MRS. SHAMLA K.U AND OTHERS Vs. SUB REGISTRAR, OFFICE OF THE KODUNGALLOR SUB REGISTRAR, AMANDOOR, ALA VILLAGE

JUDGEMENT

(1.) The petitioners who are the purchasers of the property in sale proceedings under the SARFAESI Act, is aggrieved by the refusal on the part of the respondent-Sub-Registrar in effacing the attachments ordered as against the property, after creation of the mortgage in question, in respect of the above property

(2.) The prayers in the Writ Petition (Civil) are as follows:

(3.) Heard Sri.Shiju Varghese, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned Government Pleader appearing for the respondent.