wp-9090-2014-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.9090 OF 2014

The Vishweshwar Sahakari Bank Ltd.,

having its office at 471/472,

Gultekdi, Market Yard, Pune 411 037…  Petitioner

V/s.

1.Omprakash B. Khake

2.Pranav Omprakash Khake,

both adults, Indian Inhabitants,

R/at Flat Nos.10 & 11, Chinar

Apartment, K.B. Joshi Marg,

Shivaji Nagar, Pune 411 005

3.The Divisional Joint Registrar,

Cooperative Societies, Pune,

Sakhar Sankul, Shivaji Nagar,

Pune 411 005

4.The Deputy Registrar, 

Cooperative Societies, pune

Ruturang Sankul, C-D Building,

1st Floor, 49/1, Parvati Pune

Satara Road, Aranyeshwar Corner,

Pune 411 009

5.The Special Recovery Officer,

The Vishweshwar Sahakari Bank 

Ltd., having its office at

471/472, Gultekdi,

Market Yard, Pune 411 037

6.The State of Maharashtra

7.Ranka Jewellers, through  

1

SHABNOOR

AYUB

PATHAN

Digitally signed

by SHABNOOR

AYUB PATHAN

Date: 2026.05.07

11:51:02 +0530

wp-9090-2014-J.doc

Pradeep Pimpalgaonkar,

Address: Survey No.15/17, 

Karvey Road, Main Road, 

Bhalekar Chawl, Erandwane,

Pune 411 004… Respondents

Ms. Varsha Palav with Mr. Prajwal Ghadge, for the 

Petitioner.

Mr. Anil Anturkar, Sr. Advocate with Mr. Prathamesh 

Bhargude, for Respondent No.1.

Ms. Aloka A. Nadkarni, AGP, for the State – Respondent 

Nos.3, 4 to 6.

Ms. Pratibha D. Shelake, for Respondent No.5.

Mr. Sanket S. Bora a/w Vidhi K. Punamiya, & Ms. 

Amiya R. Das i/b SPCM Legal, for Respondent No.7. 

CORAM :AMIT BORKAR, J.

RESERVED ON :MAY 4, 2026

PRONOUNCED ON:MAY 7, 2026

JUDGMENT:

1.By the present Petition instituted under Article 227 of the 

Constitution   of   India,   the   Petitioner   has   assailed   the   legality, 

propriety, and correctness of the Judgment and Order dated 17 

July 2014 rendered by Respondent No. 3 in Revision Application 

No. 23 of 2014.

2.The   factual   matrix   leading   to   the   filing   of   the   present 

Petition, in brief, is that Respondent No. 4 issued a Recovery 

Certificate dated 04 May 2011 for recovery of an amount of 

1,25,44,847/- together with interest at the rate of 14% per₹  

2

wp-9090-2014-J.doc

annum in Recovery Application No. 2127/101/10-11 against M/s 

Opel Logistics, a partnership firm of which Respondent Nos. 1 and 

2 are partners. Respondent No. 4 further issued another Recovery 

Certificate of even date for recovery of  2,20,82,387/- in Recovery₹  

Application   No.   2131/101/10-11   against   M/s   Mallikarjun 

Transports,   a   proprietary   concern   of   Respondent   No.   1.   In 

pursuance   of   the   aforesaid   Recovery   Certificates,   execution 

proceedings were initiated, and in the course thereof, the movable 

assets belonging to Respondent Nos. 1 and 2, being Locker Nos. B-

46 and D-53 maintained with the Petitioner at its Erandwana 

Branch, Pune, came to be attached in accordance with law. 

3.Respondent   No.   5   thereafter   issued   a   notice   dated   04 

September 2013 to Respondent Nos. 1 and 2 intimating them that 

the articles and jewellery contained in Locker Nos. B-46 and D-53, 

which   had   earlier   been   inventoried   on   09   March   2012   and 

attached pursuant to the order dated 05 June 2012, were proposed 

to be sold by public auction on 06 September 2013 at 10:30 a.m. 

at the Erandwana Branch of the Petitioner. The said notice further 

directed Respondent Nos. 1 and 2 to remain present and hand over 

the keys of the lockers, failing which the lockers would be forcibly 

opened at their risk and cost. Simultaneously, a public notice dated 

04 September 2013 was published in a daily newspaper informing 

the   general   public   of   the   proposed   auction   scheduled   on   06 

September   2013.   On   05   September   2013,   Respondent   No.   1 

addressed   an   application   to   Respondent   No.   5   seeking 

postponement of the proposed auction for a period of two months, 

coupled   with   an   assurance   that   he   would   repay   an   amount 

3

wp-9090-2014-J.doc

equivalent to the valuation of the ornaments. Respondent No. 1 

further undertook that in the event of failure to fulfil the said 

assurance, Respondent No. 5 would be at liberty to proceed further 

in accordance with law. 

4.Upon consideration of the aforesaid request, Respondent No. 

5, in exercise of discretionary powers and with the consent of the 

parties, deferred the auction scheduled on 06 September 2013. 

Such postponement was granted subject to a clear stipulation that 

in the event Respondent Nos. 1 and 2 failed to discharge the 

outstanding  dues  on  or before  30  October 2013,  the  auction 

proceedings would be conducted thereafter without issuance of a 

fresh proclamation, though publication could be effected to ensure 

adequate participation and competitive bidding. As Respondent 

No. 1 failed to comply with the undertaking and did not repay the 

dues within the stipulated period, Respondent No. 5 proceeded 

with   further   steps   in   execution   and,   by   intimation   dated   31 

December 2013, informed Respondent Nos. 1 and 2 that the 

auction of the attached articles would be conducted on 03 January 

2014 at 3:00 p.m. at the Erandwana Branch of the Petitioner. A 

public notice dated 01 January 2014 was also issued notifying the 

public at large of the scheduled auction. 

5.By communication dated 02 January 2014, Respondent No. 

1 informed Respondent No. 5 of his inability to remain present at 

the scheduled auction on 03 January 2014 on account of his 

engagement before the High Court at Aurangabad. Respondent No. 

5, by reply of even date, advised Respondent No. 1 to authorize 

Respondent No. 2 or any other representative to attend the auction 

4

wp-9090-2014-J.doc

proceedings on his behalf. On 3 January 2014, the auction of the 

articles and jewellery contained in Locker Nos. B-46 and D-53 was 

duly conducted in the presence of panch witnesses as well as a 

qualified valuer. Three bidders participated in the auction process, 

and the highest bid of  72,00,000/- submitted by Ranka Jewellers₹  

was accepted by the authorities. Aggrieved thereby, Respondent 

Nos. 1 and 2 preferred Revision Application No. 23 of 2014 before 

Respondent   No.   3   seeking   to   challenge   and   set   aside   the 

proceedings initiated by Respondent No. 5. In the said Revision 

Application, Respondent Nos. 1 and 2, for the first time, raised a 

contention that the jewellery and articles in question were jointly 

owned by various family members and that no partition had been 

effected,   as   a   result   of   which   the   respective   shares   of   the 

individuals were not ascertained. The present Petitioner as well as 

Respondent   No.   5   filed   their   respective   replies   opposing  the 

Revision   Application   and   controverted   the   contentions  raised 

therein.

6.Respondent No. 3, upon hearing the parties and considering 

the material placed on record, by Judgment and Order dated 17 

July 2014, allowed the Revision Application and set aside the 

intimation   dated   31   December   2013   as   well   as   the   auction 

conducted on 03 January 2014. Respondent No. 3 further directed 

that the auctioned articles be restored upon refund of the auction 

consideration and that Respondent No. 5 shall undertake recovery 

proceedings strictly in accordance with Section 156 of the Act and 

Rule 107 of the applicable Rules. Being aggrieved by the said 

Judgment   and   Order   dated   17   July   2014,   the   Petitioner   has 

5

wp-9090-2014-J.doc

preferred the present Petition.

7.Ms. Palav, learned Advocate appearing for the Petitioner, 

submits that Respondent No. 3 has erred in failing to appreciate 

that   the   requirement   prescribed   under   Rule   107(5)(i)   of   the 

relevant Rules stood duly complied with. It is contended that the 

period commencing from 04 September 2013, being the date of 

publication of the auction notice by Respondent No. 5, until 03 

January 2014, being the date on which the auction was conducted, 

aggregates to 121 days, which substantially exceeds the minimum 

statutory requirement of 15 days. 

8.It is further submitted that Respondent Nos. 1 and 2 have 

suppressed material and relevant facts before Respondent No. 3. In 

this   regard,   it   is   pointed   out   that   Respondent   No.   1,   by   his 

communication dated 5 September 2013, had expressly requested 

Respondent No. 5 to defer the auction proceedings for a period of 

two months and had assured that he would deposit an amount 

equivalent   to   the   value   of   the   ornaments   attached   from   the 

lockers.   It   is   further   submitted   that   Respondent   No.   1   had 

unequivocally undertaken that in the event of failure to fulfil the 

said assurance, Respondent No. 5 would be at liberty to proceed 

with the recovery proceedings in accordance with law. According 

to the Petitioner, these material facts were deliberately withheld at 

the time of instituting Revision Application No. 23 of 2014.

9.The learned Advocate for the Petitioner further submits that 

Respondent No. 3 has failed to consider the statutory mandate 

contained in Section 154(2A) of the said Act, which requires the 

6

wp-9090-2014-J.doc

applicant to deposit 50% of the amount due and payable at the 

time of filing a Revision Application. It is submitted that this 

requirement stands reinforced by the Circular dated 21 September 

2011 issued by Respondent No. 6. It is, therefore, contended that 

in   the   absence   of   compliance   with   the   said   mandatory 

requirement, the Revision Application ought not to have been 

entertained. 

10.It is further submitted that the ornaments which were put to 

auction have already been delivered to the auction purchaser, 

namely   M/s   Ranka   Jewellers,   who   has   paid   the   entire 

consideration and has taken possession thereof. It is contended 

that in the absence of impleadment of the said auction purchaser 

as a party to the proceedings, no effective or binding adjudication 

could have been undertaken, and any order passed in such absence 

would be contrary to the principles of natural justice. 

11.The learned Advocate for the Petitioner further submits that 

Respondent No. 3 has failed to appreciate that the Recovery Officer 

is vested with discretion to adjourn the sale for reasons to be 

recorded, even for a period exceeding seven days, and thereafter 

to   proceed   with   the   auction   without   issuance   of   a   fresh 

proclamation   under   Rule   107(5)(j),   particularly   where   such 

adjournment   is   effected   with   the   consent   of   the   parties   and 

accompanied by an express waiver of the requirement of fresh 

proclamation.   It   is   submitted   that   in   the   present   case,   the 

adjournment   of   the   auction   was   granted   at   the   instance   of 

Respondent Nos. 1 and 2 and with their full knowledge and 

consent.

7

wp-9090-2014-J.doc

12.In the aforesaid premises, it is prayed on behalf of the 

Petitioner that this Court be pleased to set aside the impugned 

Judgment and Order dated 17 July 2014 and to grant such further 

and consequential reliefs as may be deemed just and proper in the 

facts and circumstances of the case.

13.Mr. Anturkar, learned Senior Advocate appearing on behalf 

of Respondent No. 1, invited attention to the communication dated 

31 December 2013, whereby Respondent No. 1 was called upon to 

remain present at the office of the Petitioner Bank for handing over 

the keys of the lockers. It is submitted that the said communication 

constitutes an “order” within the meaning of Section 154 of the 

Maharashtra Cooperative Societies Act, 1960, and is therefore 

amenable to revisional jurisdiction. It is further submitted that 

Section 154 is couched in wide terms so as to include within its 

ambit a “decision”, “order” as well as “proceedings”.

