Y SAILAJA Vs. UCO BANK

JUDGEMENT

(1.) Common issues of fact and law arise between the same parties in these two Writ Petitions and so they are being disposed of by this common order.

(2.) The 2nd respondent in both these Writ Petitions had availed financial assistance from the 1st respondent Bank and mortgaged various properties belonging to it and also those of the guarantor.

(3.) One such property is a residential Flat No.G-1 with a built up area of 5815 Sft (including common areas and amenities) in the ground floor with five (5) car parking slots in the Complex called 'Aditya Summit' along with proportionate undivided share of land admeasuring 231 Sq yards situated in Veterinary Colony, Shaikpet Village and Mandal, Hyderabad (for short 'the subject property'). The said mortgaged property belongs to the 3rd respondent.