Karnataka High Court
B. N Ramesh vs The Authorized Officer on 7 October, 2011
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
IN THE HIGH COURT OF' KARNMAKA AT BANGALORE
DATED '£'HES THE W DAY OF OCTOBER 2;) 1,
BEFORE
THE HONBLE MR.JUs'1'ICE: D.v, §;aY1,E.N'E;IiAv¥{mgIAR%% " ~ 2
WRIT PETITION N0.3'?695 ,J2011' {GM "
BEYIWVEEN:
1.B.N. Ramesh, __ _ S/0. Sri.B. Nanjvégeyvdei, , V Aged about 46 ye2::~'s.. I 1 '
2. Smt. D.D._AE'vT§1n1.1;"""""':1 %_ % A W/0, Aged » Esgih rt:Si d'ifig_a:, Plamer, N0363, Rag£f1aven'.cI;"a£\§aga.:,"'Sakleshpura, I~iasSaj11A £)istriCE,_ " . . .Pet'it:é.<>ners;
'_ {}€v%:faj«a..»...M'/S. Vasuki Assn, Ac:i1v,} 'T§1€"}éu'{T§?§.<}:9i';%e3€:3 Gfficer, Sims: Bgzfik. gs? Ex/Ejgsere.
_ _Spec§2zE§si§~,d A$S€t R€§€,'.{}V€§:£' E$:"2a.:";€'Er1§ V §aE.a;;2§ 1% P-"§G::>1:. SSBEVE Bzgiéfliiag, Lexéjgz C:::';~:{;:7: :§'€«}E.§..£-§.§ " A f ':'3%3§§?2;.;fi§§§;:g;§2:.:'§ _ E§_af1gé1E<'::*e - 5§§ €281; Ragpenfiené.
This writ petition is filed under articles 228 8; 227 of the Const1't.ut:ion of India with ':1 prayer to setsagside the sale notice dateci 05.09.20 1.} samza was pubiishéci daily news paper datsd 06.09.2011 issL1_£;*ti--«..i:;y_j' %f_1e'~. respflndent »- Bank wide Annexure~L. 7 " A. V' This writ petition Comi11gV~sfi*f0r the Court, made thefoflowing " " V "
Q~..1f:7§_§3 Writ jurisdiction under'vLQ93sr§;'i.cI§3 22.8 Ievéfn Article 22'? of the Cor1stimV't-j..<f.).':;'1_ an appellate jurisdiction ts,_s1t ivn~.._app€~':a»1 "l_"éiny order or proceedings' 3_._1n<;is'e"'1i.st.é;t'u1:0ry_p1f'0Visidfis unless, there is a patént a'r'LééVjt1f21rj§i'E::§4é'I{:_ise of statutory power or mafia fide «:3::<:é:1*r.fisr:f of stich. ts Victimize a person. Such matécrs are'V11.0t'e:iani'i.ned in writ jurisdictionk P'Cf.iti{ifl._ers claim to be borrowers of r::snsidera.b16 i.*iIfi§}fé.«:i'§'i.4« f:1TQI31%."§.;§1§i' I'€Sp€}E1d€:1'':{i «« Bank anfi ihsugh the ay:':"}."{';'2.;:1"1v'€V",AE'§aJ;".V}. beam borrswetcé is this jzszxr 3999 and is; aiing :";i3i,__ yfitfizaid E:}a.z": ;m'2€3":.m%:, wE':§s%"; 22:.é<":<3rd%:'2g._§ is figs :*'§: s'pA<§:":s:i§;<~":1":1;:4 ~ Bank app€:a_1's is have swsfieé is 3 61 s/' iakhs in the year 2031 as aga.iz1si' the ozliistanding of ? E4 131615 in the year 200'? as submitted by Sri lievaraja. learned 001,111.36} appearing fQr'--._ the pt3t.iti0r1ers, the Bank. it appears has not recovery proceedings before the Debt RecQ'»*i§;fy K (DRT) in O.,A..N().445/2005 and r E:é;VLaH'<:riV sum of R:;.14,53,145.75 \3{i1;.1'1 p.21. 