PUSHKARAN P A S/O APPUKUTTAN Vs. SALE OFFICER THRISSUR CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK LTD

JUDGEMENT

(1.) W.P.(C) No.19510 of 2015:- The petitioner, who availed a housing loan and also a business loan from the 1st respondent Co-operative Bank, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P2 sale notice issued by the 1st respondent Sale Officer and seeking other consequential reliefs.

(2.) On 29.06.2015, when this writ petition came up for admission, this Court admitted the matter on file and notice was ordered to the respondents through speed post. This Court has also passed an interim order suspending Ext.P2 sale notice, subject to the petitioner depositing with the respondent Bank 1/4th of the total amount outstanding, within six weeks. In the said order, it was made clear that, if the petitioner fails to deposit the said amount within the stipulated time, the order dated 29.06.2015 will stand vacated, without further reference to the Court.

(3.) W.P.(C) No.21604/2018:- The petitioner has filed this writ petition, during the pendency of W.P.(C) No.19510 of 2015, seeking a writ of certiorari to quash Ext.P1 sale notice dated 29.05.2018 issued by the 2nd respondent Sale Officer and seeking an order directing respondents 1 and 2 to pass orders on Ext.P2 representation dated 06.06.2018 made with a request to pay off the liabilities covered by the housing loan and business loan availed from the 1st respondent Co-operative Bank in 20 monthly instalments.