KANDAGATLA SARANGAPANI Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) This order will dispose of both W.P.No.4378 of 2016 and Contempt Case No.1539 of 2016.

(2.) Heard Mr. K. Pavan Kumar, learned counsel for the petitioner and Mr. A. Krishnam Raju, learned counsel for the respondent.

(3.) Mr. K. Sarangapani as the petitioner has filed the Writ Petition being W.P.No.4378 of 2016 seeking a declaration that the in-action on the part of the respondent in conducting survey and fixing boundaries of the auctioned property and on the otherhand insisting upon the petitioner to pay balance sale amount before 13/2/2016 is arbitrary and violative of the principles of natural justice, thus illegal. Petitioner further seeks a direction to the respondent to conduct survey and fix the boundaries of the auctioned property and thereafter to permit the petitioner to pay the proportionate balance amount.