As per the case facts, an auction purchaser, who bought a property belonging to a Temple Trust in an auction held years ago, appealed against a High Court judgment. The ... High Court had allowed writ appeals and directed a re-auction of the property at a higher upset price. The purchaser sought to have the original sale confirmed. The question arose whether the High Court was justified in directing a re-auction of the property that was sold years ago through a public auction, especially when the original auction purchaser was ready to fulfill the payment obligations. Finally, the Supreme Court found the High Court's judgment and order unsustainable and set it aside, thereby restoring the judgment of the learned Single Judge. The Court directed the appellant (auction purchaser) to pay an additional sum to the Temple Trust within two weeks, beyond the balance amount from the original auction, and to take all consequential steps to confirm the sale and get the sale deed registered, including taking possession of the land.