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Mr. A. Naveen Bhandary vs The Debt Recovery Appellate Tribunal
2025 Latest Caselaw 11127 Kant

Citation : 2025 Latest Caselaw 11127 Kant
Judgement Date : 3 December, 2025

[Cites 30, Cited by 0]

Karnataka High Court

Mr. A. Naveen Bhandary vs The Debt Recovery Appellate Tribunal on 3 December, 2025

                                                     -1-
                                                               WP No. 36440 of 2014
                                                           C/W WP No. 52283 of 2013


                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU               R
                              DATED THIS THE 3RD DAY OF DECEMBER, 2025

                                                 PRESENT
                                  THE HON'BLE MR. JUSTICE D K SINGH
                                                    AND
                              THE HON'BLE MR. JUSTICE VENKATESH NAIK T


                              WRIT PETITION NO.36440 OF 2014 (GM-DRT)
                                                   C/W
                              WRIT PETITION NO.52283 OF 2013 (GM-DRT)


                       IN W.P.No.36440/2014:

                       BETWEEN:

                       BANK OF BARODA
                       ASSET RECOVERY MANAGEMENT BRANCH
                       PRIME ROSE ROAD
                       BANGALORE-560 001
                       REPRESENTED BY ITS CHIEF MANAGER
                                                                        ...PETITIONER
                       (BY SRI UDAYA HOLLA, SENIOR COUNSEL FOR
                           SRI NAGARAJ DAMODAR, ADVOCATE)

Digitally signed by
                       AND:
MOUNESHWARAPPA
NAGARATHNA
Location: High Court
of Karnataka
                       1.     G.S. SRINIVAS GUPTA
                              SON OF G.N. SHANKAR NARAYAN
                              PARTNER, M/S. GUPTA BUILDERS & DEVELOPERS
                              NO.45, K. KAMARAJ ROAD
                              BANGALORE-560 042.

                       2.     DR. C.N. VISHWANATH
                              NO.446, 17TH CROSS
                              35TH MAIN, J.P. NAGAR
                              6TH PHASE, BANGALORE-560 078.

                       3.     DR. RAMACHANDRA HEGDE
                              D-4, TEJASWI APARTMENTS
                              74/75, GOVINDAPPA ROAD
                                 -2-
                                          WP No. 36440 of 2014
                                      C/W WP No. 52283 of 2013


       BASAVANAGUDI
       BANGALORE-560 004.

4.     ASLAM BASHA
       SON OF DHOODAJAN
       NO.6, SHAKE NAVAB LANE
       OLD CEMETRY ROAD
       SHIVAJINAGAR
       BANGALORE-560 001.

5.     MRS. SHASHIKALA
       NO.12, 3RD CROSS
       4TH MAIN, HBR LAYOUT
       BANGALORE-560 043.

6.     M/S. UNITED DISTILLERIES
       VENGALLPURA, POST ERANHIKKAL
       CALICUT (KERALA)

7.     B.A. RAM
       SINCE DEAD BY HIS LR's

7(a)   SMT. PALLAVI RAM
       WIFE OF LATE B.A. RAM
       AGED ABOUT 60 YEARS

7(b)    SRI DHANUSH RAM
       SON OF LATE B.A. RAM
       AGED ABOUT 31 YEARS
       REPRESENTED BY HIS
       POWER OF ATTORNEY HOLDER
       I.E., HIS MOTHER, I.E., SMT. PALLAVI RAM

7(c)   SRI VIDHUSH RAM
       SON OF LATE B.A. RAM
       AGED ABOUT 26 YEARS

       ALL ARE RESIDING AT NO.194, TOWN-1
       PEBBLE BAY APARTMENT
       1ST MAIN ROAD, RMV 2ND STAGE
       BENGALURU - 560 094.

8.     B.A. LAXMAN
       SON OF P.R. ANJANAPPA
       NO.2, LAVELLE ROAD
       BANGALORE - 560 001.
                              -3-
                                       WP No. 36440 of 2014
                                   C/W WP No. 52283 of 2013


9.    A. NAVEEN BHANDARI
      NO.SB-22, VIJAYA ENCLAVE
      SRS NAGAR, BTM 4TH STAGE
      BANGALORE - 560 076.
10.   MRS. JYOTHI
      WIFE OF SRI KEERTHI D. SHAH
      NO.420, 10TH CROSS, 17TH MAIN
      II PHASE, J.P. NAGAR
      BANGALORE-560 078.
11. SMT. TANUJA H. DHARAMSHI
    WIFE OF LATE HIREN K. DHARMASHI
    NO.420, 10TH CROSS, 17TH MAIN
    II PHASE, J.P. NAGAR
    BANGALORE-560 078.
                                              ...RESPONDENTS
(BY SRI H.T. NATARAJ, ADVOCATE FOR R1 TO R5, R7(A-C);
    SRI A. MADHUSUDHANA RAO, ADVOCATE FOR R8;
    SMT. LATHA SHETTY, ADVOCATE FOR R9;
    NOTICE R6, R10, R11 ARE SERVED
    AND UNREPRESENTED;
    VIDE COURT ORDER DATED 18-09-2017 NOTICE
    TO R3 IS COMPLETE BUT UNREPRESENTED)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 23-08-2013 PASSED BY THE HON'BLE DEBT
RECOVERY APPELLATE TRIBUNAL, CHENNAI IN M.A. NO.138 OF
2008 VIDE ANNEXURE-A AND CONSEQUENTLY SET ASIDE THE
ORDER DATED 07-03-2008 PASSED BY THE HON'BLE DEBT
RECOVERY TRIBUNAL, BANGALORE IN A.O.R. NO.2 OF 2003 AS PER
ANNEXURE-B AND THEREBY ALLOW THE M.A. NO. 138/2008 ON THE
FILE OF HON'BLE DEBT RECOVERY APPELLATE TRIBUNAL, CHENNAI
AND ETC.,

IN W.P.NO.52283/2013:

BETWEEN:


MR. A. NAVEEN BHANDARY
SON OF LATE A.L. BHANDARY
AGED ABOUT 62 YEARS
RESIDING AT NO.SB-22
VIJAYA ENCLAVE, SRS NAGAR,
B.T.M 4TH STAGE, BANGALORE-560 076.
                                               ...PETITIONER
                                -4-
                                         WP No. 36440 of 2014
                                     C/W WP No. 52283 of 2013


(BY SRI BIPIN HEGDE, ADVOCATE FOR
    SMT. ANUPARNA BARDOLOI, ADVOCATE)

AND:

1.     THE DEBT RECOVERY APPELLATE TRIBUNAL
       REPRESENTED BY ITS REGISTRAR
       4TH LOOR, INDIAN BANK CIRCLE OFFICE
       55 ETHIRAJ SALAI, CHENNAI - 600 008.

