RATNAMMA Vs. HIREKERURU URBAN CO-OPERATIVE BANK

JUDGEMENT

(1.) The petitioners have approached this Court invoking its jurisdiction under Articles 226 and 227 of the Constitution of India seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) The petitioners, who had borrowed loan from the respondent-Bank had suffered an award in the dispute raised by the Bank for recovery of the alleged loan dues from the petitioners. Since the petitioners had not paid the award amount, steps were taken to bring the properties of the petitioners for sale. Assailing the auction notification dtd. 10/8/2022 vide Annexure-B and the communication dtd. 20/8/2022 vide Annexure-C, the petitioners have approached this Court. During the pendency of this writ petition, the respondent-Bank has already brought the property for sale and the auction sale has already been confirmed by the Competent Authority and the sale deed is also executed in favour of the successful bidder in the auction sale.