JYOTHISH Vs. THE KODUNGALLUR TALUK PRIMARY CO-OPERATIVE

JUDGEMENT

(1.) The petitioner, who availed a housing loan from the 1 st respondent Bank in the year 2013 for Rs.12 lakhs, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to permit him to regularlise his housing loan by remitting the entire overdues covered by Ext.P1 notice dated 01.06.2018 in 10 equal monthly instalments and to keep in abeyance of all further proceedings pursuant to Ext.P2 sale notice dated 12.06.2018 issued by the 2 nd respondent Special Sale Officer in so far as it relates to the property offered as security having an extent of 7.400 cents (Serial No.40 in Ext.P2 notice), which stands in the name of his wife, who stood as guarantor in the said loan transaction.

(2.) On 19.06.2018, when this writ petition came up for admission, the learned counsel for the 1 st respondent Bank sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader for the 2 nd respondent Special Sale Officer.