Jagdish Singh Khehar, J.— On 11-9-1989, Allahabad Bank (hereinafter referred to as “the Bank”) sanctioned a loan of Rs 12.70 lakhs to M/s Amar Timber Works, a partnership firm having three partners, Jagmohan Singh, Payam Shoghi and Dev Kumar Sinha. The above loan was sanctioned to M/s Amar Timber Works, after its partners had mortgaged certain properties to secure the loan amount. Since the loan amount was not repaid in compliance with the commitment made by M/s Amar Timber Works, nine years later, in 1998, the Bank preferred Original Application No. 107 of 1998 before the Debts Recovery Tribunal for the recovery of the Bank's dues. The above original application was allowed on 21-11-2000.
2. Accordingly, a direction was issued for the recovery of Rs 75,75,564 from M/s Amar Timber Works. For the execution of the order passed by the Debts Recovery Tribunal, the Bank initiated recovery proceedings on 28-11-2000. During the pendency of the recovery proceedings, Jagmohan Singh, one of the partners of M/s Amar Timber Works, died (on 27-1-2004). On 16-4-2004, the Recovery Officer attached Plot No. 722, located at Exhibition Road, PS Gandhi Maidan, Patna (hereinafter referred to as “the property”) measuring 1298 sq ft. It would be pertinent to mention that the aforesaid plot was in the ownership of Jagmohan Singh, one of the partners in M/s Amar Timber Works.
3. On 10-6-2004, Harender Singh, brother of Jagmohan Singh, filed an objection petition before the Recovery Officer alleging that the attached property did not belong to the judgment-debtors, but had been purchased by him from his brother Jagmohan Singh, by executing an agreement of sale dated 10-1-1991, which was duly notarised though not registered. It would be relevant to mention that Harender Singh pursued the objection petition filed by him before the Recovery Officer till 26-10-2005, but chose to abandon the proceedings thereafter.
4. The order passed by the Recovery officer when the Objector was represented for the last time on 26-10-2005 is being extracted below:
“The learned advocate for the Bank and objectors appears. Objector reiterated his points and invited attention towards Section 53 of the TP Act. The counsel for the Bank submits that he had to say nothing more than what was said/submitted earlier. He also submits that D.Drs was guarantor also in this case hence his properties attached. Put up on 28-12-2008 for further hearing.
sd/-
Illegible
I/C R.O”
5. The recovery proceedings referred to above remained pending for a further period of more than two years. Finally, the Recovery Officer passed an order dated 5-5-2008, for the sale of the property by way of public auction on 4-7-2008. The Recovery Officer fixed Rs 12.92 lakhs as the reserve price, and also fixed 28-8-2008 as the date of its auction. At the auction held on 28-8-2008, Sadashiv Prasad Singh, was the highest bidder. Accordingly, the Recovery Officer ordered the sale of the property in his favour on 28-8-2008. On 22-9-2008, the Recovery Officer, in the absence of any objections, confirmed the sale of the property in favour of Sadashiv Prasad Singh. The Recovery Officer also ordered the handing over of physical possession of the property to the auction-purchaser. Sadashiv Prasad Singh, the auction-purchaser took physical possession of the property on 11-3-2009.
6. In furtherance of the proceedings initiated through Mutation Case No. 295/2/09-10, the land in question was mutated in favour of the auction-purchaser. It would be relevant to mention that the application for mutation filed by the auction-purchaser, Sadashiv Prasad Singh, was supported by Letter dated 14-10-2008 of the Ministry of Finance, Government of India, Realisation Authority, Patna. It would be relevant to mention that no objections were filed in the mutation case preferred by Sadashiv Prasad Singh, by or on behalf of Harender Singh, before the Mutation Officer.
7. On 27-11-2009, CWJC No. 16485 of 2009 was filed by Harender Singh before the High Court of Judicature of Patna (hereinafter referred to as “the High Court”). In the aforesaid writ petition, Harender Singh assailed the order of the Recovery Officer dated 5-5-2008, whereby, the property had been ordered to be sold by public auction in discharge of the debt owed by M/s Amar Timber Works to Allahabad Bank. Vide its order dated 23-3-2010 CWJC No. 16485 of 2009, the High Court ordered the auction-purchaser i.e Sadashiv Prasad Singh to be impleaded as a party-respondent. On 27-4-2010, the High Court dismissed CWJC No. 16485 of 2009 the above writ petition by accepting the objections raised on behalf of the Bank, as well as, the auction-purchaser by holding as under:
“The above facts do weigh with the Court in not interfering with the sale or the proceeding where it has been reached. The petitioner has no satisfactory explanation for not approaching the Court well within time challenging such a decision or the subsequent proceedings or orders of the Recovery Officer at an appropriate time. The conduct of the petitioner by itself has precluded and prevented this Court from passing any order in his favour at this belated stage. The writ application has not merit. It is dismissed accordingly.”
