K. Satyanand S/O K.Ambajirao vs The Managing Director on 3 July, 2009

[Cites 1, Cited by 0]

Karnataka High Court

K. Satyanand S/O K.Ambajirao vs The Managing Director on 3 July, 2009

Bench: B.S.Patil

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;3~m'§"::5 "TE~§§S 'E'Hi§ 23% 135$" 2:526}?    

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ﬁist féaicrmir. , * 'V _» ' » _ __

{By sri a.s.si{sg:ap;;rkar.' A<iv.";~~  

   V i -A »' V 

 PETITIONER.

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15.713 S€L'i"}"86f2{}G9

G-men Land, Bzzgum Petii, H  
Hydsrabaci (P5,?!)  RESP(§£€DE_I§"'T'

{By Sri P.$.Ma1ipati1., Aév. for R-1 & 2;
Sri Ameet Kama: Beshpande, Adv. for R-3}

This Writ Patﬁiozz is ﬂied unci&i::f_ Agzigga-:g%'--TT2ié{:; '~55';l::2f?; .;}f:'tE1§'.._  

iimzstiiuiion of Enciia, pray-é;:1g'*v..L'?:.i{:Ab s:;jaV§a3h'  éiafiad
12; 133. 12.12808 bearing NGSEZCE 29f Riibgil €§.Ef.LLfE-¥i..}3.]OG}1[2{}8~{)§/ C-
3238 éssusai by {ha W rsspg:.1;icz1:..i'ht='egitcgted <:0py'ax:h1ch is at Ann-

Tkis petiiicn havizlg §3e::;:"};£;a1.§_3:L  on 1?,O@.'2GG9, is
Ccrming 03:1 for prQ;1Qi.;1:1_cem<3I1t;'~j1233§S'=.§?'3sY. "the" Court delivéired the

feilowing:   .   '  -- 
1. In    'igéﬁiééner £3 chaﬂenging the
$0;§'l£ﬁu§£iCE%éi:9.ﬁ[ }ét4t<ﬁ::j   12.'2Q$8 protiucefi at A:1:1ex11rz:~

B. By" $116'Saki"1i'fZf?{":I?,_§:A£3{§ﬁtf{::"{éii'§C€ sf the 1*'? r€$p~:>21dr:nt W Kmnataka

,v"S':;za.';£s  {larpkyr-a=;*;--i-$33 {.E}€::'€i:1after rﬁfétrrsd ':0 23.3 'KSFC', for

3392:; (sf .t}:::-..x:5§}"';V€:'r Avﬁiﬂﬁﬁ by '$15: 3&5 mspazitient for purchase of assets

 V {sf §é'}.jf$"§*:"'&I1}€i{$i,§§€:i1.§3 Eiifiliﬁiiiiﬂﬁ mvnﬁé by 'aha petitioner {Sr a 331%

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   '.!'h{~': 11ﬂi}.i'S§}1'1?;€d facts am that. ihéfl' pﬁtﬁiﬂflﬁf' is £115 Qwner 0f the

 '§"i;f€'mi1} §{ﬂi}"€*E§i as §{ém;3{£h::::<:.a industziﬁaa §'s}:§':.1a'{€{i 211:. Sy, No.46 of

 Raiathzaz", which faﬁs Wiihiii the Eémésés {pf Raichur City Mtmicipal

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2-anti t?X}§}a1}Si{'}I1 csf ﬂit: §:i€::: 212.33 {mm the 1?' resp:::n:ien§:«~«-.--.   i~'.,: Sim

time sf a<.»*:;*:i1i:':.g .§::>an, '£316: }'3}aj:'{. 231.33 :.§:;a(:'.hér1€i"y and 'sits  'thrga "i1a2£:'{<:§I*g.;

p:'é:mi%$<:s W§3§.S E"1j§:potheo;*.at€*d 3:} rs:sp{>I;{i:-:i:n€s"1'3zs.i3.

