Sri. A J Vishwanath Rai vs Karnataka State Financial Corporation on 10 August, 2010

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Karnataka High Court

Sri. A J Vishwanath Rai vs Karnataka State Financial Corporation on 10 August, 2010

Bench: Ravi Malimath

IN THE HIGH COURT OF KARNATAKA AT_.SA'N'GA--T..C§:%.E' 

DATED THIS THE 10*" DAYOE«A'éJG.uéTT::_o;'o7«' 

THE Hos\:'EsL»EMR.J.u'sTi;cE"RAv1 MALIrv1ATH

WRIT PETITION. ..r\io.,2':7_,i,co  ';'o.o9"( GM--KSFQ

BETwEE.§;" '   

Sri Av.-3:Vi.sh*wahath R'ai,'---

S/o alate 3a'tt"ep pVa"«Rai,_ 

AgecIaab'out 47 ,vV'ec.ar~:,,.  

Residing 'a: Flat N*o'.'3_O1.__,_ 

3*" F!oor',c4--.?fVApoor'~/a 'Ap'a.r*tments",

Kodiala Gutt~u",'Kodia'?abaii,

Maingvaiore -- 573...o_o3. ...PETITIONER

'  Sf4i"Bo«p 'a'T1.na 8: Sri Giri, Advocates)

T  

Karn'ata-ka State Financial Corporation,

 'Ma4nga'iore Branch,
 v!\_f>o.'330/50, III Fioor,
  "-Bunts Hostei Road,
  V Mangalore ~-- 575 003. ...RESPONDENT

(By Sri B.Ravindra Prasad for Sri Hemanth Chancfan Goudar, Advocates) V?'

3. The iearned counsei respondent defends the impugned safe"'~.:.p'vr,oVCess. submits that no error has been s'e:.i"ir'ngg"-the property.

4. Heard cou«-nse|As'.--_g if S. poisitions that the petitioner who was one time settlement by the fette_r.dvait€:*«~.__:i'£if1«3._?'é:'.i£)Ci-8~'vide Annexure--B asking him to mafkeéi »pay"me'nt .':o'f._"'f{s.10,17,225/-- on or before 25§;11i-2008"' also intimated to him that this is a «fina! opgpo:rtL.iVnity to settle the amounts. Inspite of the .eitended..,,V_sy.rjnpathy shown to the petitioner he failed to take benefiit of the said OTS Scheme. Only a part payment wags made and the baiance is yet to be paid. After a iapse ";_of'aEmost one year the property was sought to be put up if " ~='for auction. Various grounds have been urged to contend that the auction is bad in law. The petitioner has no right r/if' For the aforesaid reasons, the Petitio__n3V.:«tJ'e'i'ﬁ--d?:'---d'e-';:_.c§éds of merits is rejected.

Rsk/- - :r""-t*V

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