8. Dissatisfied with the order dated 27-4-2010 CWJC No. 16485 of 2009 whereby the writ petition filed by Harender Singh was dismissed by a Single Judge of the High Court, he preferred Letters Patent Appeal No. 844 of 2010. Before the Letters Patent Bench, Harender Singh, brother of Jagmohan Singh, asserted that his brother Jagmohan Singh had availed a loan of Rs 14.70 lakhs. As against the aforesaid loan amount, the Bank had initiated proceedings before the Debts Recovery Tribunal for the realisation of a sum of Rs 75,75,564. The property under reference was sold by way of public auction to Sadashiv Prasad Singh for a sum of Rs 13.20 lakhs. As against the aforesaid sale consideration paid by the auction-purchaser, Harender Singh, offered a sum of Rs 39 lakhs before the Letters Patent Bench.
9. In the order LPA No. 844 of 2010 passed by the Letters Patent Bench disposing of Letters Patent Appeal No. 844 of 2010, it stands noticed that the Bank had accepted to finally settle the matter on being paid a sum of Rs 45 lakhs, subject to the condition that Harender Singh pays a sum of Rs 15 lakhs immediately, and the balance amount of Rs 30 lakhs within a period of two years in a phased manner. Even though the learned counsel representing the appellant, Harender Singh was agreeable to proposal of the Bank, the rival parties could not amicably settle the matter. It is, therefore, that the Letters Patent Bench went on to adjudicate the matter on its merits.
10. The above factual position has been noticed for the reason that it has a nexus to the final order which was eventually passed by the Letters Patent Bench disposing of LPA No. 844 of 2010. In fact, it would be in the fitness of matters to extract para 8 from the impugned judgment rendered in Harendar Singh v. State of Bihar LPA No. 844 of 2010 in order to appreciate the niceties of the matter. The aforesaid paragraph is, accordingly, being extracted herein:
“8. At this juncture, we may state that the brother of the appellant had availed a loan of Rs 14.70 lakhs. The said aspect is not disputed by Mr Ajay Kumar Sinha, learned counsel for the Bank. The Bank had initiated a proceeding before the Tribunal for realisation of approximately a sum of Rs 75.75 lakhs. The property has been sold for Rs 13.20 lakhs. It is submitted by Mr Ojha that the prices have gone up and he is being offered more than Rs 39 lakhs for the same. It is not in dispute that the price, the auction-purchaser has tendered, is Rs 13.20 lakhs. On the earlier occasion, a suggestion was given whether the Bank would accept Rs 45 lakhs in toto to settle the dispute. Mr Sinha, learned counsel for the Bank has obtained instructions that the Bank has no objection to settle the same, if the appellant pays Rs 15 lakhs immediately so that the same can be paid to the auction-purchaser and Rs 30 lakhs should be paid within a period of two years in a phased manner. Mr Choubey, learned counsel for the appellant submitted that the appellant is agreeable to pay the same. Mr Ojha submitted that he has instructions not to accept the suggestion.”
11. During the course of the appellate proceedings, the High Court referred to Chapter V of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as “the Debt Recoveries Act”) and particularly to Section 29 which is being extracted hereunder:
“29. Application of certain provisions of Income Tax Act.—The provisions of the Second and Third Schedules to the Income Tax Act, 1961 (43 of 1961) and the Income Tax (Certificate Proceedings) Rules, 1962, as in force from time to time shall, as far as possible, apply with necessary modifications as if the said provisions and the rules referred to the amount of debt due under this Act instead of to the income tax:
Provided that any reference under the said provisions and the rules to the ‘assessee’ shall be construed as a reference to the defendant under this Act.”
