SANTHOSH K.P. Vs. ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner is the purchaser of certain items of properties from the 3rd respondent which are described in paragraph 1 of the writ petition. According to the petitioner, there was no charge or liability over the property as revealed from the encumbrance certificate. After the purchase of the property, mutation has been effected and the petitioner is paying tax also as evident from Ext.P2.

(2.) PRESENTLY , the writ petition is filed seeking for a direction to the respondents 1 and 2 to furnish a detailed statement of accounts relating to the loan account of the 3rd respondent with them in which Ext.P1 properties are offered to the Bank as security by mortgaging the same and also furnish the present position of the proceedings under the SARFAESI Act within a time limit.

(3.) AS directed by this Court, the respondents 1 and 2 have filed a counter affidavit and thereafter the petitioner has filed I.A.No.15047/2012 seeking for a direction to the respondents to file a statement as to which is the loan account in which the 3rd respondent mortgaged Ext.P1 properties with the Bank.