JIJI CHERIAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner seeks to direct respondents 2 and 3 to remove the movable machinery kept in the premises owned by the petitioner in Industrial Development Plot, Poovanthuruthu. The petitioner has also sought other consequential and incidental reliefs.

(2.) The factory building lying in Re-Survey No.473/1 and 473/2 of Panachikadu Village, Industrial Development Plot, Poovanthuruthu originally belonged to the 4 th respondent. The Andhra Bank to which amounts were allegedly due from the 4th respondent, proceeded against the property. The petitioner purchased the said plot in auction proceedings conducted by the Bank.

(3.) The petitioner states that the Bank had agreed to remove the movable machinery situated within the premises within three months. In spite of repeated requests, the Andhra Bank did not move all movables. The said Bank is now merged with Union Bank of India.