SOMBATLA SANDEEP DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. A.P.Venu Gopal, learned counsel representing Ms. Ch.Vedavani, learned counsel for the petitioner.

(2.) In this writ petition, the petitioner who is a borrower has prayed for the following reliefs:

(3.) Facts giving rise to filing of this writ petition briefly stated are that respondent No.3 Bank sanctioned loan to the petitioner on 21/12/2022 for a sum of Rs.45.00 lakhs. The petitioner was required to pay a sum of Rs.42,683.00 per month for a period of 240 months. The petitioner purchased the property bearing House No.C4-46/1/A/1, on Plot No.43 (Middle Part), admeasuring 150 square yards with built up area of 900 square feet, ground floor RCC in Survey No.87 Part, situated at Nagaram Village and Municipality and Keesara Mandal, Medchal, Malkajgiri District and deposited the title deeds.