12. The High Court while interpreting Section 29 extracted above, concluded that certain provisions of the Income Tax Act and the Income Tax (Certificate Proceedings) Rules, would be applicable mutatis mutandis in the matter of recovery of debts under the Debt Recoveries Act. The High Court then referred to Rule 11 of the Second Schedule of the Income Tax Act, 1961 and arrived at the conclusion that sub-rule (2) of Rule 11, had not been complied with by the Recovery Officer, inasmuch as, the objection raised by Harender Singh had not been adjudicated upon. As such, the High Court finally concluded that the proceedings before the Recovery Officer were in flagrant violation of the provisions of Rule 11(2) of the Second Schedule of the Income Tax Act, 1961. Having so concluded, the High Court set aside the proceedings conducted by the Recovery Officer, including the sale of the property by public auction.
13. In order to appreciate the basis of the order passed by the High Court, Rule 11 of the Second Schedule of the Income Tax Act, 1961, is being extracted herein:
“11. Investigation by Tax Recovery Officer.—(1) Where any claim is preferred to, or any objection is made to the attachment or sale of, any property in execution of a certificate, on the ground that such property is not liable to such attachment or sale, the Tax Recovery Officer shall proceed to investigate the claim or objection:
Provided that no such investigation shall be made where the Tax Recovery Officer considers that the claim or objection was designedly or unnecessarily delayed.
(2) Where the property to which the claim or objection applies has been advertised for sale, the Tax Recovery Officer ordering the sale may postpone it pending the investigation of the claim or objection, upon such terms as to security or otherwise as the Tax Recovery Officer shall deem fit.
(3) The claimant or objector must adduce evidence to show that—
(a)(in the case of immovable property) at the date of the service of the notice issued under this Schedule to pay the arrears, or
(b)(in the case of movable property) at the date of the attachment,
he had some interest in, or was possessed of, the property in question.
(4) Where, upon the said investigation, the Tax Recovery Officer is satisfied that, for the reason stated in the claim or objection, such property was not, at the said date, in the possession of the defaulter or of some person in trust for him or in the occupancy of a tenant or other person paying rent to him, or that, being in the possession of the defaulter at the said date, it was so in his possession, not on his own account or as his own property, but on account of or in trust for some other person, or partly on his own account and partly on account of some other person, the Tax Recovery Officer shall make an order releasing the property, wholly or to such extent as he thinks fit, from attachment or sale.
(5) Where the Tax Recovery Officer is satisfied that the property was, at the said date, in the possession of the defaulter as his own property and not on account of any other person, or was in the possession of some other person in trust for him, or in the occupancy of a tenant or other person paying rent to him, the Tax Recovery Officer shall disallow the claim.
(6) Where a claim or an objection is preferred, the party against whom an order is made may institute a suit in a civil court to establish the right which he claims to the property in dispute; but, subject to the result of such suit (if any), the order of the Tax Recovery Officer shall be conclusive.”
14. Having dealt with the controversy in the manner expressed in the foregoing paragraphs, the Division Bench of the High Court was of the view that the matter in hand ought to be settled by working out the equities between the parties. Accordingly, the High Court disposed LPA No. 844 of 2010 of the matter in the following manner:
“12. Though we have held the same could not have been sold in auction, yet equities are to be worked out. Regard being had to the fact that the respondent purchaser has deposited Rs 13.20 lakhs between 28-8-2008 to 22-9-2009 and thus the amount is with the Bank for almost more than one year and 10 months and thereafter there had been a challenge to the order CWJC No. 16485 of 2009 in the writ petition and after dismissal of the writ petition the present letters patent appeal has been filed in quite promptitude and that the amount of the respondent purchaser was blocked, it will be obligatory on the part of the appellant to compensate the respondent purchaser at least by way of payment of interest at the bank rate. We are disposed to think that if a sum of Rs 17 lakhs is paid to the auction-purchaser, it would subserve the cause of justice and house of the appellant shall be saved and, accordingly, it is directed that the appellant shall deposit a sum of Rs 17 lakhs within a period of four weeks from today in the Bank. After such deposit, the Bank shall hand it over to the purchaser by way of a bank draft. The same shall be sent by registered post with acknowledgment due. Thereafter the appellant shall deposit a further sum of Rs 32 lakhs within a period of two years; sum of Rs 16 lakhs by 25-3-2011 and further sum of Rs 16 lakhs by 25-3-2012. Needless to say pro rata interest shall accrue in favour of the Bank for the said period.
13. After the amount is paid to the purchaser, it would be the duty of the Recovery Officer to hand over the possession to the appellant.”