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§.'ffS}')®i'§{T1€3I1§.S 1 $2. 2 iagtxaci ;1{;?ic&.'V<i::n;3;-sgiizigg..:"spaym€n'£ of £9311 with

£n'%:€:'esi. As €216 fui} £é;1}3i{)'{1§} i. "tine .¥.giI$,€s r:'2;::i'{f  1'E"€:S}f){§I1{§.€I1tS 1 62 2

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iziéuaizy. "E"h<:: _:E<i$_'§.¥§'{f i$»é'ﬁ'.t"~;v*i§  =:~1_-- §I1i7}§1Z§{£;'€ dated '"27J£1.2@{}8 wide
Am':{:3:"a:1"€:f{3 ':43' "§.1j } 'f ;)5§iV€i13§::5;*" §.z3§:_>;_}:;§i:':g Elm: that a;iihe:3':1gI'1 E16 was

:"€%q:1{its£:.§:{'§  §?i:."s '::::;§.*'£.%:;:':{%V 333%:  {{:;L%:;.ft.?;§;g an 11, 2 1.2908 alang with his

€}.'§§éZf§"S a.:»;_;3t:r 'hT£::~';.. i€i':e:'{§z:§i:§%§'£¥§3. 1 1.2668, ha: ﬁad <:E1e::sez1 net is attﬁnd

' i:§,'!,§7  .__E~§£:n<§€%;vv--;~3:~.::<ihs §{E§§='C had rccteivad 3 baits: Offﬁi,' fm;

 *';:%:é:1::t%;};é:g~::s§: ":35?  "é:m;S€:€s of ms, uniég. €93" f<?s.8r3,i}{}f;">€38*[-- in the: Said

iz:€.é.té:: gj, w§'%".'i;-- ;js éﬁﬁass is pmvids {ms East :;p}'2&rt,z1r§2ét§-3 p€t;iti:>§1€r was

Tikégiing  :ip:3";: {.9 make pajgmezzaé 0%" ;}3;':3'%> of 'ihﬁ .Ei3_3;ghesst eﬁbz" {sf

§';¥3f8§S,{}Q,;"§{}€}f - £55., §€s.13?.T£,i2E§,TL1/':5 --=, wiikaifa ir§€V€}3 déiyﬁ frgm 131% flats:

-.fé::--;{ u:23€3i:%§}f: s'3:s:'2.;<3.&xs.1:*t:~{Z, faifiitzg *».x;?h.§£:§: the: rriapandtzni W31} conﬁrm {he

"--«.Vsé:i}é: in 'favs3z::" of 'ﬁgs %:igh€:»;i (;f§'&r€*:r fm" the §mr':hasr: of assssts; at

Rs;,s:"§,<::{>,5<:a<>; -.



WP 8678552089

5%, The pstitioner failed' to pay 2:"5'§/is of {hit highést 

 

vidg é';:mexur€«C Eater. Tharefom, the: KSFCE accepteéi._f§}1:% i'1§ig3:iésf'_4:§3;{{3Z

ammant of the 3" raapamiﬁni am} x:%ommfui§iiéai¢:i'..ih¢« ijiipugﬁeié'; 1€:*:te15j' x

of acceptaxzca af ihfi aiféi" (sf the 3"' I?f:'»':'; 13§3ii€.3f§I1i« ».'33--§gfIii€V'3dT
actiim of mspcmients 1 8:. 2 accapﬁﬁhg thé {ha Céfé

respondent, the pmsent writ.:g3g2:titiQ:1"i:s--.fi1e€§.1-»

