BINOY PAULOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in this Writ Petition filed under Article 226 of the Constitution of India are as follows:

(2.) Heard Sri.Sajeev Kumar K.Gopal, the learned counsel appearing for the petitioner and Sri.Sunil Shankar, the learned Standing Counsel appearing for the respondent Bank.

(3.) The petitioner is the proprietor of Darshana Cinema Complex, Piravom in Ernakulam district. The petitioner availed a loan from the South Indian Bank (respondent No.6) in 2015 for the purpose of renovation of the theatre complex. The petitioner had deposited the title deeds in respect of 99.78 cents of land and the building thereon, the theatre complex and also another 39 cents of land in survey No.595/9/2 of Piravom Village with intent to create an equitable mortgage.