14.Inviting attention to the impugned order, the learned Senior 

Advocate   submits   that   the   Revisional   Authority   has   rightly 

recorded findings of non-compliance with mandatory statutory 

requirements, including attachment of property in excess of what 

was necessary for recovery, failure to consider the objections raised 

by Respondent No. 1, absence of specification of upset price in the 

auction notice, non-adherence to the mandatory period of 15 days 

for issuance of proclamation, and issuance of notice merely three 

days prior to the auction. It is submitted that these aspects have 

been duly considered while allowing the Revision Application.

8

wp-9090-2014-J.doc

15.The   learned   Senior   Advocate   further   relies   upon   the 

judgment of this Court in  

Janakalyan Sahakari Bank Limited v. 

State of Maharashtra & Ors.

  (Writ Petition No. 5354 of 2025, 

decided on 15 October 2025), wherein, placing reliance upon the 

judgment of the Supreme Court in 

Bhartiya Seva Samaj Trust v. 

Yogeshbhai Ambalal Patel

, (2012) 9 SCC 310, it has been held that 

even if an order passed by the Revisional Authority is found to be 

erroneous, this Court, in exercise of jurisdiction under Article 226 

of the Constitution of India, may decline to interfere where such 

interference would result in revival of an illegality. It is submitted 

that the findings recorded  by the Revisional Authority  clearly 

demonstrate   that   the   auction   proceedings   were   vitiated   on 

multiple counts, and therefore, interference by this Court would 

have   the   effect   of   reviving   such   illegality.   On   these   grounds, 

dismissal of the Petition is sought. 

16.Per   contra,   Mr.   Bora,   learned   Advocate   appearing   for 

Respondent No. 7, submits that the auction purchaser was not 

impleaded   as   a   party   to   the   Revision   Application,   despite 

Respondent No. 1 being fully aware of the fact that the said 

purchaser had participated in the auction, had purchased the 

auctioned goods, and had taken possession thereof. It is submitted 

that   such   non-impleadment   constitutes   a   fundamental   defect 

which goes to the root of the matter and is not curable at a 

subsequent stage. 

17.Ms. Shelke, learned Advocate appearing for Respondent No. 

5, invited attention to the proceedings undertaken by the Special 

Recovery Officer and submitted that due and strict compliance 

9

wp-9090-2014-J.doc

with Rule 107(5) of the Maharashtra Cooperative Societies Rules, 

1961, has been effected. It is submitted that the auction came to 

be postponed solely on account of the request made by Respondent 

No.   1   seeking   time   to   deposit   the   outstanding   amount.   It   is 

therefore contended that, in view of the second proviso to Rule 

107(5)(j), such postponement must be construed as having been 

effected with the consent of Respondent No. 1, thereby dispensing 

with the requirement of issuance of a fresh proclamation. On this 

basis, it is submitted that the present Petition is devoid of merit 

and is liable to be dismissed.

REASONS AND ANALYSIS: 

18.Heard the learned counsel appearing for all the parties. The 

present Petition is filed under Article 227 of the Constitution of 

India,   and   it   arises   from   the   order   passed   by   the   Revisional 

Authority in Revision Application No. 23 of 2014. 

19.Mr. Anturkar, learned Senior Advocate, has submitted that 

the communication dated 31 December 2013 must be treated as 

an “order” within the meaning of Section 154 of the Maharashtra 

Co-operative Societies Act, 1960, and therefore, a revision against 

such communication is maintainable. He has further argued that 

the language of Section 154 is wide and takes within its fold not 

only a “decision” or an “order” but also “proceedings”.

20.It   is   true   that   Section   154   uses   expressions   of   broad 

amplitude. The words “decision”, “order” and “proceedings” are 

not narrowly defined, and on plain reading, they may appear to 

confer wide revisional powers. However, it is well settled that such 

10

wp-9090-2014-J.doc

expressions cannot be read in isolation. Their meaning must be 

gathered from the context of the statute and the nature of the 

power   being   exercised.   When   the   communication   dated   31 

December 2013 is examined in this light, it becomes evident that it 

is essentially an intimation fixing the date and time for auction and 

calling upon the parties to remain present. It does not decide any 

dispute. It does not adjudicate upon rights of parties. It does not 

determine liability or alter legal position of the parties. It is a step 

in   furtherance   of   the   recovery   proceedings   already   initiated 

pursuant to the recovery certificate. Such a communication is more 

in the nature of a procedural act rather than a substantive “order”.