E5. (311 17.G3.2099AV"iVh€I1"V§h :é:' far prelimixxary haaring, on the '{iQ7%~;T1S€1 fin: the pe*nit.im1e;:

that; the petiﬁaﬁﬁg ggagaesit ihﬁ ezztim amarmxzt fer which unit in dispute: in favmgr 6f 'the: 33% grhdtzr (ii:*£c:1%j11g I'€':S*3}§3QI1(fi€i1'{,S 1 3:: 2 net. is canfgrm ﬁx? Vau.r_:jfi-eIi'*.3a}é of the dispated unit in favour: of the :,':3£"v§f€S}};f3§3:if§f}f1? 23.11% f'i9m;'£:;:<,:"V@1\:i=i:z'$ Cétmﬁ is be passrsré. Petitioimr was ﬁﬁﬁéﬁsé ii; of the auciécsn S316 ameuzzzt of Rs'8§,6Q,(}0§/ ~ _ §;;1 fa*§3:>:é':'«i:%' §;1?L§: j_}§€§FC anci {ﬁe compéiazzce repay: by 2E""":,€}3.2GG'§2¥ to ésjizgw his E:0i§aﬁdes that he mtieuﬁeti ts} gurchase 'ihﬁ Clisputeci unit

-. iiéotice was 338:: Qrﬁemd {0 "C136 Sfé fﬁﬁpﬂiidﬁilf. _{)t:1 §§.§};§.28Q%, ali the gazﬁas were prasem; befem the Ceurt and as 'V V $33; ail Qf thcm, the matter was; aeijaurrzed if) 02.G4.2{}0Q*. Q1: ®2,{'}4.2GG¥~}, péziiitiaﬁar $T:1b:::iti€d before the Com": that the vahm cf '£16: _p§'€}p€I"{}-' beizzg i'}1{}}Z'€ than ESQ {31:*0r€:s, E15 was prepaitd £0 "3!' 2 . I", . ,/"

3 .

C...

WP 80?8=é/2809 4111 5 * aisgasit the entéjrii gait': érarisiéemtion of RS.86,6O,{}0G/ ~« f(:;fV_ir:}ii:7E"1 the 3"' rcisjporzciﬁznt hati subrrsitricii his 'viii and the _. ___:;iEs0 ﬁxpresseri that he Wi}1 hear 3%} ma expenses th:;:€«-

;*€sp0'£1de33f.s 1 32, 2 in <:o.1'1ﬁaCtir1g ihe a:.m:::;::s::;.f1 :i"i§€3'*>"*z?€*t"%l'i";' "c"3::-L'-is th<*'.'3"5"-. rﬁspeniient sought tigmz, the maii*:t2i_ xvafagain extigcagmed. 0:; the next date: cf }1€a:*é11g i.€:._, 1;";3.{}=%-¥2G€}§',V..¢f£h$_caéé'w%éis'Véxdj'€;}1r§1e{i at the rt:=.~:;u::$z eff tha peiiiianer. §3€'?§§TiG§'i€i: 'have déposited the entire amount of ¥:;bz~:ff:§r<:*..4fi}'::§é' :cf§:s'p€5«:1{ient--E{SF{3. A meme hag been fﬁcd. in V:i:i'._e'{:<>u;:': 9:3 O9.G£3.2{){}9.

6. Whexiv a3 ﬁ"i€§'Q{%.:2'C%G9, the 3% I'f;'Sp{}I1d€1"it subzrgifgtzd $3;:°$:;g%i he was p:'e§ared is pa}; anather sum 9.? Rsfié iééiézizs :QV§f§?E§A.:f'f'_i>S "'j:..é1€ sale Cansideraiien sf {ha praperty g'§)'a1I"::E:av;%£c5€1 %f:a§ ti: put an and ':0 'E316 {iiS§Ju§'f:. Howevﬁr, ﬂiéé ':'es:f}s.§:;£i$'i:1i~:}~£:T§y§+'€3 coxzianéaéi that the dues ::«f the: psztitioner are $11 3 su;:{;:.e::':"'j ~ anii £:v£:11 afier 'aha 3"' respondazit pays the 4§Z)§fi}:£3E1C€ :a4*.3é:;:};§y<:2f Rs. 1% }é3}:{}1S, §hfi petitioner W13} be Stiii (hit: to the ..P€'{;§i01;er' was aisa net agreeable to seitlza the matter by :a€&ée§5;*ifig '€l:€ rﬁrgaiziing ameunt of R316 la}d:1s, man if it is paié 1:0 "§ﬁ;[Td"'Z'£iS{31"§7ifig ﬁbaﬁy {:2 $316 CO§'"§}{}I{*1I§€3I3 £0 rttcevcr {E16 izaiagrzce Siiﬂﬁiliit in a:::s::ard2s§:<:f:. with 2,211}: afim" shzjwirag whatmrsr Eagzad C{}ﬂC'$$Si<3I1E's that {timid bi': s:)ﬂ%=:r::::§. Siz1s:,:€ $16 'neg0t§::§i€d setﬁxtmeni Iv WP 8CE78{>/"22{}C:9 M g , failed, the Eétamzeti C{}l;iIiE§{',3 far EEK: partias giiéxessed th€i§£1% g:;1n€ntS an };{1f;'.1'i§S. V ' V "I?