2.     THE DEBT RECOVERY TRIBUNAL
       BY ITS REGISTRAR
       KRUSHI BHAVAN HUDSON CIRCLE
       BANGALORE - 560 027.

3.     M/S. BANK OF BARODA
       ASSET RECOVERY MANAGEMENT BRANCH
       GROUND FLOOR, PUBLIC UTILITY BUILDING
       MAYO HALL, M. G. ROAD
       BANGALORE - 560 001
       REPRESENTED BY ITS CHIEF MANAGER.

4.     SRI G.S. SRINIVASA GUPTA
       SON OF SRI G.N. SHANKAR NARAYAN
       PARTNER M/S. GUPTA BUILDERS
       AND DEVELOPERS
       NO 45, K. KAMARAJA ROAD
       BANGALORE - 560 042.

5.     DR. C.N. VISHWANATH
       446, 17TH CROSS, 35TH MAIN
       J.P. NAGAR, 6TH PHASE
       BANGALORE - 560 078.

6.     DR. RAMACHANDRA HEGDE
       D-4, TEJASVI APARTMENT
       74/75, GOVINDAPPA ROAD
       BASAVANAGUDI
       BANGALORE - 560 004.

7.     SRI HIREN K. DHARMASHI
       SON OF SRI KEERTHI D. SHAH
       NO.420, 10TH CROSS, 17TH MAIN
       II PHASE, J.P. NAGAR
       BANGALORE - 560 078.
                                 -5-
                                          WP No. 36440 of 2014
                                      C/W WP No. 52283 of 2013


8.    SRI ASLAM BASHA
      SON OF SRI DHOODAJAN
      6, SHAKE NAVAB LANE
      OLD CEMETERY ROAD
      SHIVAJINAGAR
      BANGALORE 560 001.

9.    SMT. SHASHIKALA
      12, 3RD CROSS, 4TH MAIN
      H.B.R. LAYOUT,
      BANGALORE-560 043.

10.   M/S. UNITED DISTILLERIES
      VENGALIPARA, POST ERANHIKKALI
      CALICUT (KERALA)-673 303.

11.   SRI B.A. RAM
      SON OF SRI P.R. ANJANAPPA
      DEAD BY HIS LR's

11(A) SMT. PALLAVI RAM
      W/O LATE B.A. RAM
      AGED ABOUT 60 YEARS

11(B) SRI DHANUSH RAM
      S/O LATE B.A. RAM
      AGED ABOUT 31 YEARS

11(C) SRI VIDHUSHI RAM
      S/O LATE B.A. RAM
      AGED ABOUT 26 YEARS

      ALL ARE RESIDING AT NO.194,
      TOWN-1, PEBBLE BAY APARTMENT
      1ST MAIN ROAD, RMV 2ND STAGE
      BENGALURU - 560 094.
      (VIDE ORDER DATED 17.09.2025)


12.   SRI B.A. LAXMAN
      S/O SRI P.R. ANJANAPPA
      2, LAVELLE ROAD
      BANGALORE - 560 001.

13.   SMT. JYOTI K. DHARMASHI
      W/O KIRTI D. SHAH
      NO.420, 10TH CROSS
      17TH MAIN, II PHASE,
                                    -6-
                                              WP No. 36440 of 2014
                                          C/W WP No. 52283 of 2013


       J.P. NAGAR,
       BANGALORE-560 078.

14.    SMT. TANU H. DHARMASHI
       W/O LATE HIREN K. DHARMASHI
       NO.420, 10TH CROSS, 17TH MAIN
       II PHASE, J.P. NAGAR
       BANGALORE - 560 078.
                                              ...RESPONDENTS
(BY SRI UDAYA HOLLA, SENIOR COUNSEL FOR
    SRI NAGARAJ DAMODAR, ADVOCATE FOR R3;
    SRI GAUTAM BHARDWAJ, ADVOCATE FOR R10;
    SRI H.T. NATARAJ, ADVOCATE FOR R4, R5, R6,
    R8, R9 AND R11 (A-C)
    SRI A. MADHUSUDHANA RAO, ADVOCATE FOR R12;
    NOTICE R1, R7, R13, R114 ARE SERVED
    AND UNREPRESENTED;
    VIDE COURT ORDER DATED 25-07-2018 NOTICE
    TO R2 IS DISPENSED WITH)


       THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER
DATEDED 23-08-2013 PASSED BY THE DEBT RECOVERY APPELLATE
TRIBUNAL AT CHENNAI IN M.A.378/2010 DISMISSING THE APPEAL
FILED BY THEHE PETITIONER CHALLENGING THE ORDER DATED 07-03-
2008    PASSED    BY    T   THE   LEARNED    PRESIDING    OFFICER,   DRT
BANGALORE IN A.O.R.NO.2/OF 2003 SOLELY ON THE BASIS OF THE
DISMISSAL OF MA 138 OF 2008 FILED BY THE 3RD RESPONDENT BANK
VIDE ANNEXURE-A AND ETC.,



       THESE     WRIT   PETITIONS,       HAVING   BEEN   HEARD   AND
RESERVED ON 24-9-2025 COMING ON FOR PRONOUNCEMENT OF
ORDER, THIS DAY, VENKATESH NAIK T. J., PRONOUNCED THE
FOLLOWING:


