SHAJAHAN Vs. SUB REGISTRAR

JUDGEMENT

(1.) The petitioner is aggrieved by the action on the part of respondents 1 and 2 in not deleting and effacing attachments noted as encumbrances with respect to the subject property, which he has purchased from the 3rd respondent Corporation bank as per Ext.P-2 sale certificate granted under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act), even though the impugned attachment orders have been rendered after the creation of the mortgage of the subject property in favour of the 3rd respondent bank.

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

(3.) Heard Sri.T.Rajesh, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for official respondents 1 and 2 and Sri.N.Rajendran, learned Standing Counsel appearing for the 3rd respondent Corporation Bank. In the nature of the order that is proposed to be passed in this petition, notice to contesting respondent Nos.4 to 8 will stand dispensed with.