SWARUPANANDA GOUDA K. S. Vs. INDIAN BANKS ASSOCIATION

JUDGEMENT

(1.) The Petitioner is before the Court seeking for the following reliefs:

(2.) The Petitioner is a civil engineer by profession and has been empanelled with Respondents No.4 and 5 banks. Insofar as respondent No. 4 is concerned, he was earlier empanelled in 2004 with Andhra Bank, which, upon its amalgamation, became Union Bank of India. Insofar as respondent No.5 is concerned, he was empanelled in 2021.

(3.) The Petitioner claims that the Petitioner has had a blemishless record as a property valuer of respondents No.3/4 for over one and a half decades. The contention of the Petitioner is that the Petitioner received a show cause notice on 10/4/2018 via email, wherein it was alleged that the Petitioner had committed serious irregularities in the valuation of properties pertaining to the loan transaction of Hagarabommanahalli branch of respondent No.3. The Petitioner replied to the same on 9/6/2018 seeking certain information, clarification, and copies. No response having been received to the request, a reply was submitted by the Petitioner on 23/7/2018.