- (1.) Heard learned counsel for the petitioner.
(2.) Petitioner has approached this Court challenging the notice issued for auction of some enemy property, which, he alleged, was allotted to him and the allotment was for a period of three years, which subsists till 7th November, 2018.
(3.) It is contended that before the expiry of the said period, the auction proceedings have been initiated on the strength of an order passed by District Magistrate/Deputy Custodian (Enemy Property), Moradabad. It is further contended that some persons made an application for allotment of the enemy property by process of auction, whereupon the District Magistrate passed an order that for the proceedings to be undertaken for allotment, a sum of Rs.2,50,000/- be got deposited from the applicants, so that the present allotment may be cancelled.;