CORAM:      HON'BLE MR. JUSTICE D K SINGH
            and
            HON'BLE MR. JUSTICE VENKATESH NAIK T
                                      -7-
                                               WP No. 36440 of 2014
                                           C/W WP No. 52283 of 2013


                            ORAL ORDER

(PER: HON'BLE MR. JUSTICE VENKATESH NAIK T)

WP No.36440 of 2014 and WP No.52283 of 2013

WP No.36440 of 2014 has been filed by the Bank of

Baroda erstwhile (Vijaya Bank) to set aside the order dated

23.08.2013 passed by the Debt Recovery Appellate Tribunal,

Chennai, (for short, 'the Tribunal') in MA No.138 of 2008 and

to set aside the order dated 07.03.2008 passed by the Debt

Recovery Tribunal, (for short 'DRT') Bengaluru in AOR No.2 of

2003 and thereby allow the Miscellaneous Appeal No.138 of

2008 on the files of the Debt Recovery Appellate Tribunal,

Chennai.

2. Whereas, WP No.52283 of 2013 is filed by the

petitioner, auction purchaser, A. Naveen Bhandary, to set

aside the order dated 23.08.2013 passed by the Debt Recovery

Appellate Tribunal, Chennai in Miscellaneous Appeal No.378 of

2010, wherein, the tribunal dismissed the appeal filed by the

petitioner, which was filed challenging the order dated

07.03.2008 passed by the Debt Recovery Tribunal(for short

'DRT'), Bengaluru in AOR No.2 of 2003.

Brief facts of the case in W.P.No.36440/2014 and

W.P.No.52283/2013 herein are as under:

3. The 6th/10th respondent, M/s. United Distilleries had

availed a temporary overdraft facility to the limit of

Rs.20,00,000/- from the Bank of Baroda(hereinafter referred

to as 'bank'), Gandhi Bazaar Branch, Bengaluru, on

13.06.1991. The property measuring an extent of 1 acre 30

guntas in Survey No.122/1 of Gottigere Village, Uttarahalli

Hobli, Bengaluru South Taluk owned by 7th/11th respondent,

Sri. B.A. Ram, and another property measuring 3 acres 18

guntas in Survey No.122/2 of Gottigere Village, Uttarahalli

Hobli, Bengaluru South Taluk owned by the 8th/12th

respondent, Sri. B.A. Laxman, had mortgaged with the bank as

collateral security by deposit of the title deeds to secure the

said facility availed by the 6th/10th respondent M/s. United

Distilleries. The mortgage was created by depositing of title

deeds, on 09.07.1991, in favour of the Bank by Sri B.A. Ram

and Sri. B.A. Laxman. On account of the default in repayment

of the dues, the bank filed OA No.36 of 1996 before the Debt

Recovery Tribunal, Bengaluru, against M/s. United Distilleries,

Sri. B.A. Ram and Sri. B.A. Laxman and five others, for

recovery of a sum of Rs.45,48,567.80 paise together with

interest and also for sale of the mortgaged properties. The

Debts Recovery Tribunal, Bengaluru by its order dated

28.02.1997 allowed OA No.36 of 1996 and declared that the

applicant bank is entitled to recover from defendant Nos.1 to 8

therein jointly severally and personally a sum of

Rs.45,48,567.80 paise with costs and interest at 24.50% p.a.

4. In terms of the order passed by the DRT, Bengaluru,

the Recovery Officer, issued notice for settling sale

proclamation dated 29.06.1998 and on 22.09.1998, order of

attachment of immovable property of Sri. B.A. Ram and

Sri. B.A. Laxman was made by Recovery Officer and on

16.10.1998, a proclamation of sale was issued by the Recovery

Officer. Pursuant to the recovery certificate, the bank initiated

further recovery proceedings for sale of the mortgaged

properties. The mortgaged properties were brought to sale in

the said recovery proceedings on two occasions, which was not

fruitful as there were no bidders. In the meanwhile, the

mortgaged properties were notified for acquisition by the

Bengaluru Development Authority (BDA). Thereafter, the

property in Sy.No.122/1 measuring an extent of 1 acre

30 guntas (Item No.1) in the schedule of the original

application was acquired and the other property in

- 10 -

Sy.No.122/2 measuring 3 acres 18 guntas (Item No.2) in the

schedule of the original application was de-notified, as the

same was already converted for non-agricultural residential

use, pending mortgage with the bank.

5. Finally, a third auction was conducted in respect of

land in Survey No.122/2 alone on 28.11.2002 fixing the offset

price at Rs.34,00,000/-. In the said auction, the

petitioner(W.P.No.52283/2013), auction purchaser, Naveen

Bhandary participated and was declared as the highest bidder

for a sum of Rs.38,00,000/- and the auction purchaser had

also paid a sum of Rs.38,00,000/- being the sale proceeds,

and the same was upheld by the Recovery Officer. Accordingly,

the certificate of sale was issued in favour of the auction

purchaser, Sri Naveen Bhandary.

6. In the meanwhile, respondents viz., G.S. Srinivas

Gupta, Aslam Basha, Ramachandra Hegde, Sashikala,

C.N. Vishwanath and Sri Hiren K. Dharamshi, who claimed

right over the mortgaged properties, which were sold in

auction, filed a memorandum of objections as claimants,

before the Recovery Officer of the Debt Recovery Tribunal,

Bengaluru, on the basis that, they are bona fide purchasers of

- 11 -

individual house/sites in the mortgaged properties during the

year 1995. In the claim or objections made before the

Recovery Officer, respondent No.5 Sri. Dr. C.N. Vishwanath

and Sri Hiren K. Dharamshi sought for setting aside the auction

sale dated 28.11.2002 and to release the said property in their

favour. The Recovery Officer, after consideration of the facts

and circumstances, passed a detailed order dated 23.12.2002

and dismissed the objections raised by the Objectors.

