PNB HOUSING FINANCE LIMITED Vs. COMMISSIONER STATE TAX

JUDGEMENT

(1.) Present Petition filed under Article 226 and 227 of the Constitution of India, mainly seeking following reliefs :-

(2.) Heard Mr. De'souza, the learned Counsel for the Petitioner and Mr. Jadhav, the learned Add. G.P. for Respondent No.1-State. Perused the record.

(3.) The facts giving rise to this Petition, in brief, are that between 21/07/2015 to 12/09/2017 the Petitioner sanctioned housing and non-housing loans to Mrs. Ragini Jaykumar Shah, M/s. Agrim Impex and Mr. Keyur Jaykumar Shah against the mortgaged and security of an immovable property, i.e., Flat No.30, 8th Floor, Dani Sadan CHSL, Near Parsi Agyari, Walkeshwar Road, Grant Road, Mumbai (West) 400006.