- (1.) The near relations of the minors have been duly served. The respondent nos.3 and 4 appeared through their counsel and submit submits that they have no objection to the prayers being allowed in favour of the petitioner. However, Gobinda Roy in spite of service is not represented. It shall be presumed that Gobinda Roy may not have any objection to the order being passed in this proceeding.
(2.) Under such circumstances, the Court being satisfied with the requirement to appoint a guardian of Miss Ramisa Roy. There shall be an order in terms of prayer (a). The land may be sold by public auction after proper advertisement and due publicity once in Vernacular daily 'Bartaman' and once in 'The Statesman' subject to confirmation of sale by the Court. The offers must be accompanied at least by 20% of the earnest money. The sale notice shall be settled by the Registrar, Original Side. The returnable date of the matter shall be specifically mentioned in the sale notice. After the confirmation of sale necessary directions shall be published with regard to the utilization of the sale proceeds.
(3.) The matter stands adjourned for six weeks. It would be open for the intending buyer to submit his offer with the petitioner along with the earnest money.;