7. Being aggrieved by the order passed by the Recovery

officer of DRT, Bengaluru, Dr. P.V. Narayana Rao (one of the

claimant) filed AOR No.1 of 2003 and respondents herein

viz., Sri. G.S. Srinivas Gupta, Dr. C.N. Vishwanath,

Dr. Ramachandra Hegde, Sri. Hiren K. Dharamshi, Sri. Aslam

Basha and Smt. Sashikala filed AOR No.2 of 2003 before the

Debts Recovery Tribunal, Bengaluru, seeking to set aside the

order of the Recovery Officer dated 23.12.2002. In turn, the

Debt Recovery Tribunal, Bengaluru, vide order dated

30.09.2003 dismissed AOR No.1 of 2003 filed by

Dr. P.V. Narayana Rao and allowed AOR No.2 of 2003 by order

dated 07.03.2008 by setting aside the order passed by the

Recovery Officer dated 23.12.2002, and the Recovery Officer

of DRT was directed to proceed against the main borrowers

- 12 -

personally as well as against the individual properties

forthwith.

8. Thus, the Bank filed an appeal in MA No.138 of 2008

before the Debt Recovery Appellate Tribunal, Chennai, being

aggrieved by the order dated 07.03.2008 passed by the DRT,

Bengaluru. The petitioner, A. Naveen Bhandary, filed an

appeal in MA.No.378/2010 before DRAT, Chennai. The

Appellate Tribunal dismissed the appeal in MA No.138 of 2008

by its order dated 23.08.2013, and confirmed the order passed

by DRT, Bengaluru in AOR No.2 of 2003 dated 07.03.2008.

Thus, the Bank being aggrieved by the order dated 07.03.2008

in AOR No.2 of 2003 and order dated 23.08.2013 passed in MA

No.138 of 2008, filed WP No.36440 of 2014 (GM-DRT),

whereas, the auction purchaser, Naveen Bhandary filed WP

No.52283 of 2013, challenging the impugned order.

9. We have heard the learned Senior counsel/learned

counsel for the petitioners and learned counsel for the

respondents respectively.

10. Sri Udaya Holla, learned Senior Counsel representing

Sri. Nagaraj Damodar on behalf of the petitioner/Bank

vehemently contended that, the DRT and the Appellate

- 13 -

Tribunal have totally ignored the fact that the charge created

in respect of the mortgaged property in favour of the bank is

lawful, and that the bank has every right to auction and realise

its dues by bringing the mortgaged property to sale. The bank

need not proceed personally against the borrowers, when the

valuable property mortgaged for securing the loan is available

for auction. Secondly, the DRT and the Appellate Tribunal

completely ignored the fact that the mortgaged property

although was agricultural land at the time it was mortgaged in

favour of the bank, but when the said property was brought for

auction by the Recovery Officer, the same was converted for

non-agricultural and residential purpose by the mortgager or

who are owners of the mortgaged property.

11. Thirdly, the DRT and the Appellate Tribunal have

erroneously given a finding that the mortgaged property which

was brought for auction by the Recovery Officer is an

agricultural land and the auction purchaser being the retired

employee of the bank, hence, is not a competent person to

participate in the public auction and under Section 79A of

Karnataka Land Reforms Act, 1961 to purchase the mortgaged

land, which is erroneous one, by totally ignoring the fact that

the very same land mortgaged in favour of the bank has been

- 14 -

converted from agricultural to non-agricultural use by

formation of residential sites thereon.

12. Fourthly, the DRT and the Appellate Tribunal ought to

have given liberty to the bank to approach the Recovery

Officer for bringing the property lawfully mortgaged to it for

auction to realize the amount due to it. Thus, the impugned

order passed by the DRT as well as Appellate Tribunal is

perverse and without application of mind.

13. Fifthly, the bank being the prior mortgage holder is

entitled to enforce the same in preference to the claim of

G.S. Srinivas Gupta, Aslam Basha, Ramachandra Hegde,

Sashikala,C.N. Vishwanath and Mr. Hiren K. Dharamshi, who

are only subsequent purchasers of the property pending the

mortgage.

14. Sixthly, the DRT and the Appellate Tribunal ought to

have appreciated the fact that the first respondent by name

G.S. Srinivas Gupta, who was only the Power of Attorney

holder of respondent Nos.6 and 7 Sri. B.A.Ram and

B.A. Laxman, who are the absolute owners/mortgagers of the

property and as such, Sri G.S. Srinivas Gupta cannot have any

right in derogation to the rights of his Principal. As an agent,

- 15 -

Sri. G.S. Srinivas Gupta is only bound by the Act of his

Principal viz., Sri. B.A. Ram and Sri. B.A. Laxman and

therefore Sri. B.A. Laxman cannot contend that they have sold

and converted the mortgaged property as residential sites in

favour of respondent Nos.1 to 5 Sri. G.S. Srinivas Gupta, Sri.

Aslam Basha, Sri. Ramachandra Hedge, Smt. Sashikala, Sri.

C.N. Vishwanath and Sri Hiren K. Dharamshi.

15. Seventhly, the order passed by the Debt Recovery

Tribunal, Bengaluru, is in contravention to the order dated

30.09.2003 passed in AOR No.1 of 2003, whereby, the Debt

Recovery Tribunal has already upheld the order of Recovery

Officer in DCP No.206 dated 23.12.2002 and being aggrieved

by the same, no appeal was filed and thus, the said order has

attained finality. As such, no subsequent order could have

been passed in derogation to the earlier order. The Debt

Recovery Tribunal has seriously erred in allowing AOR No.2 of

2003, as respondent Nos.1 to 5 and Sri Hiren K. Dharamshi

had subsequent right, based on GPA executed by respondent

No.7 and respondent No.8, Sri B.A. Ram and Sri B.A. Laxman,

in fact, they had played fraud and cheated them. The remedy

of respondent Nos.1 to 5 and Sri Hiren K. Dharamshi will lie

only against those persons who have defrauded them by

- 16 -

initiating appropriate proceedings before a competent forum. A

mere contention that they are bona fide purchasers for

valuable consideration, respondent Nos.1 to 5 and

Sri Hiren K. Dharamshi cannot seek setting aside of the sale in

question. The sale was made by Recovery Officer in the

recovery proceedings by following the recourse provided under

law for realization of the legitimate dues of the bank.

