RAYALAPURAM RAJA REDDY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed with the following prayer:

(2.) Heard learned counsel for the petitioner and learned counsel appearing for the respondent - bank. Perused the record.

(3.) The fulcrum of the petitioner's case is that, the petitioner had taken part in the e-auction conducted by the respondent bank on 17.08.2018, in respect of non-agricultural land admeasuring Ac.0.11 gts in Sy.No.124, situated at Athvelly Village, Medchal Mandal, Medchal-Malkajgiri, Ranga Reddy District, and was declared as a successful bidder. Though, the petitioner had made substantial payment towards the bid amount, and is willing to perform his part of obligation by making balance payment, the respondent bank is not willing to accept the same and execute the sale certificate in his favour. On the contrary the respondent bank is now seeking to forfeit the amounts remitted by the petitioner, under the pretext of not making the balance payment.