SEBATI TUDU Vs. AUTHORIZED OFFICER, INDIAN OVERSEAS BANK

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The Petitioner in this writ petition seeks for a direction to the Opposite Party Nos.1 and 2, namely, Authorized Officer, Indian Overseas Bank, Bhubaneswar and Branch Manager, Indian Overseas Bank, Baripada Branch, Mayurbhanj to execute the sale deed in respect of land and building standing over Plot No. 1555/1885 to an extent of Ac.0.150 decimals under Khata No.266/103 situated in mouza Chandua under Baripada Tahasil in the district of Mayurbhanj (for short 'the case land') and present the same before the District Sub-Registrar, Baripada-Opposite Party No.3 for registration.

(3.) It is submitted by Mr. Lenka, learned counsel for the Petitioner that the case land was purchased by the Petitioner pursuant to the auction held under the provisions of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act'). Although sale certificate has already been issued in respect of the land in question since 4/12/2019 (Annexure-3) in favour of the Petitioner, but the sale deed in respect of the case land has not yet been executed by the Bank for which the Petitioner is suffering a lot.