CHIH CHOI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) WPO 2186 of 2022 was directed to be listed along with WPA 15802 of 2022 by an order dtd. 1/8/2022. GA 1 of 2022 has been filed by the writ petitioner in WPO 2186 of 2022. WPA 15802 of 2022 has been filed by the respondent no. 1 after WPO 2186 of 2022. The two writ petitions and the application are being disposed of by this judgment.

(2.) The undisputed facts from the two writ petitions and the connected application, are these.

(3.) The petitioner was the successful auction purchaser of a sale conducted by the respondent no. 1 Central Bank of India pursuant to a paper publication made by the Bank on 25/5/2014. The property for sale was described in the Auction Sale Notice and the total consideration money was indicated at Rs.35.00 lacs. The petitioner initially paid 25% of the total consideration money and subsequently the entire balance amount. The communication dtd. 3/7/2014 from the Bank to the petitioner indicates that the petitioner was declared as the successful auction purchaser. A sale certificate was issued in favour of the petitioner on 29/9/2014.