Jawahar Lal Gupta, J. - (1.) THE two Petitioners have approached this Court through the present petition under Article 226 of the Constitution with a prayer that the advertisement for sale of land measuring 5 Kanals 14 Marias, as published in the Tribune on January 11, 1999, be quashed.
(2.) A few facts, as relevant for the decision of the case, may be briefly noticed. M/s. Gurcharan Singh and Sons is a partnership firm. We are informed by the counsel for the Petitioners that this firm belongs to Harvinder Singh and Jagmohan Singh, sons of Gurcharan Singh, and Smt. Satwant Kaur wife of Jatinder Pal Singh. The two Petitioners before us are Jatinder Pal Singh and Smt. Manjit Kaur. First Petitioner is the son of Gurcharan Singh. Thus, he is the brother of Harvinder Singh and Jagmohan Singh, who are the partners. The second Petitioner is the mother of the first Petitioner.
(3.) THE firm took a loan from the Punjab Financial Corporation in the year 1984. It committed default in repaying the amount. Thus, proceedings under Section 31 of the State Financial Corporation Act, 1951 were initiated against the firm as well as against the guarantors. The Petitioners, who are the guarantors, were also impleaded as parties. The trial Court passed on order for recovery. The Petitioners challenged that order and failed. The property of the guarantors was also held liable to be sold. They sought relief against that. They failed. Even Civil Revision No. 1588 of 1999 filed by the present Petitioners was dismissed by a Bench of this Court vide order dated April 1, 1999.;