5 .

reasonable Gpperttlnity was net given the Tp?.:t;iiie1n.gé::£"-t€3= I in the sale negaﬁatima meeting. {'1'v.H'iS.V'fj*QI)i{fi%#i{:i;iV: t}Viat Vi;11er€ was :10 iﬁsiiiicaﬁorl for the I"espe3:1{i;3:{ir~s_ ,Oﬁ"('-:1' of petiiioamr to page Rs.86,60,0{}O/ «~ aipng x¥ii11_V§i};:: for bﬁﬁging the property is 33316 ;"to""f;§1ab1;€%_ retaja his valuablﬁ property. By Vviég? petiiionsr has takax up a gr0'un.d jtﬁéiil G3.1?i.20{)8 issued to the §)€i'i*{iOIiCi" beibre the Committee on 11.11.2068 f:§r.._séa3€: i£i€g;3?:%E§iir%'5}.iS pmdu::t:d at A11neXu.1"€:~R~14 akmg égegéticz the_§S€aé;z:%§1s3::%7QfV<>'§;j<:<::%;im1$, was not mceived by him as tbs Said 7%::§*i;é1*.x§:é;3 $35121 "£25; Kamadhem; Enéyustries, RaiChiEI", the very um: @€}}:i::hV};?:33 by the 1" r€$p<::I1(i€nt Way 'back on 14.G:3.2@{}5. ' It is ﬁr;;€é§%1€:§' '1;":.£§£"i'i:€"?..'£:?:4.{§Ed {bait ever: the létisr datsd 27.1 1.2308 issued per IiX:f;"§1(§}'{:E"}}L"§'*C by {E13 KSFC did not giva suﬁicieﬁt oppoziunity ta yéztiiioiier to dspasii. such a. huge amount and thus: said :;:;13é;;.'éii:iicaii011 reached him aftsr the eizquizjv of the time stipukaied 9.21:; the a1:s;10u33i. Counssi far tbs patiiianer further mlbmits that *-..s:.:if::ac6: 1:116 gctitiomazr had $u.sf:ai'{2ed haavy 1:333 in the busizmss, ha': «£25 Litaztaad {:G{,1I1S€i} fer the pefitionﬁgj subn:iisV-- W? 80'?8é,/2Q{}9

- 7' >44 cmzid :10': haw: dﬁrpogited 135"/'o sf £316 ameunt. Within 3 Sh€}I'iL--"_}'_C${":"E.'i{}d Sf S€V€I1 clays as rﬁqutimd under P&I1§_"l€fX%_1I'i'3*C=. if is <:911tand€é.V.1§_§<V.jta}:ing mt: mirough 'ihf; aﬁiéavit fﬁcié can 1?'.O6.20{)9 $113?'f§?§iﬂ1Q'él'€;,A_f§»'%«*;?;%i':£N%E1;ig-"V£9?'R' the raspmmc: Eifid ﬁxaai opyortunity frcamvthé"pc:i§;i{)t16:r,. f;';3,:,*.gidétfzei? i3 Eaumieé *th1'm1g}} anti the offez" of 'ihje Sm' I{%,S};);Cr{1(i€ﬂf '1f:§' fgicvc§%p'i::;i1;~.:Vi'i.x1s sgreciﬁcaliy' cantended in 31$ 2"aﬁ'1dav7L% V =tIi1_é_1i u15L17i1iVexm*e?C czommumcatiian dateé 25?.i1DiZ€)O8 iyfaéféjz f~e.s;;§:he<i the petitioner aim: 'the time: given_'i:a__ "f;he""ﬁé£iV%.5;€ 't0'.VV'%r3ep%;s.if 91' the amount exp izﬁd .