WP No 52283 of 2013

16. Sri. Bipin Hegde, learned counsel representing

Smt. Anuparna Bardoloi, learned counsel on behalf of the

petitioner Sri Naveen Bhandary, the auction purchaser,

contended that, the order passed by the Debt Recovery

Tribunal and the Appellate Tribunal are contrary to law and

material available on record. The DRT while passing the

impugned order dated 07.03.2008 committed an error by

holding that the Recovery Officer failed to investigate the

claims of the respondents, which is nothing but based on

assumptions and presumptions. In fact, the respondents have

no valid title to the sites purchased by them and they have no

locus standi to challenge the order of the Recovery Officer

passed in AOR 2 of 2003. It is an admitted fact that the

- 17 -

respondents/purchasers have purchased the alleged sites

subsequent to the date of the mortgage of property in

question. Under such circumstances, the purchasers have

purchased the mortgaged property and they stepped into the

shoes of the mortgager as defined under Section 58 of the

Transfer of Property Act, 1882. Further, the order dated

28.02.1997 passed by the DRT in OA No. 36/1996 has not

been challenged and the same has reached its finality and as

per the sale certificate, the property was auctioned in the

public and the petitioner, Naveen Bhandary being the highest

bidder has deposited the entire auction sale consideration, sale

was confirmed, registered sale deed was executed in his favour

and possession was also handed over to him. Accordingly, the

revenue records were also changed in the name of the auction

purchaser.

17. It is further contended that, the DRT failed to

consider that in view of Section 26(1) of the Recovery of Debts

due to Banks and Financial Institutions Act, 1993 (in short

'RDB Act'), the validity of the recovery certificate cannot be

challenged before the Recovery Officer. Therefore, the appeal

filed in AOR No.2 of 2003 is unsustainable in law. The finding

of the tribunal is that, bringing the property to auction by

- 18 -

Recovery Officer is in violation of the provisions of The

Karnataka Land Reforms Act. Since, the land was not

purchased for a specific prohibited purpose, the Debt Recovery

Tribunal, Bengaluru and the Debt Recovery Appellate Tribunal,

Chennai lost sight of the fact that, the Bengaluru Development

Authority had notified for acquisition of the property comprised

in Sy.No.122/1 measuring 1 acre 30 guntas and land bearing

Sy.No.122/2 measuring 3 acres and 18 guntas and later, 3

acres and 18 guntas were de-notified. In the said acquisition

proceedings also, the land in question was acquired for

formation of a residential layout. In view of the same, the

finding of the DRT, Bengaluru and DRAT, Chennai, that land in

question was agricultural land is highly erroneous. It is

contended that respondents by name Sri.G.S. Srinivas Gupta,

Aslam Basha, Ramachandra Hegde, Sashikala,

C.N. Vishwanath have purchased the property in question in

the year 1995 from the Power of Attorney Holder of

respondent Nos.11 and 12/respondent Nos.7 and 8

Sri. B.A. Ram and Sri. B.A. Laxman. The mortgage in favour of

the bank was of the year 1991 and therefore, respondents

G.S. Srinivas Gupta, Aslam Basha, Ramachandra Hedge,

Sashikala, C.N. Vishwanath are not bona fide purchasers, more

- 19 -

particularly, when original title deeds are in the custody of the

bank. Neither the respondents nor the subsequent purchasers

are the bona fide purchasers of the property in question, which

was fully mortgaged in favour of the bank, since they have not

scrutinized and verified the original title deeds, which were in

the custody of the bank before purchasing the property in

question. Respondent Nos.4 and 5/respondent Nos.1 and 2

being the agents of respondent Nos.11 and 12/respondent

Nos.7 and 8 cannot have independent right or a remote

standing to challenge the order of the Recovery Officer,

therefore, the impugned order dated 07.03.2008 made in AOR

2 of 2003 and also order passed by the DRT, Bengaluru and

DRAT, Chennai are unsustainable and liable to be set aside.

Hence, prayed to allow the petitions.

18. In support of their contentions, learned counsel for

the petitioner in W.P.No.36440/2014 relied upon the following

decisions:-

1. ITC Limited vs. Blue Coast Hotels Ltd., & Ors., reported in 2018 SCC Online SC 237;

2. Indian Bank v. K. Pappireddiyar reported in 2018 SCC Online SC 743;

- 20 -

3. Valley Iron & Steel Company Limited v. State of Himachal Pradesh and Others reported in 2016 SCC Online HP 2375;

4. A. Parvatham v. Bank of Baroda represented by its Branch Manager, Tiruppur and 4 Others reported 2000 SCC Online Mad 276;

5. Bank of Baroda, Through its Branch Manager v. Gopal Shriram Panda and Another reported in 2021 SCC Online Bom 466;

6. Smt. Madhukanta Patadia, W/o. Late Harajeevandas v. The State of Karnataka, W.P.No.147188 of 2020 DD 16.07.2020;

7. Tamil Chelvan v. State of Karnataka and Others in WP No.38276/2013 and W.P.No.38702- 38703/2013 dated 25.05.2016;

8. Sri. B.M. Upendra Kumar v. State of Karnataka reported in 2016 SCC Online Kar 855;

9. Sri. R. Raghu v. Sr. G.M. Krishna and Another in Civil Appeal 8544 of 2024.

19. Sri. H.T. Nataraj, the learned counsel for respondent

Nos.1 to 5 and 7(a-c)(in W.P.No.36440/2014 and for

respondent Nos.4, 5, 6, 8, 9 and 11(A-C) in

W.P.No.52283/2013 vehemently contended that the

respondent/G.S. Srinivasa Gupta was a builder and developer.

