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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4602 OF 2016

(Arising out of SLP (C) No.23596 of 2015)  SOORAJ KUMAR     APPELLANT                

                               VERSUS      TAHSILDAR & ANR.                        RESPONDENTS

J U D G M E N T  KURIAN, J.

1. Leave granted. 2. The  appellant  is  aggrieved  of  the  recovery  proceedings initiated against him culminating in the auction  sale of the property belonging to him. 3. It appears that the Government had auctioned the  property to itself on a nominal price of Re.1/- apparently  in full and final settlement of dues. 4. It  is  submitted  that  the  whole  proceedings  of  auction are vitiated since there was no proper inquiry on  the market value   5. Be that as it may, the learned counsel for the  appellant,  on  instruction,  submits  that  the  appellant  is  prepared to settle the whole dues as per the Amnesty Scheme  to which the appellant is entitled to.

6. We make it clear that in case there is any Amnesty

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Scheme available to the appellant and in case the appellant  is  prepared  to  pay  the  amounts  as  per  the  Scheme,  the  auction  proceedings  may  be  recalled  and  the  property  be  restored in favour of the appellant.  7. The  learned  counsel  for  the  appellant further  submits that an application has already been filed by the  appellant in that regard.  If that be so, appropriate action  on the application filed by the appellant be taken within a  period of three months from today. 9. With the above observations and directions, the  appeal is disposed of.  No costs.

               .................J.

  [KURIAN JOSEPH]   

      ....................J.

           [ROHINTON FALI NARIMAN]  NEW DELHI;   APRIL 29, 2016