8. L«sar1.:é:<':i" V(§h:ii:1_s€§:;fVéip§€;:;;fi;r1g 13"' respo1i1den'ti. strongly contends %:};§:a'%£: $§&§§'€iI'3:'..;'§:t'f".'{Vé1E1u1'5'i$3:";1T12ii3, bsen maﬁa by the KSFC by issuéng pagbiic '3:i:3'£.it;=&tV the greperty from 2004 till 2808. :_v'E71;r$ua;§fi'¢ieE_._ﬁ:1e__iaatuVéL1v£:.3:?;1$€n1e::t givan on 16.08.2088, therﬁ wﬁra 23$ the €§§'£aiEj; f:321: '7z§i{i3_'r%aié::3i:ve(i, Thé '$216; of the Efé 1"aE:sp<:>I1::1en€:wa3 at RS578 iﬁsnez' by his letter da¥:€& 13.12.2608 had stateti £113: ha'. u§1a;:iJ"aﬁV{,-§¥er of RS835 iakhs, bu: fajlﬁd to: bring thc oifﬁr €31' iii'1'§i':."p8§'f{§1&ﬂ'i, ihé r€:spoI.;de:1t~KSF'{§ Qﬁémd to 35:11 the unit for 3 s:z§.n1A"=.;>;f§é§.8é,§Q3€¥O{}/ --, xa2§:i<:h was mare than what the gaetitioner haﬁ $3 $113 _'§}€§1i'£;§Qi1€:' iiid mat aiteexid the sais nsgoﬁaﬁcn mseiing éizii faﬁﬁd {gs avaii the ::3pp0I'tuﬁ§°?;j.;' givsa ta) him viézit kite}: data} i.2?I_?Li.?;8{}8 -~ Ami3€:§<;u;r€»C ';}§; iiepérsitirxg ';Z§I>7°x'£> of R385 lakhs, the W 5* 8$?8€i'3 / 208% KSFC accezpteci 'the: highest bid sf the Bid 1*asp{:11cir:s'_:J{.»V.. V3111 mspcmécnt ﬁzrther centcnds that {ha entire amount the 3m respondent. it is asserteﬁ by {bet 'he bh_e¢13--:'p1£i; AV p<:>ss&ss'ix:>:1 9%' the prcperty and has m:;:'£ic:"i;.{;pm§§Vmen1s VV same aftsr the 3316 made was {20I1f33"£I;€§vZi on"1i13..1 ?.., huge ammmt.

9. E-Eaving heard $1113 Esa;.n£% {i--.,<L:d_u;§s6f"vf'<5é§.'j_:Eie partias 3:115; 011 camful C0I1Sid€Iaff£OI}'::::7'*'€§f 'ﬁgs 1 _riiatéi'ia ES "e--:--1V: recmrd, E fmzi that 'undispu':€€iEy 3€:'¥.:§;r2;:,_}_" V;é;t,teﬁ1pt_§}V'5é;£e: mzidégbjy' the }{$E'CZ is recovex' the amount b§?:,br§.11gi::gfE,E1t: §::*ap€1<£:f in cguestien for 33116. it is; true that a 2:-ﬁter {Eaiaé {}i;3.'3 ._:é3?'<;§;{3,~;€s;s5aci ta the petitioner informing him is a.%:f{€=n=.:i €315':=;;§i%é:.;i;xet§Ej.{§§"on 1 1.1.1.2008 akmg with his offerers I-§%3€§é1--.if ii: :ﬁé€E,£:i:g damd §1.1}..2ﬁ88 the KSFCE 1'f:€Z*i':iV€{i the }'.1ig§L_E;£'$1"i'_bi€}.iE~ZéA;E§i3';{)G,$GG/ v. T116 Centemian of the petitioner that ""-«ibis Eeitﬁr is }1{§EA.'3.p€:§:eiv€d by him as 3?: W215; sent ':0 1:116 adciress of the .§2i23gzis€$ *yv1;;i§*11 was takﬁn over by the KSFC apggtzars to be highly AS can bf: seen from A:1'nexum-E&w3 pI'0d'1;EC{3€i along with eiiﬁiidavit. dated :?.%.:2909 by the petiticner, on 1{).1i.2{){)8, the _ 'dpaﬁiﬁénﬁr had arldressed 3 letter to '£116 E3§'a11(:h Manager af KSFC, Raiizhur, requcstiixg hinzt to address. farmer communication in the m:3.t'£,er to tha atidrtzss mﬁntioned therein} viz, 125/2, Em' Float, Bull WP 8Q7'8é/1280'?

