RAYANKUTTY Vs. THE SALE OFFICER, PERINTHALMANNA CO

JUDGEMENT

(1.) The petitioner, who availed a loan for Rs. 25 lakhs from the 2nd respondent Co-operative Bank in the year 2015 with a tenure of 8 years, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 sale notice dated 15.12.2017 issued by the 1st respondent Sale Officer; a writ of mandamus commanding the respondents to permit the petitioner to clear the overdues in instalments; and to direct the respondents to regularise the loan within a time frame to be fixed by this Court.

(2.) On 8.1.2018, when this writ petition came up for admission, the learned Senior Government Pleader took notice on admission for the 3rd respondent. This Court issued urgent notice on admission by speed post to respondents 1 and 2 returnable within three weeks. This Court has also granted an interim stay of all further proceedings pursuant to Ext.P1 notice for a period of one month on condition that the petitioner deposits a sum of Rs. 1 lakh with the 2nd respondent Bank within two weeks.

(3.) On 8.2.2018 when this writ petition came up for further consideration, it was reported by the learned counsel for the petitioner that the petitioner has already complied with the conditions stipulated in the order of this Court dated 8.1.2018 by depositing Rs. 1 lakh. Accordingly, the interim order was extended for a further period of one month.