15. Sadashiv Prasad Singh, the auction-purchaser, has assailed the impugned order passed by the Division Bench of the High Court in Harendar Singh v. State of Bihar LPA No. 844 of 2010 praying for the setting aside of the order by which he has been deprived of the property purchased by him in the public auction held on 28-8-2008, which was subsequently confirmed by the Recovery Officer of the Debts Recovery Tribunal on 23-9-2008. This challenge has been made by Sadashiv Prasad Singh by filing Special Leave Petition (C) No. 23000 of 2010. The impugned order LPA No. 844 of 2010 passed by the High Court on 17-5-2010, has also been assailed by Harender Singh by preferring Special Leave Petition (C) No. 26550 of 2010. The prayer made by Harender Singh is, that the order passed by the Division Bench places him in the shoes of the auction-purchaser, and as such, he could have only been asked to pay a sum of Rs 17 lakhs. Requiring him to pay a further sum of Rs 32 lakhs is unsustainable in law, and accordingly, deserved to be set aside.
16. Leave granted in both the special leave petitions. For the narration of the facts, we have relied upon the pleadings and the documents appended to Special Leave Petition (C) No. 23000 of 2010.
17. The learned counsel for the auction-purchaser Sadashiv Prasad Singh, in the first instance vehemently contended, that in terms of the law declared by this Court, property purchased by a third party auction-purchaser, in compliance with a court order, cannot be interfered with on the basis of the success or failure of parties to a proceeding, if the auction-purchaser had bona fide purchased the property. In order to substantiate his aforesaid contention, the learned counsel representing Sadashiv Prasad Singh placed emphatic reliance, firstly, on a judgment rendered by this Court in Ashwin S. Mehta v. Custodian (2006) 2 SCC 385. Our attention was drawn to the following observations recorded therein:
“70. In that view of the matter, evidently, creation of any third-party interest is no longer in dispute nor the same is subject to any order of this Court. In any event, ordinarily, a bona fide purchaser for value in an auction-sale is treated differently than a decree-holder purchasing such properties. In the former event, even if such a decree is set aside, the interest of the bona fide purchaser in an auction-sale is saved. (See Nawab Zain-ul-Abdin Khan v. Mohd. Asghar Ali Khan (1887-88) 15 IA 12.) The said decision has been affirmed by this Court in Gurjoginder Singh v. Jaswant Kaur (1994) 2 SCC 368.”
(emphasis supplied)
18. On the same subject, and to the same end, the learned counsel placed reliance on another judgment rendered by this Court in Janatha Textiles v. Tax Recovery Officer (2008) 12 SCC 582, wherein the conclusions drawn in Ashwin S. Mehta case (2006) 2 SCC 385 came to be reiterated. In the above judgment, this Court relied upon the decisions of the Privy Council and of this Court in Nawab Zain-ul-Abdin Khan v. Mohd. Asghar Ali Khan (1887-88) 15 IA 12, Janak Raj v. Gurdial Singh AIR 1967 SC 608, Gurjoginder Singh v. Jaswant Kaur (1994) 2 SCC 368, Padanathil Ruqmini Amma v. P.K Abdulla . (1996) 7 SCC 668, as also, on Ashwin S. Mehta (2006) 2 SCC 385 in order to conclude, that: (Janatha Textiles case (2008) 12 SCC 582)“18
. It is an established principle of law that in a third party auction-purchaser's interest in the auctioned property continues to be protected notwithstanding that the underlying decree is subsequently set aside or otherwise.”
It is, therefore, that this Court in its ultimate analysis observed as under: (Janatha Textiles case (2008) 12 SCC 582)“20
. Law makes a clear distinction between a stranger who is a bona fide purchaser of the property at an auction-sale and a decree-holder purchaser at a court auction. The strangers to the decree are afforded protection by the court because they are not connected with the decree. Unless the protection is extended to them the court sales would not fetch market value or fair price of the property.”
(emphasis supplied)
On the issue as has been dealt with in the foregoing paragraph, this Court has carved out one exception. The aforesaid exception came to be recorded in Valji Khimji and Co. v. Official Liquidator of Hindustan Nitro Product (Gujarat) Ltd. (2008) 9 SCC 299, wherein it was held as under:
“30. In the first case mentioned above i.e where the auction is not subject to confirmation by any authority, the auction is complete on the fall of the hammer, and certain rights accrue in favour of the auction-purchaser. However, where the auction is subject to subsequent confirmation by some authority (under a statute or terms of the auction) the auction is not complete and no rights accrue until the sale is confirmed by the said authority. Once, however, the sale is confirmed by that authority, certain rights accrue in favour of the auction-purchaser, and these rights cannot be extinguished except in exceptional cases such as fraud.
