S CHANDRAMANY Vs. TAHASILDAR TALUK OFFICE, KOLLAM

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:-

(2.) Heard learned counsel for the petitioner and the learned counsel appearing for the 4th respondent as well as the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was an auction purchaser of 134 cents of property with a residential building situated in re-survey No.690/50 in block No.15 of the Mangad Village in Kollam Taluk. It is stated that after the purchase of the property, the petitioner had applied for mutation of the property in his name. However, mutation has not been effected in petitioner's name, allegedly, on the ground that certain amounts are due from the original owner of the property. The petitioner contends that since the property was once purchased from the bank in an auction conducted under the SARFESI Act, the property would not liable for any amounts due from the original owner of the property.