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Judgment
The appeal has been filed against the judgment and order dated 30.7.2002 passed in C.W.J.C. No. 4778/2002.
On 27.3.2002 bid was held and the highest bid was Rs. 1 lac. However, the authorities were not satisfied and as such decided to rehold the auction on 30.3.2002. On the said date the highest bid was Rs. 2.50 lac. Learned Counsel for the Appellant contended that since the auction was held on 27.3.2002 the subsequent bid on 30.3.2002 is bad in law. It is evident from the order impugned itself that the Appellant did not participate in the auction held either on 27.3.2002 or 30.3.2002. There is nothing on the record to show that auction held on 27.3.2002 was finalised and pursuant to the same any agreement was executed. It is well known that unless an agreement is executed, the person concerned does not acquire any legal right. The learned Judge has considered the aforesaid aspect of the matter in details.
Thus on consideration, we do not find any error in the order impugned. Accordingly, the appeal is dismissed.