P.TAMILARASU Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition for issuance of a Writ of Mandamus, to forbear the respondent bank not to proceed further in respect of the impugned sale notice issued by the respondent bank dated 12.02.2020 in respect of the petitioner's residential building situated in Survey Nos.7/1, 7/2, Door No.61-A at Azad Nagar, 3rd Street, Ramani Lakshmi Ammal Illam, K.K.Nagar, K.Sathanur SRO, Tiruchirapalli District, till the disposal of the appeal filed by the petitioner before the Debts Recovery Appellate Tribunal, Chennai, on the basis of his representation dated 23.05.2020.

(2.) On 12.06.2020, this Court passed the following order:

(3.) Today, when the matter was taken up for hearing, the learned Standing Counsel for the Bank submitted that the sale was effected to one D.Venkatasubramanian and the Sale Certificate was issued as early as on 06.06.2020.