ILLIAS K.P. AND OTHERS Vs. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF CO

JUDGEMENT

(1.) The 1st petitioner is the father and the 2nd petitioner is the son, who availed a loan for a total sum of Rs. 30 lakhs from the 2nd respondent Co-operative Bank, vide Loan Account No.PELS.035/16-17, after mortgaging the property of the 1st petitioner, having an extent of 1 acre and 17 cents in Re.Sy.No. 240, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Exts.P3 and P4 sale notices dated 02.07.2018 issued by the 3rd respondent Sale Officer and seeking a writ of mandamus commanding the 3rd respondent not to proceed with Exts.P3 and P4 and also an order commanding the respondents to regularise the loan account.

(2.) On 06.08.2018 when this writ petition came up for consideration, the learned Government Pleader took notice for the 1st respondent and urgent notice was ordered to respondents 2 and 3 and this Court granted an interim order, which reads thus:-

(3.) On 21.08.2018, awaiting return of notice, this court has extended the interim order for a period of one month, in case the petitioners have already complied with the condition stipulated in that order.