H.R. Panwar, J. - (1.) By the instant writ petition under Arts. 226 and 227 of the Constitution of India, the petitioner seeks quashing of order dt. 22.06.2007 Annex. 1 by which Tehsildar (Revenue) issued proclamation for the auction of the property attached as the petitioner loanee failed to repay the loan amount.
(2.) By order dt. 19.07.2007, the petitioner was directed to deposit a sum of Rs. 2,00,000/- within two months.
(3.) I have heard learned counsel for the parties.;