-g;w Temple Read, Bangalere «» 5,69 019. it is moi the <:z;3.§§,;§bo f"§{S¥*'{': that the 1£;:£t<s:r ciatsé @3K11K£3{}@8 fixing the date <)'§T__fsa1t.V:fI:;§§<;f§§fatit;_; masking Q11 11j11.20{}8 was tieiivercd' 'i{}"'ﬂ.1€«: ".4:{:)€'{_".i'f";§:AC)'Vﬁ{'2'E"V.V '-.T§11x'v$1i€:_h cfirctzimstansas, it has '£0 ha hszid that £1916: S-31%: n€get§ati0:1"f§iiQ_k';31aCe 'A 9:; 11.11.2998 in the absence cf iixﬁ "{.>ctiti{$1ze_;r 'a1A1V::£.j.s}i.t;;}i{:Vu:V:notica to 'ram. This izréguiaarity szitia-€35; i'§i$iv'£"§'€££'3;Si{§I1__ takeii 333 £56 meeting, as ﬂat: gaﬁiicner hati Inst been i1if§;'1*§:§a,§f':'»Q%;'

10. Hewever, Vdecisian taken in the matting ciaiﬁé *;;:::ﬁ:§§9nér as per A1:u1::x11re««C letter {'§3'tf:d_ appcmtunity is pay 25°,«'£: 31'

-221:: 'L:»i€§ gram the dais «of the said 3:10tic»:-3. in the a<"§;€%.Vi'g§.iQ:1a§L'&;?'%E€ia.a%i%--_ f"{'i:f:d a:;!'%; 1'?.0é.i20€)9, }Z7hf3"ii"E§€}I1€i' contsads '£1131: €::a-*{;:s::; ;_1€ifE:E,z:_r 1x?&:ss'V:a;?;5:{;":'&:<:€:§<J€,{:i his $23331 afar {he expiry sf S€V€ﬁ iiayés, : TS':;§§ei%:;:, "~V?';§§:<»:--. §3::Ei€i<>nc::: has :29: i"€§C€3i'€'€{§. the Eater éatad {E3 ff;Z{}{}€§é:?::<§» iéfw sak: n€g£;iiaf:%0:1 has iaéiﬁn pizazta hehirzd his back #53:; {ha }{SF{",'.i cimizi 315$. iitawi pracseﬁdﬁd to ﬁﬁzaiizs thﬁ: &x.: :s:§ Efﬁilﬁlm the same ii} favmzr of the Sfd 1'f:sp<:>ne:ié::i1t wiilzaut. '~é:a1§;{:.g a fries}: mseixslng with {his aoﬁca :0 E316 gfzséitiamir. '§'h3',5; dafeciz r:;7:%:1§h'3?. $3: C'u:'€:€§ 'S32 _p:'s:;Vi{%i§1g ax': {3§3;§m'"t13.n§sE§; t9 the §:eet§ii»:}ne1' as is ::i<:ar:€: véiis ;%nr1exu:*§:--{..i is 333.}? 1.25990 sf ";i'{x{: 1::igh.f;::~;t iéiii 2:m.,«:3u:;i. witifsizz s§~:*«:E': éizifgsg {mm iha ciatﬁt <3?" 1i.1<}"i.i<t§:. 1?; i3 .t-3330 18 'mt berm: in rzmriii mat W E?' SUFS6 1' '2{}"C)9v ~1{}---

