MUJEEB REHMAN V.P. Vs. NILAMBUR CO

JUDGEMENT

(1.) The petitioner, who availed a loan from the 1st respondent Nilambur Co-operative Agricultural and Rural Development Bank in the year 2001 under the loan account No.ILS-28 for purchasing light and sound system, is before this Court in this writ petition filed under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P4 sale notice dated 17.1.2018 and seeking a writ of mandamus commanding the 1st respondent Bank to grant him 15 equal monthly instalments to clear all the outstanding dues in the aforesaid loan account.

(2.) Heard the learned counsel for the petitioner.

(3.) The petitioner had earlier approached this Court in W.P(C)Nos.34953/2005, 12048/2010 and 18288/2015 challenging the recovery steps initiated by the 1st respondent Bank in respect of the aforesaid loan transaction.