- (1.) In this application the petitioner challenges the withholding of the release order in respect of certain lots, being Nos. 31(OP) to 39 (OP) which according to the petitioner was collectively sold to him.
(2.) Pursuant to an advertisement in the Statesman, Calcutta Edition and Amrita Bazar Patrika on diverse dates in January, 1981 the petitioner attended the auction sale in respect of the certain unserviceable goods belong to the respondent No. 1.
(3.) It is not in dispute that the petitioner was declared the highest bidder in respect of the abovementioned lots in that auction sale.;