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Judgment
Macnaghten, JJ. 1. Their Lordships are of opinion that there is no irregularity in the sale to which this appeal relates, or in the notifications issued in respect of it. All the objections, which Mr. Arathoon has placed before their Lordships very fully and very clearly, are so completely disposed of by the reasons given by the learned judges of the High Court that their Lordships are quite satisfied to adopt their judgment. It is not necessary to go through these reasons again. 2. Their Lordships will, therefore, humbly advise His Majesty that this appeal ought to be dismissed. The appellants will pay the costs of the first respondent--the only respondent who appeared--down to the filing of his case, and the costs of his application for payment thereof.