ihr: gzatitiezzcz" E1213 ﬁ€p0$ite.d 125%: 0%.' 'éhﬁ bias} ammmt bfzfgzté as pﬁr 1:116 irzmrizsz éirsztiien isssuad 811d g11%3s(«:{;1:.r:'m1};*._§:}1.':'=::.ti"t§i'~5: $316 4_ cansiﬂaratien is {§.€}Z)0S§"£&<;§ for which; &3 '}*- _v'£'*f):AS':f3:*Z,".{:?"l={Vit";1%i'1:'. €r.1as « puxchagmi the propsrty. This cmzgiuct 5:; paft' Shégaws that he was makézzg €§'f0I"S i-3:'L:.f£tai11.Vﬁ";§:. pij§§j';3.§:i't§_Vf"f:3'1'"himself. it déscleses his benafidcts, .ri:}T1(.)?.3.5g-'?{;t"' is Lié1a3v._,0ni§ his part in anangiag the amount n by avaiiiﬂg 1111:':

5p§01"'£unit_§-*" as ﬁﬁfﬁ/ﬁfédﬁﬁ ietter by tht:

Corporatisn fﬂing {£16 writ, peiitieu and pzlrsuemt-V%Q'VAVav'_{i;*si§;:rin%_§ré;%:1" by 'Ehis Court, it cannot be forgotten §1at'-- 3 »Tbi*€;££::;:<,*Lt>1"::>;:}_'}'1t: opporiulzity shaﬂ have: to be given to ms 03%; ﬂﬁf' Qf sir;-i3;.'i :: iﬁﬁsag ths best oﬁﬁr. Eli}.-. '"':'»Ef:é &:,'i:~0vtj mez;1ii§::+::<§ facts came to {he aid 9f the petitioner in no 75111}. and fair eppertuziiw £9 participate in the S316 i1§'getia::§<3%:§:_,. %§::3xa;"evm:. it cazxnat be fargatten that the: 314 ., :'"<:Vss;§=:::z3;§e:§1f£" '$733.0 is ﬁat: }§'L1}'Ch3Sf§1" bemg 'ma highest 'bid6;ar has "deposiiﬁﬁ the €E:5€i1"f? amauni and has been put ix; gassessien the propgrtjs. It is his cage that he has itxczzrrﬁii expenditure fer 'é3:up"rm:i11g the; propézréy. Ha must have :1at:ura1}jg aitsztigi hi8 gmsitiorz 53": making such a huge ézzvsgtment caf Rsﬁé lakhs. Bis amaunt ia lying with 331:3': EQSPQ A113; rciéﬁf is Em gmnimi is $136 pstitionizr has :0 W? &G?86/EQO9 .. E 3 ﬁﬂ bat 3386 baiagxceii keeping $31 minti {he ioss ti) §'§.7E1fiC'i1'--.'..,_""511€ 3"' mspondent Wild 'mt subjecteii. Whﬁﬁ it is 3L'1€C{';'.:§SEl3f';§2""~§:(j)V'..;#E'éa",'6:.v7" {he petiticmrsr, in the facts 3:352 cizttzmzstanztes of {hi$__Cév.~3¢,' 4ava~"f11--«th<3"-v_ benefit of the depasii of entim amauntzhiof iii._ghesﬁ_.VE.,d;3. "b3§ __ him and ysrmit 113311 {:3 pay the baJanCév._&L;ﬁ:punt A!':11€' (iischarge '£135: entim 10311, 'tha intﬁrést the 35-"? VT€:S}${?>i1&fﬁIitV"haS to be aisc safegliarchztd by for paymsnt sf imterest at 12%; V" In adciititm, the peiitionei" has icy: for the Eoss which he must have amount of 123.85 Iakhs 39 such a":v:$;€I1t~u3,:€.;,J -fhe" instance 0f the f)€Eﬁi(),{1€I' and becausﬁ csf }'.1iSVV5i;'§.§?f'<".5i'?,':£]i'£ §_,."*._1.%1€§{" {he 153311 in timé, that ﬁle 3"

