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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6697 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 17102 OF 2016] DEV NARAYAN MANDAL                           Appellant (s)

                               VERSUS STATE  OF U.P. AND ORS                       Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted.   2. In the nature of the order we propose to pass, it is not necessary to go into the factual details of this case.  There were certain disputes with regard to the allotment of two plots.  The respondents, in view of the alleged non-diligence on the part of the appellant,  had  cancelled  the  allotment  and  taken steps for fresh auction.   3. When  the  matter  came  up  before  this  Court  on 18.07.2016, we directed Respondent Nos. 2 and 3 to go ahead with the auction, permitting the appellant also to participate in the auction.   4. An  affidavit  has  been  filed  on  behalf  of Respondent Nos. 2 and 3.  It is submitted that the appellant  herein  was  the  highest  bidder  for  both plots and that the respondents have no objection, in principle,  in  granting  the  bid  in  favour  of  the appellant, being the highest bidder.

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 5. Therefore, this appeal is disposed of, directing Respondent  Nos.  2  and  3  to  take  further  steps  to finalise the auction proceedings within 15 days from today.  The appellant shall make the required token deposit  for  each  plot,  after  adjusting  the  amount already deposited with the authorities.  The amount of deposit will carry interest at the rate of 9% from the date of deposit.   6. We further make it clear that in the event of default on the part of the appellant in depositing the earnest money, as above, or in making the balance payment  as  per  schedule,  the  bid  shall  stand cancelled  and  Respondent  Nos.  2  and  3  will  be  at liberty to go for fresh auction and in that event, the  money  deposited  by  the  appellant  shall  stand forfeited.       

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; JULY 25, 2016.