BALAKRISHNAN NAIR P Vs. SECRETARY

JUDGEMENT

(1.) The petitioner, who had availed a mortgage loan from the 1st respondent Bank in the year 2015, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P3 proclamation of sale dated 27.10.2017, issued by the 1st respondent Bank, whereby, the property having an extent of 1 Acre and 11 Cents is ordered to be sold on 05.12.2017 at 3.45 p.m.

(2.) Heard the learned counsel for the petitioner, learned counsel for the 1st respondent Bank and also the learned Government Pleader appearing for respondents 2 and 3.

(3.) The sole issue that arises for consideration in this writ petition is as to whether an interference is warranted on Ext.P3 sale proclamation dated 27.10.2017 issued by the 1st respondent Bank.