ELIZABATH GEORGE Vs. SPECIAL SALE OFFICER, (MEENACHIL CO

JUDGEMENT

(1.) The petitioner, who availed a loan for Rs. 12 lakhs from the 2nd respondent Bank, has approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P7 sale notice dated 17.1.2018 issued by the 1st respondent Special Sale Officer and seeking a writ of mandamus commanding the respondents to consider Ext.P4 representation dated 5.1.2018 submitted by the petitioner before the 1st respondent Special Sale Officer. The petitioner has also sought for other consequential reliefs.

(2.) On 12.2.2018, when this writ petition came up for admission, the learned counsel for the 2nd respondent sought time to file counter affidavit and accordingly, the matter is listed today for further consideration.

(3.) Heard the learned counsel for the petitioner and also the learned counsel for the 2nd respondent Bank.