31. In the present case, the auction having been confirmed on 30-7-2003 by the Court it cannot be set aside unless some fraud or collusion has been proved. We are satisfied that no fraud or collusion has been established by anyone in this case.”
(emphasis supplied)
19. It is, therefore, apparent that the rights of an auction-purchaser in the property purchased by him cannot be extinguished except in cases where the said purchase can be assailed on grounds of fraud or collusion.
20. It is imperative for us to adjudicate upon the veracity of the sale of the property by way of public auction, made in favour of Sadashiv Prasad Singh on 28-8-2008. It is not a matter of dispute, that the lis in the present controversy was between Allahabad Bank on the one hand, and the partners of M/s Amar Timber Works, namely, Jagmohan Singh, Payam Shoghi and Dev Kumar Sinha on the other. Sadashiv Prasad Sinha was not a party to the proceedings before the Debts Recovery Tribunal or before the Recovery Officer. By an order dated 5-5-2008, the Recovery Officer ordered the sale of the property by way of public auction. On 4-7-2008, the Recovery Officer fixed Rs 12.92 lakhs as the reserve price, and also fixed 28-8-2008 as the date of auction. At the public auction held on 28-8-2008, Sadashiv Prasad Sinha was the highest bidder, and accordingly, the Recovery Officer ordered the sale of the property in his favour on 28-8-2008. In the absence of any objections, the Recovery Officer confirmed the sale of the property in favour of Sadashiv Prasad Sinha on 22-9-2008. Thereafter possession of the property was also handed over to the auction-purchaser on 11-3-2009. Applying the law declared by this Court in the judgments referred in the foregoing paragraphs irrespective of the merits of the lis between the rival parties, namely, Allahabad Bank and the partners of M/s Amar Timber Works, it is not open for anyone to assail the purchase of the property made by Sadashiv Prasad Sinha in the public auction held in furtherance of the order passed by the Recovery Officer on 28-8-2008. In the above view of the matter, especially in the absence of any allegation of fraud or collusion, we are of the view that the High Court clearly erred while setting aside the auction ordered in favour of the auction-purchaser, Sadashiv Prasad Sinha in the impugned order dated 17-5-2010 LPA No. 844 of 2010.
21. A perusal of the impugned order LPA No. 844 of 2010 especially paras 8, 12 and 13 extracted hereinabove reveal that the impugned order came to be passed in order to work out the equities between the parties. The entire deliberation at the hands of the High Court was based on offers and counter-offers, inter se between Allahabad Bank, on the one hand, and the objector, Harender Singh on the other, whereas the rights of Sadashiv Prasad Sinha, the auction-purchaser, were not at all taken into consideration. As a matter of fact, it is Sadashiv Prasad Sinha who was to be deprived of the property which came to be vested in him as far back as on 28-8-2008. It is nobody's case, that at the time of the auction-purchase, the value of the property purchased by Sadashiv Prasad Sinha was in excess of his bid. In fact, the factual position depicted under para 8 of the impugned judgment LPA No. 844 of 2010 reveals that the escalation of prices had taken place thereafter, and the value of the property purchased by Sadashiv Prasad Sinha was presently much higher than the bid amount.
22. Since it was nobody's case that Sadashiv Prasad Sinha, the highest bidder at the auction conducted on 28-8-2008, had purchased the property in question at a price lesser than the then prevailing market price, there was no justification whatsoever to set aside the auction-purchase made by him on account of escalation of prices thereafter. The High Court in ignoring the vested right of the appellant in the property in question, after his auction bid was accepted and confirmed, subjected him to grave injustice by depriving him to property which he had genuinely and legitimately purchased at a public auction. In our considered view, not only did the Division Bench of the High Court in the matter ignore the sound, legal and clear principles laid down by this Court in respect of a third-party auction-purchaser, the High Court also clearly overlooked the equitable rights vested in the auction-purchaser during the pendency of a lis. The High Court also clearly overlooked the equitable rights vested in the auction-purchaser while disposing of the matter.