r«:V:3p<::z1é;.ze§§1:é:'V ﬁgs €.0V":su_f;"§ér' in} fact, the petitioner has agreed is pay Ai§1i:€:£"Ef::'i£ ﬁt thin: ammmt deposited by {he SR1 reﬁpeneieiit with €§1eL"'§{SP'_'_Ci. a";a2:i'.,e_1 Shah of R-3.3 lakhs fi:3'»'~'€8§'ﬁS compﬁrxsatian far any b=._:$i3,1<:s;'s--. 1{;$;5s'a>ﬁ%§'¢:weci $39 him by {ﬂing a IEEKEG in this mgarii an 14 iéancfrg 3?; £3 37315: zmzé re:"~:s0z1ab}€: is {iimct respendentﬁ 1

--%1::§ g:§ag,%~ agar? ."§I°{}§33 am: irsfaezzist 93?: 1?'/2:2, 3 sum of R33 iakhs cut. sf VM '"§;':3..;é:_Mé_%3i=::m§;'2't {§<;:§::,>si€£:::i by ihiz peijtiozxsr with "€}}€'. r€*.s;p0I1é.€:2t~E{SFC is

-1.3311: ii": reg 3931:3611: iawaﬁig "Eh:-: E333 azzstairaeé b T him. 1 E ii} 1?} =E:1€}'?'86 fifﬁiééé

- 3;; HVVV 32, in terms Sféiiﬁii abmws, axis wréi; peiiiiwn 13 :a1}Q§$2€4§£;._V_ The impugnazi {f.'()§}.33€3.{1i}§C§i"§Tif),¥3 2'§rm:::x:21rf:~D iﬁ Se': agzldéi. §*'€=3i§;'£3ﬁd.€r1t$ E 8:. 2 3:6: ai 3ib:":rt3=* ta pmceﬁii furthar in the matieif. ..é;C$OI'daI1C€ '§;¥"§ﬁ1"V'~. Law. As the p{:?;:i't.i<m::r has (1-eépositecl €I}f§i"_€ jaii-1o"{:nt--.fc'y;:'w.}::1:E::*h t31e . pyopartgf was Saki, tbs 1'esp0'nd§e'is3f?¥§€.SP'C 'ﬂéicttion rftstaring {ha property 4:0' ~.f§.1'*1€ u}3{'3§:"' Erie petitizaner diszthaygiag the remaining €iﬁ€#£:;_ 'with:l:i1;'Va _:;éTaSa:>:iab1€ time: ii) be ﬁxed by thﬁ KSFC.

1.3. The Bfd r€§§}:s0:§i4tEf:::i3{{."isi1:§35:ffCéz}3ﬁ:i iiﬁﬁxést. 31. 120%; 911 "£116 amount at" sale <:o1{1V$£{iiT!eraf£§{3z1 a gum of R53 lakhs te ccvmp€:1sate him_ ;f<§:*.€3i3(é 'Li;:}é;a,. "'537'§i;3S ameunt ghali ha paiﬁ out of the 313531;: daagosiiéd bf; Vihe Agigscstitiféner with the resp0nd.em»Carp€,>rati011 «a';m:_i ﬁrm': Ex: apgrapﬁatsd tgwaris the 1032: due. ﬂiVCV"iI.¥{i?ii€i:O:iii€1'v_i'.ié?E'; depvsiteﬁ a 'sexy ssubstantiai amount skewing vhis bs:2i§3§i{i€;VS,'A.'V_'§";$ f:%ir};211i E213 givézz 3 rreasanahie {£935 ':0 pay oﬁ the .c%'7:';V; cs..' 4 C33'.}. such pajrmeamt, the unit 311311 be restored to tha 'péVi:§T;_ii:::<=:.:_'. Nit: casts.

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