DEBI CHOUDHURI (DASGUPTA) Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioners filed this petition under Article 226 of the Constitution of India in which it was prayed that the respondent -Bank be restrained from taking any action with respect to certain properties of the petitioners.

(2.) THE grievance of the petitioners in the writ petition was that this property had been mortgaged without possession to the private respondent who had misled the Bank into accepting the said document as a security for repayment of loan.

(3.) IT is further averred that the petitioner had executed a sale deed whereby she had transferred the land. According to the petitioner, she did not receive the entire sale consideration and she has not even parted with the possession of the land and, therefore, she had filed this petition.