafter a notice for reauction of the land was issued on 24. 4. 1993. Aggrieved, the petitioner has come up in this writ petition on the ground that the land could not be re-auctioned when 1/4th amount of the whole amount had already been deposited by the petitioner and she was willing and ready to deposit the remaining 3/4th balance amount within time and had also offered the same which has not been accepted by respondent Nos. 1 and 2 on one pretext or the other.;