Telangana High Court
B.H.V. Ramesh Babu, W.G. Dist vs Chief Manager/Authorized Signator, ... on 29 November, 2022
Author: P.Naveen Rao
Bench: P.Naveen Rao
HON'BLE SRI JUSTICE P.NAVEEN RAO
AND
HON'BLE SRI JUSTICE J.SREENIVAS RAO
WRIT PETITION NO.29854 OF 2013
Date: 29.11.2022
Between:
B.H.V.Ramesh Babu s/o. B.H.Ramachandra Raju,
Aged about 47 years, occu:Service, r/o.H.No.2-5,
Kandavalli village, Peravali Mandal,
West Godavari district.
.... Petitioner
And
Bank of Baroda, rep.by its Chief Manager/
Authorized Signator, Begumpet Branch,
Hyderabad and another.
.... Respondents
This Court made the following:
HON'BLE SRI JUSTICE P.NAVEEN RAO
AND
HON'BLE SRI JUSTICE J.SREENIVAS RAO
WRIT PETITION NO.29854 OF 2013
ORDER:(Per Hon'ble Sri Justice P.Naveen Rao) This writ petition is filed challenging the sale notice dated 15.09.2013 proposing to conduct e-auction on 17.10.2013.
2. This Court, by order dated 11.10.2013, granted interim stay of dispossession of the petitioner from the subject plot without following due process of law.
3. Learned standing counsel representing respondent-Bank informs the Court that no sale auction was conducted on the scheduled date and, therefore, cause in the writ petition does not survive.
4. Since writ petition is filed challenging the e-auction sale notice and no auction was conducted on the scheduled date, cause in the writ petition does not survive. Writ Petition is disposed of. It is open to the respondent-Bank to recover the dues from the borrower by following due process of law. In the said process, if petitioner has any grievance, it is always open to him to work out his remedies. Pending miscellaneous applications if any shall stand closed.
____________________________ JUSTICE P.NAVEEN RAO _____________________________ JUSTICE J.SREENIVAS RAO Date: 29.11.2022 kkm HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SRI JUSTICE J.SREENIVAS RAO WRIT PETITION NO.29854 OF 2013 Date: 29.11.2022 kkm