(1.) Heard Mr. Vedula Srinivas, learned Senior Counsel appearing on behalf of Ms.Vedula Chitralekha, learned counsel for the petitioner; Mr. Sethu Madhav, learned counsel for respondent Nos.1 and 2; and Mr. Murali Manohar, learned counsel for respondent No.3.
(2.) By filing this petition under Article 226 of the Constitution of India petitioner seeks quashing of sale/ e-auction conducted on 16/3/2021 in respect of plot Nos.A11 to A15, survey No.302, Maheshwaram Revenue Village and Mandal, Ranga Reddy District, under letter No.7860/45/111 dtd. 31/3/2021.
(3.) Case of the petitioner as projected in the writ petition is that third respondent M/s.Mycon Realtors Private Limited had availed loan from the second respondent, Union Bank of India, Rentachintala Branch, Guntur District in the State of Andhra Pradesh. For availing the loan, third respondent mortgaged the following properties: