DORASWAMY Vs. VADAKKENCHERRY SERVICE CO-OPERATIVE BANK LTD.

JUDGEMENT

(1.) The petitioner, who availed a loan for Rs.3,00,000/- from the first respondent Service Co-operative Bank on 22.6.2015 vide loan account No.DBSL 122/15, has filed this Writ Petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Exhibit-P1 auction notice dated 11.6.2018 issued by the second respondent Special Sale Officer. The petitioner has also sought for a writ of mandamus commanding the respondents to submit a detailed statement showing the total outstanding liability payable and permit him to get regularisation of the said loan account and clear the overdues in instalments.

(2.) On 11.7.2018, when this Writ Petition came up for admission, this Court issued urgent notice on admission by speed post to respondents 1 and 2.

(3.) On 20.7.2018, the petitioner was permitted to take out notice by special messenger to respondents 1 and 2, since the sale is scheduled to be held on 23.7.2018.