PANKAJ B. MANGROLIYA Vs. ANDHRA BANK

JUDGEMENT

(1.) By way of the present petition under Articles 14, 21, 226 and 227 of the Constitution of India, the petitioner, who had purchased the property in question way back in the year 2012 and not getting the title of the property, has prayed as under:

(2.) Pursuant to the Notice issued by this Court, respondents have appeared through respective advocates and have filed affidavits-inreply.

(3.) We have heard Mr.P.J.Kanabar, learned advocate for the petitioner; learned advocate Mr.C.Z.Sankla with Mr.Virendra Gohil, learned advocate appearing for respondent No.1 - Andhra Bank and Mr.Pavan Godiawala, learned advocate for respondent No.2- Gujarat Industrial Development Corporation (hereinafter referred to as "GIDC").