0:': this amount, the and 'Fr:ibuna.1 having. as §*'rv1v A'1~f) v04L.2O{)7 petitioners having not 3, £1: appefls'~;1fés:pimE:ier1i. Bank has new resorted to recovery §)T"OCI€3Vvf3{ii"IVi§._§.S V firxd in such proceedixlga it app.<_:1}afs*.%;he 1'é:s=pQz1d€z"ai. has bretzgiai U3 2:.L1«.:7ti0:n. $316 the .e::GlIa.t,e_;"2:Z ;.<-3§:'t;:L_1rity fL:r:2ished by the p€t.itic)r:€r M an I":::A:%2;;ssi<'.-3 p§'z}§§;:%"§.y of {he pz31:fi:i0;r1€::rs3 EES per an
--V E3C§V§f§§$f;j'.'fii€E1El ii} "'§.'E2<-3 £~§i:'1{iu" EZ:":.g§§5sE: ;*1e.w:=; deziéjg :31":
V.<:>5,:;",':..i._é3.2f{>_:; E. S'a;br:":i$s-3'i<3":: of EX/Er.§}z3ve::"ag:i.T éeaazriiezi C;{>u:;s€.E far ihe petitiorzers, is that the petiiioners have flied "$4:
objections to the said auction saie. as per their objections dated 25.09.2011 and raised certain objections pointing out that the Sale ncstice was Vnzgt in order etc.
5. The Bank havirzg not responclwrg petitioners have preferred an of the Securatization and.»R+:§:0né't:fi;ib1:ion.'vibfiéi.ET Assets and Enfo-;-cement of 2002, (hereinafter referred Act'), but the Debt ReC<:>vc«3ry.. T1*ibLmz;:.}..:f BaA::gge§1.£3r€g§"::7Having issued noticcai- _to._raéf)<ind§§11t{?»_3aI11«:"and having given time for filing 0b}e<:_ti0nsV"'afi'd' application for stay of saie et{:.__%j'A1'1T.t3iv'ir1g nno';'».s;:I;;;1ye;ri U716 sale as such but having Qniy .Siayfved,is5%1;.¢'tzfsale certificate in favour of the buyer and '.h-afizigv'&§.§E§<:t§tt=é' the mafia' {<3 be Eiaéieci for further erderss 'V jfiéfiffltfifi.fi1€.§E}i'"§bEE§1£EI Gray on G3. .1 E .28} L pfiiitioizerg have ' ..f'V.2%p};3:f§}a<th£%<:§ E;.E:§$ €€:2,':;"'{ {:<:::"2'a§3E£§i:':§3'*:§§ ?;h,2:%:' if in 'aha ' I}::;€&7£}f}§7»7E'2ik35 ihe zmcition sake takes piace 3:3 naiifieé 21$ I U:
I on 11.10.2011 petitioners will be left high and dry and w}'.1I be put to Eat of diffieuity etc,
6. No Case of misuse or abuse ef any st.a7i:.3_.;tQry powers is made out. Persons, who have_§'_'S"{1i'{7e;*e§i _ decree in the year 2007, if pleads; ign0ranee:'_aii'd h_aV__e not repaid the ammlnt, have tcj».:4th:fm}«:f tF;emSe}x%'ege.,__afi<§' not point out a finger at othexe,
7. N0 merit for .1"n~.f;:er£'e.I*enee:¢ ivf1"..'writ jiufvisdietion.
petition is clismissecl. It isfiéfiééeve-r..;if;fi;ie.T-clear that it is open to the petitTirjf1'ejifs peiet Gut to the Bank the amount re-pg1d_b3;»e.§11éna4V%te§§¢ards the loan and seek for adjust.::1en_f. ii' @1.QtV"2§11'eé1c1g! adjusted? but also is wéfkei;:tV fh€f3;:A fights and remedies as otherwise avai3ab¥.C"i31