- (1.) Heard the learned counsel for the appellants.
(2.) This intra-court appeal is directed against the order of Single Bench dated 9th October, 2012, whereby the writ petition filed by the petitioners has been dismissed.
(3.) Petitioners preferred the writ petition challenging the order dated 1st May, 2012 (Annexure-8), whereby auction dated 15th April, 2005 in respect of shops no. 444 to 449 was not accepted and an order was passed for refund of - 1/4 amount.;