In the year 1991, he entered into an Agreement for purchase

- 21 -

of land bearing Sy.Nos.122/1 and 122/2 of Gottigere village,

Uttarahalli Hobli, Bengaluru South Taluk measuring 1 acre

30 guntas and 3 acres 18 guntas respectively from

respondents Sri. B.A. Ram and Sri. B.A. Laxman and pursuant

to said Agreement, he was put in possession and enjoyment of

the property with all liberty to develop the land and to make

improvement thereon. The respondent G. S. Srinivasa Gupta

made complete payment as consideration to its owners,

formed private layout on the said property after obtaining

permission from the village administration on 15.11.1991. The

respondents Dr. C.N. Vishwanath, Dr. Ramachandra Hegde,

Hiren K. Dharamshi, Sri. Aslam Basha and Smt. Sashikala are

the owners of the residential plots formed in the layout in

those survey numbers, who are in possession of the property

since 1995, on which date, they were put in possession and

sale deeds were executed in their favour. According to the

respondent/G.S. Srinivasa Gupta, M/s. United Distilleries had

borrowed a sum of Rs.20.00 lakhs in the year 1991 from the

Bank. Accordingly, respondents B.A. Ram and B.A. Laxman

deposited the title deeds of the land in respect of above survey

numbers, as collateral security. Since M/s. United

Distilleries(respondent No.10/respondent No.6) committed

- 22 -

default, the Bank initiated recovery proceedings in OA

No.36/1996 before the Tribunal. The Tribunal passed the order

dated 28.02.1997 and accorded three months' time to

M/s. United Distilleries to pay the amounts due, failing which,

the Bank was permitted to sell the mortgage properties of

Sri B.A. Ram and Sri. B. A. Laxman. In pursuance of the order

passed in O.A. 36/1996, the Recovery Officer initiated recovery

proceedings in DCP No.206 in O.A.No.36/1996. Thus, the

Recovery Officer brought the aforesaid property for sale on

28.11.2002 and public auction was held. The petitioner/Naveen

Bhandary was the highest bidder, who was offered to purchase

the said property for Rs.38,00,000/-. Hence, respondent Nos.1

to 5 filed objections before the Recovery Officer with a request

not to confirm the sale and the property in question should not

be sold, as the objectors are absolute owners of the property

and none of the persons have the right over the said property.

It is further contended that the Recovery Officer failed to

appreciate the fact that the land, which was subject matter of

mortgage was an agricultural land. The land which is being

brought to sale is a converted land and fully developed layout.

Thus, it comprises of more than 100 residential plots and each

plot has been sold to individual persons and objectors, who are

- 23 -

the purchasers of said residential plots formed in the said

layout and they are in peaceful possession of the same.

It is further contended that the Recovery Officer ought to

have considered that the respondents M/s. United Distilleries,

Sri. B. A. Ram and Sri.B.A. Laxman are owning many movable

and immovable properties. Thus, without proceeding against

them, they proceeded against the property in question, which

is a converted land, purchased by respondent Nos.1 to 5

herein. The Recovery Officer ought to have proceeded in

accordance with the provisions of Code of Civil Procedure, by

arresting and detaining the defaulters in civil prison, so that

they will voluntarily pay the entire mortgage amount. Further,

the land owners Sri. B. A. Ram and Sri. B.A. Laxman played

fraud and cheated the prospective purchasers of residential

plots by selling the same knowingly that the property is the

subject matter of mortgage with the bank for discharge of

debt. Therefore, respondent Nos.1 to 5 and 7 prayed to

dismiss the petitions filed by the petitioners.

20. In support of their case, learned counsel for

respondent Nos.1 to 5 and LRs of respondent No.7 in

W.P.No.36440/2014 relied on the following decisions:-

- 24 -

1. Narayan Deorao Javle(deceased) through Legal Representatives v. Krishna and Others reported in (2021) 17 SCC 626;

2. Mathew Varghese v. Amritha Kumar and Others reported in (2014) 5 SCC 610;

3. Vasu CoCo Resorts Pvt Ltd., and Others v. The Authorised Officer, State Bank of India and Others;

4. ARCE Polymers Private Limited v. M/s. Alphine Pharmaceuticals Private Limited & Others, Civil Appeal No.7372/2021 disposed of 03.12.2021;

5. Ram Kishun and Others v. State of Uttar Pradesh and Others, (2012) 11 SCC 511.

21. Sri. A. Madhusudhana Rao, learned counsel for

respondent No.8/respondent No.12 Sri. B.A. Laxman

vehemently contended that, respondent No.8, who is the

mortgager/guarantor had also sought for an opportunity for

one time settlement and had also deposited initial amount of

Rs.6,75,000/- at that time and the same was not considered

by the Bank. Further, respondent Nos.7 and 8 had executed a

Power of Attorney in favour of Sri. G.S. Srinivas Gupta and in-

turn, he sold sites to other respondents on the basis of said

Power of Attorney. As such, in the proceedings initiated by

Sri. G.S. Srinivas Gupta and other purchasers of sites,

Sri. B.A. Laxman alongwith his deceased brother

Sri. B.A. Ram(respondent No.7) had also filed objection to the

- 25 -

claim of the purchasers and had contested the matter. Hence,

Sri. B.A. Laxman has substantial interest in the controversy

involved in the case. Further, Rule 61 of the Income Tax Rules,

clearly enable the defaulter or any person whose interest are

affected by same, to seek for setting aside the sale. It is

further contended that the auction sale in favour of the auction

purchaser, is in violation of the provisions of Rule 9 (2) of the

SARFAESI Rules, which provides that, when the reserve price

of the property proposed to be sold, the notice regarding the

same should be given by the Recovery Officer to the

mortgager. The reserve price was reduced from Rs.42.00 lakhs

to Rs.34 lakhs and the property was sold to the auction

purchaser in the subsequent auction at Rs.38.00 lakhs.

Admittedly, no notice was given to respondent No.8-

B.A. Laxman, regarding reduction of reserve price by the

Recovery Officer. In this background, the very sale

proceedings are illegal and the same have been rightly set

aside. Further, the entire sale proceedings have been

conducted in a malafide manner, without fixing the reserve

price, taking into account the actual nature and location of the

land as on the date of the auction. The Recovery Officer,

without proper publication reduced the reserve price, only with

- 26 -

an intention to facilitate the auction purchaser, who is none

other than an ex-employee of the same bank, and also a

Director of the Bank Employees' House Building Co-operative

Society. The petitioner Naveen Bhandary, was the only bidder

in the impugned auction. The Debt Recovery Tribunal in the

order dated 07.03.2008 passed in AOR No.2/2003 has

extensively dealt with the aforesaid illegalities committed by

the Recovery Officer during the auction sale in paragraph No.6

of the said order and the same has been confirmed by the

Debt Recovery Appellate Tribunal, Chennai.

It is further contended that the orders passed by the

Debt Recovery Tribunal, Bengaluru and Debt Recovery

Appellate Tribunal, Chennai do not suffer from any error of

jurisdiction and the same do not call for interference under

Article 227 of the Constitution of India, 1950.

22. The learned counsel in support of this argument

relied upon the judgment of the Hon'ble Supreme Court in the

case of Delhi Development Authority v. Corporation Bank

and Ors, reported in 2025 INSC 1161(Civil Appeal

No.11269/2016) disposed of on 25.09.2025), wherein the

Hon'ble Supreme Court in paras 23 to 25 has reiterated the

- 27 -

principles relating to the procedure to be followed while

conducting the sale in terms of the provisions of Income Tax

Act, 1961 and the provisions of Recovery of Debts and

Bankruptcy Act, 1993. The Hon'ble Supreme Court has

categorically referred to the fact that at the time of the

proclamation of sale, a notice has to be issued to the defaulter,

and in the proclamation of sale, the time and place has to be

specified, the details of the property has to be stated and also

any other materials, which is required to assess the nature and

value of the property. Whereas, in the instant case, the sale

proclamation that has been issued by the Recovery Officer

does not satisfy these requirements and the sale in favour of

the auction purchaser is in violation of these provisions.

23. In view of the submissions made by both the parties,

in both the petitions, the following points which would arise for

our consideration is as under:-

"Whether the order passed by the Debt Recovery Appellate Tribunal, Chennai is contrary to law and thus calls for interference by this Court?"

24. In the instant case, the Bank challenged the

impugned order passed by DRT, Bengaluru and DRAT, Chennai

- 28 -

and to allow MA No.138/2008, whereas, the auction purchaser

also filed writ petition to set-aside the impugned order passed

by DRAT, Chennai in MA No.378/2010.

25. A reading of the final order passed in OA No.36/1996

reveals that the 9th respondent Sri. B.A. Laxman being the

owner of land bearing Sy.No.122/2 of Gottigere village, stood

as guarantor to the loan transaction of M/s. United Distilleries

and had created an equitable mortgage of his land by deposit

of title deeds in favour of the Bank. As the principal borrower

M/s. United Distilleries failed to clear the loan, the bank

proceeded for auction of the mortgaged properties belonging

to Sri. B.A. Laxman. Accordingly, the Recovery Officer brought

the said land for sale and the Bank had also got the land

valued by an approved valuer and the approved valuer has

described the property as a 'dry land suitable for forming

layout' and also stated that it is a 'vacant land' i.e., agricultural

land and it has been subsequently converted into a non-

agricultural land and made into several plots. Hence, it is just

and necessary to analyse the term 'land'.

The word 'Land' as defined in Section 2(A)(18) of the

Karnataka Land Reforms Act, 1961 reads as follows:

- 29 -

"Land" means agricultural land, that is to say, land which is used or capable of being used for agricultural purposes or purposes subservient thereto and includes horticultural land, forest land, garden land, pasture land, plantation and tope but does not include house-site or land used exclusively for non agricultural purposes;"

Therefore, from the above, it can be seen that the land in

this case is an agricultural land.

26. As per the objection statement of the Bank, the

Village Administrator, Gottigere Village had issued no objection

for formation of sites, however, he is not a competent

authority to approve the residential layout plan and that the

layout plan is null and void as the same is unauthorised one.

27. Therefore, from a combined reading of the

description of the property in the OA, the approved valuer's

report, the order of the learned Presiding Officer, DRT

Bangalore in AOR No.1/2003 and the objection statement to

the appeal in AOR No.2/2003 under Section 30 of RDDB & FI

Act filed by the Bank, it reveals that the land in question was

an agricultural land and converted into layout without sanction

or approval of competent authorities.

- 30 -

28. The bank as well as auction purchaser have taken

the contention that the Recovery Officer was directed to

proceed against the main borrowers personally as well as

against their individual properties forthwith. In fact, the charge

created in respect of mortgaged property in favour of the bank,

is in accordance with statutory provisions and therefore, the

bank has every right to auction and realise its dues by bringing

the mortgaged property to sale. Further, the mortgaged

property was agricultural land at the time it was mortgaged in

favour of the bank. But, when the said property was brought

for auction by the Recovery Officer, the same was converted

for non-agricultural and residential purposes by the Mortgager

or who are the owners of the mortgaged property. Thus, the

Appellate Tribunal ought to have given liberty to the bank to

approach the Recovery Officer for bringing the property

lawfully mortgaged to it, for auction to realise the amount due

to it. The Bank being the prior mortgage holder is entitled to

enforce the same in preference to the claim of respondent

Nos.1 to 5, 7 and Mr. Hiren K. Dharamshi, who are only

subsequent purchasers of the property pending the mortgage.

