N MADHAVAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Challenging the notice, dated 17/8/2012, issued by the Revenue Divisional Officer, Namakkal, directing the petitioner to vacate from the subject property, instant writ petition has been filed by the guarantor, to quash the proceedings in Na.Ka.No.4901/2012 A2, dated 17/8/2012, of the second respondent, and consequently, he has prayed to forbear the respondents 1 and 2 from proceeding with the recovery of possession of the property, bearing Door No.4/A/23 New No.5/14 NGGO's colony, comprised in S.No.47/5 A and Plot No.23, Chinna Mudalipatti Village, Namakkal Taluk.

(2.) Petitioner has filed

(3.) Bank has filed counter affidavit to the writ petition. Additional affidavit has been filed by the borrower.