21.The   distinction   between   a   procedural   step   and   an 

adjudicatory   order   is   of   importance.   An   “order”   within   the 

meaning of Section 154 must have some element of decision-

making. It must affect rights or obligations. It must be capable of 

being tested on the parameters of legality. A mere intimation or 

notice   which   advances   the   process   forward,   without   deciding 

anything, does not satisfy this test. If every such step is treated as 

an order, then each stage of execution would become open to 

revision, which is not the intention of the statute.

22.The reliance placed on the wide wording of Section 154 also 

cannot carry the matter further. Even though the section refers to 

“proceedings”, the revisional authority is ultimately empowered 

only to modify, annul or reverse a “decision” or an “order”. The 

reference to “proceedings” is for the limited purpose of examining 

their regularity. It does not enlarge the jurisdiction to permit 

challenge to every procedural act. This position has been clarified 

11

wp-9090-2014-J.doc

in judicial precedents, which hold that revisional power must 

remain confined to its proper boundaries. Therefore, I am unable 

to   accept   that   the   communication   dated   31   December   2013 

constitutes   an   “order”   amenable   to   revision.   It   is   only   a 

consequential step in execution of the recovery certificate.

23.The judgment in Rajesh B. Yemkanmardi v. Praful J. Padiya, 

2020 SCC OnLine Bom 701 also gives guidance on the issue of 

maintainability of revision filed by respondent no.1 and therefore 

needs   careful   consideration.   In   that   matter,   this   Court   had 

examined the scope of revisional jurisdiction under Section 154 of 

the Maharashtra Co-operative Societies Act while dealing with 

actions taken under Rule 107. The Court made it clear that can be 

exercised only when there is a “decision” or an “order” passed in 

an enquiry or proceeding by a subordinate officer. The Court 

further observed that many acts done in recovery process may look 

like orders, but in law they may not have that character. Some 

steps   are   only   part   of   process   and   not   final   adjudication.   In 

particular,   it   was   noticed   that   when   borrower   does   not   use 

remedies   given   under   Rule   107   itself,   then   later   stage   of 

confirmation of sale becomes almost a formality. It does not decide 

new rights. It only follows earlier steps. Because of this reason, 

such confirmation was held not to be an “order” within Section 

154. 

24. The Court in Manager, Adarsh Mahila Nagri Sahakari Bank 

Ltd. 

v. State of Maharashtra, 2012 (2) ALL MR 561; Ramchandra 

Sitaram Malik 

v. Janata Nagari Sahakari Patsanstha Ltd, (2018) 2 

Mah LJ 245; and 

Sunil Sitaram Mahajan v. Suryakant Pandurang 

12

wp-9090-2014-J.doc

Badave, (2018) 5 Bom CR 100 has consistently held that revision 

against confirmation of sale or issuance of sale certificate is not 

maintainable. The logic behind this requires careful understanding. 

Rule 107 itself provides a complete system. Under sub-rule (13) 

and sub-rule (14), the borrower or interested person can raise 

objections to the sale at proper stage. That is the stage where 

rights can be contested. If that stage is not used, then later it is not 

open to challenge the final step by way of revision. If such course 

is   allowed,   then   the   entire   scheme   of   Rule   107   becomes 

meaningless. A party may remain silent at proper stage and later 

come in revision. The Court therefore said that such bypass is not 

permitted.   Revisional   power   is   not   meant   to   reopen   whole 

recovery process step by step. It is only to correct certain kinds of 

orders. This shows clear intention to keep limits on revision.

25.When these principles are applied to the present case, the 

position becomes more clear. The challenge before the Revisional 

Authority was not against any fresh adjudication where rights were 

newly determined. It was against auction notice, postponement, 

and final sale of ornaments. All these are steps taken during 

execution of recovery certificate. They are connected to each other. 

They form one chain. These are not independent orders deciding 

disputes. They are consequential actions flowing from recovery 

proceedings. Therefore, applying the ratio of the above judgment, 

such challenge may not fall within revisional jurisdiction, unless 

something like fraud is established. No such material is placed 

here.   This   supports   the   submission   of   the   Petitioner   that   the 

Revisional Authority has assumed jurisdiction which law does not 

13

wp-9090-2014-J.doc

give.

26.The next submission advanced on behalf of the Petitioner, 

namely that Respondent Nos. 1 and 2 have suppressed material 

facts, in my considered view, carries substance. From the record it 

clearly appears that Respondent No. 1 had himself approached the 

Recovery Officer by communication dated 05 September 2013 and 

had requested that the auction be postponed for a period of two 

months. Not only that, he had also given an assurance that he 

would deposit an amount equivalent to the value of the ornaments 

which were under attachment. This aspect goes to the root of the 

sequence   of   events.   It   explains   why   the   auction   which   was 

originally fixed did not take place and why the authority refrained 

from proceeding further at that stage. It also shows that the 

subsequent steps taken by the Recovery Officer were not arbitrary, 

but were in continuation of the indulgence already granted at the 

request   of   the   defaulter   himself.   When   such   a   party   later 

approaches the revisional forum and omits to disclose his own 

request for postponement, the entire picture placed before the 

authority becomes incomplete. A revisional authority, which is 

expected to examine legality and propriety, must have before it 

correct facts. Suppression of such a relevant circumstance affects 

the fairness of adjudication. 

27.So far as the submissions based on Rule 107 are concerned, 

they also do not assist the respondents in the manner sought to be 

projected. Rule 107(5) lays down a deailed procedure. It requires 

issuance   of   notice,   making   of   proclamation,   observance   of 

minimum period, and thereafter conduct of sale. However, the 

14

wp-9090-2014-J.doc

Rule itself provides for certain flexibility. In particular, clause (j) 

permits   adjournment   of   sale   with   reasons,   and   where   such 

adjournment is with consent of the defaulter, the requirement of 

fresh proclamation can be dispensed with. In the present case, the 

material on record indicates that the first auction was deferred at 

the instance of Respondent No. 1. Thereafter, when he failed to 

comply with his own undertaking, the authority proceeded further 

and issued intimation and public notice before conducting the 

auction. The Petitioner has pointed out that from the first notice 

dated 04 September 2013 till the auction on 03 January 2014, a 

period   of   about   121   days   had   elapsed.   This   submission  does 

indicate that there was no undue haste. On the contrary, sufficient 

time was available to the defaulter. The contention that there was 

breach of the minimum 15 days requirement does not appear to be 

supported   by   the   material   placed   on   record.   The   argument 

proceeds   on   a   narrow   reading   of   isolated   steps,   without 

appreciating the continuity of proceedings. 

28.The   objection   raised   on   behalf   of   Respondent   No.   7 

regarding non-impleadment of the auction purchaser also deserves 

serious consideration. Once the auction was conducted and the 

property was sold to a third party purchaser, rights in the property 

stood transferred, subject of course to the outcome of proceedings. 

Any order setting aside such auction would affect the purchaser 

directly. In that situation, the purchaser becomes a necessary party 

to the proceedings. The failure to implead such a party strikes at 

the basis of the adjudicatory process. A person whose rights are 

likely to be affected must be given an opportunity of being heard. 

15

wp-9090-2014-J.doc

The absence of the auction purchaser indicates that the revisional 

proceedings   were   conducted   without   bringing   on   record  a 

necessary party. This factor shows that the Revisional Authority 

dealt with a matter where third party rights had already come into 

existence,  but  without  ensuring  proper representation  of  such 

party. On this ground also, the impugned order cannot be said to 

be sustainable.

29.The submission advanced on behalf of Respondent No. 5 that 

the auction was postponed with the consent of Respondent No. 1, 

and therefore fresh proclamation was not required, appears to 

have a reasonable foundation in the language of Rule 107(5)(j). 

The Rule itself contemplates such a situation and provides that 

where  adjournment is  with  consent,  the  requirement  of fresh 

proclamation   may   be   waived.   The   material   placed   on   record 

indicates that the postponement was indeed at the request of 

Respondent No. 1. However, the Revisional Authority does not 

appear to have given due consideration to this aspect. The findings 

recorded regarding alleged irregularities in the auction process 

seem to have been reached without fully appreciating the statutory 

scheme   and   the   factual   background   in   which   the   sale   was 

conducted. 

30.The learned Senior Advocate has further placed reliance 

upon the decision in 

Janakalyan Sahakari Bank Limited, wherein 

this Court, while following the judgment of the Supreme Court in 

Bhartiya Seva Samaj Trust, has observed that even if an order 

passed by a revisional authority is found to be erroneous, the writ 

court may still refuse to interfere if setting aside such order would 

16

wp-9090-2014-J.doc

result in revival of an illegality. It is true that the writ court does 

not act as a court of appeal and is not bound to correct every error. 

The principle laid down in the aforesaid judgments is that the 

Court must see the overall consequence. If by setting aside an 

erroneous order, the Court ends up restoring a position which is 

itself   illegal,   then   such   interference   may   be  refused.  But  this 

principle   cannot   be  applied   in   a  mechanical  manner.  It   must 

depend on facts of each case. The Court must first identify what is 

the alleged illegality which is said to revive. Only thereafter the 

Court can decide whether to exercise discretion or not.

31.In the present case, the argument of the respondents is that 

if the revisional order is set aside, the auction sale would stand 

revived, and according to them, such auction is itself vitiated by 

procedural irregularities. However, this submission overlooks one 

important aspect. The revisional order itself suffers from a basic 

defect of jurisdiction. As already discussed, the revision was not 

maintainable. When an authority entertains a proceeding which it 

is not competent to entertain, the order passed therein cannot be 

allowed to stand merely on the ground that setting it aside may 

have some consequence. Jurisdictional error goes to the root.

32.Further, the alleged illegality in the auction proceedings is 

not of such nature which can be said to be fundamental on the 

face of record. The objections raised relate to procedure under 

Rule 107, such as notice and proclamation. These are matters 

which could have been agitated at appropriate stage under the 

Rules themselves. It is not a case where the sale is shown to be 

vitiated by fraud or by total absence of authority. Therefore, it 

17

wp-9090-2014-J.doc

cannot be said that setting aside the revisional order would revive 

an   illegality   of   such   gravity   that   this   Court   should   refuse   to 

interfere.

33.It is also necessary to note that the principle relied upon by 

the learned Senior Advocate presupposes that the impugned order, 

though erroneous, has resulted in a just outcome which the Court 

should not disturb. In the present case, however, the outcome itself 

is a result of exercise of jurisdiction which was not vested in the 

Revisional Authority. The Court cannot, in exercise of discretion, 

perpetuate such a situation. Therefore, though the principle laid 

down in the aforesaid judgments is well settled, its application to 

the present case is not justified. The present case is not one where 

interference would revive an established illegality. Rather, it is a 

case where non-interference would allow an order passed without 

jurisdiction to continue. In such circumstances, this Court would 

be justified in exercising its supervisory jurisdiction.

34.In view of the foregoing discussion and reasons recorded 

hereinabove, the following order is passed:

(i)  The Writ Petition is allowed;

(ii)  The impugned Judgment and Order dated 17 July 

2014 passed by Respondent No. 3 in Revision Application 

No. 23 of 2014 is hereby quashed and set aside;

(iii)  The   Revision   Application   No.   23   of   2014   filed   by 

Respondent Nos. 1 and 2 stands dismissed;

18

wp-9090-2014-J.doc

(iv)  Consequently, the auction proceedings conducted on 

03 January 2014 pursuant to the recovery certificate stand 

restored;

(v)  Rule is made absolute in the above terms. There shall 

be no order as to costs.

(AMIT BORKAR, J.)

19