(1.) The prayer of the writ petitioner is to quash Exhibit P1 auction sale notice of a property, belonging to the writ petitioner, because of the default of the payment of the amount due to the second respondent, Urban Co-operative Bank, Thrissur, and also to direct the second respondent, to permit the writ petitioner to avail the facilities contained in one time settlement scheme.
(2.) After hearing the learned counsel for the petitioner and considering Exhibit P2 representation, together with Exhibit P1 auction sale notice, I direct the second respondent to consider Exhibit P2 representation dated 23/10/2006, within two weeks from the date of production of this judgment and pass orders on merit.
(3.) Till the orders are passed as directed above on Exhibit P2, all proceedings in Exhibit P1 auction sale notice shall be kept in abeyance.