CANARA BANK Vs. KELAMANGALAM, KRISHNAGIRI DISTRIC

JUDGEMENT

(1.) The Writ Petition has been filed for the issuance of a Writ of Mandamus directing the First Respondent to register the Sale Certificate, dtd. 26/9/2023 issued in favour of Respondents 18 to 20, who are the Auction purchasers.

(2.) Heard the learned Counsel appearing for the Petitioner-Bank, the learned Government Advocate appearing for the First Respondent and the respective learned Counsel appearing for the contesting Respondents.

(3.) The case of the Petitioner is as follows: