Karnataka High Court
Anand S/O. Rangappa Kolli vs The Assistant Director Of on 29 November, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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WP No. 103201 of 2021
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 29TH DAY OF NOVEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 103201 OF 2021 (CS-DAS)
BETWEEN:
ANAND S/O. RANGAPPA KOLLI
AGE. 48 YEARS, OCC. ADVOCATE,
R/O SULIKERI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT
...PETITIONER
(BY SRI PRAKASH ANADANIMATH, ADVOCATE)
AND:
1. THE ASSISTANT DIRECTOR OF
CO-OPERATIVE SOCIETIES REGISTRAR
(RULE 441) AND RECOVERY OFFICER,
BAGALKOT DISTRICT.
2. THE CHIEF EXECUTIVE OFFICER
JYOTI CO-OPERATIVE CREDIT SOCIETY LTD,
HEAD OFFICE, NAVANAGAR,
Digitally
signed by
BAGALKOT, TALUK & DISTRICT BAGALKOT.
SUJATA
SUBHASH
PAMMAR
...RESPONDENTS
(BY SRI V. S. KALASURMATH, HCGP FOR R1
SRI M. C. HUKKERI, ADVOCATE FOR R2)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO (A) ISSUE A WRIT
IN THE NATURE OF CERTIORARI TO QUASH THE AUCTION
NOTICES IN FORM NO.8 U/RULE 38(2) (D) AND FORM NO.9
U/RULE 38(D) RESPECTIVELY DATED 15-07-2021 PASSED BY
THE RESPONDENT NO.1 (ANNEXURE-B B1) AND ETC.,
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WP No. 103201 of 2021
THIS PETITION COMING ON FOR PRELIMINARY HEARING
B- GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitioner has challenged the auction notice issued by respondent No.1 for auctioning of the property mortgaged with the society for recovering the loan amount which is due from the petitioner.
2. This Court granted interim order on 02.09.2021 subject to the petitioner depositing Rs.3,00,000/- before this Court within a period of four weeks from today, if the said amount was not deposited, the respondents were reserved liberty to proceed with the auction. The petitioner having not complied with the interim order, the relief sought for in this petition cannot be granted.
Accordingly, petitioner stands dismissed.
Sd/-
JUDGE SSP List No.: 1 Sl No.: 77