N. ARJUNAN Vs. ARBITRATOR CUM SPECIAL SALE OFFICER

JUDGEMENT

(1.) The petitioner, who availed a loan for Rs.1,00,000/- from the second respondent Society in the year 2010, has filed this Writ Petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to grant him instalment facility to repay the loan amount covered by Exhibit-P1 auction notice dated 9.3.2018 issued by the first respondent Special Sale Officer. The petitioner has also sought for stay of further proceedings pursuant to Exhibit-P1 auction notice till repayment of loan in monthly instalments.

(2.) On 11.4.2018, when this Writ Petition came up for admission, this Court admitted the matter on file and issued notice to the respondents by speed post. This Court granted an interim stay of further proceedings pursuant to Exhibit-P1 for a period of two months on condition that the petitioners pay an amount of Rs.25,000/- within a period of one week.

(3.) Heard the learned counsel for the petitioner and also the learned counsel for the second respondent Bank. Despite service of notice, none appears for the first respondent Special Sale Officer.