SANTHABHAI AMMA Vs. RECOVERY OFFICER DEBT RECOVERY TRIBUNAL

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE petitioner is the owner of forty cents of land in Re.Sy.No.100/06 of Aryanad Village in Nedumangad Taluk. The petitioner stood as a guarantor for a loan availed by one Santhosh Kumar and security interest was created over the property belonging to the petitioner. Since there was chronic default from the borrower, the Bank proceeded with steps under the SARFAESI Act, which in turn is under challenge in this writ petition.

(3.) THE learned counsel for the Bank submits that, the sale did not take place on 10/07/2012 for want of bidders and that the same stands adjourned to 11/08/2012. The learned counsel for the petitioner submits that the only relief pressed before this Court is to permit to have ' private sale' so as to fetch the maximum price for the property.