NOUFAL P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The 4th respondent is the auction purchaser in a sale conducted by the 2nd and 3rd respondents for realization of amounts due to the Bank. Auction was not confirmed consequent on the interim order dtd. 09/08/2023 passed by this Court, in the writ petition.

(2.) In the interim order referred to above, this Court had directed the petitioners to remit a sum of Rs.1.00 lakh. It is reported that the said direction has been complied with.

(3.) The petitioners contend that the sale of a portion of the property will be sufficient to wipe off the debt and that the petitioners may be permitted to effect private sale of the property. The petitioners also contend that they are entitled for the benefit of the Debt Relief Scheme.