23. At the time of hearing, we were thinking of remanding the matter to the Recovery Officer to investigate into the objection of Harender Singh under Rule 11 of the Second Schedule to the Income Tax Act, 1961. But considering the delay such a remand may cause, we have ourselves examined the objections of Harender Singh and rejected the objections for a variety of reasons:
23.1 Firstly, the contention raised at the hands of the respondents before the High Court, that the facts narrated by Harender Singh [the appellant in Special Leave Petition (C) No. 26550 of 2010] were a total sham, as he was actually the brother of one of the judgment-debtors, namely, Jagmohan Singh. And that Harender Singh had created an unbelievable story with the connivance and help of his brother, so as to save the property in question. The claim of Harender Singh in his objection petition was based on an unregistered agreement to sell dated 10-1-1991. Not only that such an agreement to sell would not vest any legal right in his favour, it is apparent that it may not have been difficult for him to have had the aforesaid agreement to sell notarised in connivance with his brother, for the purpose sought to be achieved.
23.2 Secondly, it is apparent from the factual position depicted in the foregoing paragraphs that Harender Singh, despite his having filed objections before the Recovery Officer, had abandoned the contest raised by him by not appearing (and by not being represented) before the Recovery Officer after 26-10-2005, whereas, the Recovery Officer had passed the order of sale of the property by way of public auction more than two years thereafter, only on 5-5-2008. Having abandoned his claim before the Recovery Officer, it was not open to him to have reagitated the same by filing a writ petition before the High Court.
23.3 Thirdly, a remedy of appeal was available to Harender Singh in respect of the order of the Recovery Officer assailed by him before the High Court under Section 30, which is being extracted herein to assail the order dated 5-5-2008:
“30. Appeal against the order of Recovery Officer.—(1) Notwithstanding anything contained in Section 29, any person aggrieved by an order of the Recovery Officer made under this Act may, within thirty days from the date on which a copy of the order is issued to him, prefer an appeal to the Tribunal.
(2) On receipt of an appeal under sub-section (1), the Tribunal may, after giving an opportunity to the appellant to be heard, and after making such inquiry as it deems fit, confirm, modify or set aside the order made by the Recovery Officer in exercise of his powers under Sections 25 to 28 (both inclusive).”
The High Court ought not to have interfered with in the matter agitated by Harender Singh in exercise of its writ jurisdiction. In fact, the learned Single Judge rightfully dismissed the writ petition filed by Harender Singh.
23.4 Fourthly, Harender Singh could not be allowed to raise a challenge to the public auction held on 28-8-2008 because he had not raised any objection to the attachment of the property in question or the proclamations and notices issued in newspapers in connection with the auction thereof.
23.5 All these facts cumulatively lead to the conclusion that after 26-10-2005, Harender Singh had lost all interest in the property in question and had therefore, remained a silent spectator to various orders which came to be passed from time to time. He had, therefore, no equitable right in his favour to assail the auction-purchase made by Sadashiv Prasad Sinha on 28-8-2008.
23.6 Finally, the public auction under reference was held on 28-8-2008. Thereafter the same was confirmed on 22-9-2008. Possession of the property was handed over to the auction-purchaser Sadashiv Prasad Sinha on 11-3-2009. The auction-purchaser initiated mutation proceedings in respect of the property in question. Harender Singh did not raise any objections in the said mutation proceedings. The said mutation proceedings were also finalised in favour of Sadashiv Prasad Sinha. Harender Singh approached the High Court through CWJC No. 16485 of 2009 only on 27-11-2009. We are of the view that the challenged raised by Harender Singh ought to have been rejected on the grounds of delay and laches, especially because third-party rights had emerged in the meantime. More so, because the auction-purchaser was a bona fide purchaser for consideration, having purchased the property in furtherance of a duly publicised public auction, interference by the High Court even on the ground of equity was clearly uncalled for.
24. For the reasons recorded hereinabove, we are of the view that the impugned order dated 17-5-2010 LPA No. 844 of 2010 passed by the High Court allowing Letters Patent Appeal No. 844 of 2010 deserves to be set aside. The same is accordingly set aside. The right of the appellant Sadashiv Prasad Sinha in Plot No. 2722, Exhibition Road, PS Gandhi Maidan, Patna, measuring 1289 sq ft is hereby confirmed. In the above view of the matter, while the appeal preferred by Sadashiv Prasad Sinha stands allowed, the one filed by Harender Singh is hereby dismissed.
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