A S NIZAMUDHEEN Vs. DISTRICT COLLECTOR MALAPPURAM

JUDGEMENT

(1.) The Petitioner availed of a loan from the 4th Respondent Bank. The Petitioner did not repay the same. Proceedings were initiated by the 4th Respondent for sale of the properties mortgaged. The sale is already over. The Petitioner has filed this writ petition seeking the following relief:

(2.) At the time of admission, this Court passed the following order on 31.3.2006: