SRI CHANDRAMALA ENTERPRISES PVT. Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The circumstances, which lead to filing of the present Writ Petition, are as under:

(2.) Sri. Hanumantha Rao Bachina, learned Counsel appearing for the Respondents/Bank, sought time to file counter, but no counter is filed. However, he submits that, as the Petitioners are lessees to the Schedule Property and third parties to the lis, they have no locus standi to file the present Writ Petition.

(3.) The point that arises for consideration is, whether the action of the authorities in trying to take possession of the property is permissible under law?