LOKESH C. Vs. MANAGING DIRECTOR BESCOM

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) The petitioners seek the following reliefs in the writ petition:

(3.) Petitioner No.1 has purchased the schedule property under a registered sale deed dated 12.08.2004 (Annexure B), from one Susheelamma. During the year 2013, petitioner Nos.1 and 2 borrowed a loan of Rs.21 lakh from respondent No.6 by pledging the schedule property as the security by creating mortgage deed. During the year January 2018, the petitioners claim to have cleared entire mortgage loan and demanded for redemption of the mortgage deed, but respondent No.6 instead of redeeming the schedule property, he gave application to get transfer the electric meters in his name attached to the schedule property. Further, respondent No.6 along with their henchmen tried to dispossess the petitioners from the schedule property on 18.02.2018, claiming that they have purchased the same under the registered sale deed dated 19.08.2013 (Annexure-F).