Respondent No.1/respondent No.4 Sri. G.S. Srinivas Gupta,

who was only Power of Attorney Holder of Sri. B.A. Ram and

- 31 -

Sri. B.A. Laxman and as such, Sri. G.S. Srinivas Gupta, is only

bound by the act of his principal i.e., they stepped into the

shoes of mortgager by virtue of Section 58 of the Transfer of

Property Act and thus, Sri. B.A. Ram and Sri. B.A. laxman

cannot contend that they have sold and converted the

mortgaged property as residential sites in favour of respondent

Nos.1 to 5, 7 and Sri. Hiren K. Dharamshi. Therefore, the

remedy of respondent Nos.1 to 5, 7 and Hiren K. Dharamshi

will lie only against those persons, who have defrauded them

by initiating appropriate proceedings before a competent

forum. Hence, it is just and necessary to analyse Sections 59A,

60 and 91 of the Transfer of Property Act, 1882 and Order 34,

Rule 1 of Code of Civil Procedure, 1908.

"59-A. References to mortgagors and mortgagees to include persons deriving title from them.--Unless otherwise expressly provided, references in this Chapter to mortgagors and mortgagees shall be deemed to include references to persons deriving title from them respectively.

60. Right of mortgagor to redeem.--At any time after the principal money has become due, the mortgagor has a right, on payment or tender, at a proper time and place, of the mortgage-money, to require the mortgagee (a) to deliver to the mortgagor the mortgage-deed and all documents relating to the mortgaged property which are in the possession or power of the mortgagee, (b) where the mortgagee is in possession of the mortgaged property, to deliver possession thereof to the

- 32 -

mortgagor, and (c) at the cost of the mortgagor either to re-transfer the mortgaged property to him or to such third person as he may direct, or to execute and (where the mortgage has been effected by a registered instrument) to have registered an acknowledgment in writing that any right in derogation of his interest transferred to the mortgagee has been extinguished:

Provided that the right conferred by this section has not been extinguished by act of the parties or by decree of a court.

The right conferred by this section is called a right to redeem and a suit to enforce it is called a suit for redemption.

Nothing in this section shall be deemed to render invalid any provision to the effect that, if the time fixed for payment of the principal money has been allowed to pass or no such time has been fixed, the mortgagee shall be entitled to reasonable notice before payment or tender of such money.

Redemption of portion of mortgaged property.--Nothing in this section shall entitle a person interested in a share only of the mortgaged property to redeem his own share only, on payment of a proportionate part of the amount remaining due on the mortgage, except only where a mortgagee, or, if there are more mortgagees than one, all such mortgagees, has or have acquired, in whole or in part, the share of a mortgagor.

91. Persons who may sue for redemption.--

Besides the mortgagor, any of the following persons may redeem, or institute a suit for redemption of, the mortgaged property, namely--

(a) any person (other than the mortgagee of the interest sought to be redeemed) who has any interest in, or charge upon, the

- 33 -

property mortgaged or in or upon the right to redeem the same;

(b) any surety for the payment of the mortgage-debt or any part thereof; or

(c) any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for sale of the mortgaged property."

Order 34 Rule 1 CPC, 1908:

"1. Parties to suits for foreclosure, sale and redemption.--Subject to the provisions of this Code, all persons having an interest either in the mortgage-security or in the right of redemption shall be joined as parties to any suit relating to the mortgage.

Explanation.--A puisne mortgagee may sue for foreclosure or for sale without making the prior mortgagee a party to the suit; and a prior mortgage need not be joined in a suit to redeem a subsequent mortgage."

Thus, the equity of redemption is a right which is

subsidiary to the right of ownership. Such right is not over and

above the right of ownership purchased by respondents herein.

The expression "equity of redemption" is a convenient maxim,

but, an owner, who has stepped into the shoes of the

mortgager, after the purchase from the mortgager, but, before

filing a suit for foreclosure is entitled to redeem the property in

terms of Section 60 of Transfer of Property Act. Once

- 34 -

subsequent purchaser had purchased the mortgaged property,

the right of redemption is a part of the title and as an owner,

he could seek redemption of the suit land in view of Section 91

of Transfer of Property Act. Similar ratio is laid down by the

Hon'ble Supreme Court in the case of Narayan Deorao Javle

(Deceased) through LRs v. Krishna and Others, reported

in (2021) 17 SCC 626.

29. The guarantor, respondent No.8/respondent No.12

B.A. Laxman has taken the contention that, the auction sale in

favour of the auction purchaser is in violation of the provisions

of Rule 9(2) of SARFAESI Rules, which provides that, when the

reserve price of the property proposed to be sold, the notice

regarding the same should be given by the Recovery Officer to

the mortgager.

30. Admittedly, in these cases, the reserve price was

reduced from Rs.42.00 lakhs to Rs.34.00 lakhs and the

property was sold to the auction purchaser at Rs.38.00 lakhs.

Infact, no notice was given to respondent No.8/respondent

No.12 regarding reduction of reserve price by the Recovery

Officer. In this background, respondent No.8/respondent No.12

contended that the very sale proceedings are illegal. Hence, it

- 35 -

is just and necessary to analyse Section 9(2) of SARFAESI

Rules, 2002.

"Rule 9(2) of the SARFAESI Act states that the sale of a secured asset is confirmed in favour of the highest bidder, subject to the secured creditor's approval. It also mandates that the sale price must be at least equal to the reserve price to be confirmed. The rule outlines the process for sale confirmation, including the condition that the bid must be higher than the reserve price."

31. The Hon'ble Apex Court in the case of Mathew

Varghese v. A. Amritha Kumar and Others reported in

(2014) 5 SCC 610, held that under SARFAESI Act, the

Recovery Officer shall comply mandatory procedures viz., 30

days' clear notice to borrower of date of sale and there is

mandatory requirement of adjournment/postponement of sale

for a period of more than one month and no sale or transfer of

secured asset to be made on any subsequent date without

notifying borrower afresh with 30 days' clear individual notice

of the fresh date of sale and thus, any sale or transfer of

secured asset under SARFAESI Act in violation of the above

mandatory requirements would be held invalid.

Therefore, it appears that, the entire sale proceedings

have been conducted in a malafide manner, without fixing the

- 36 -

reserve price taking into account the actual nature and location

of the land as on the date of auction, without there being

proper publication, by reducing the reserve price, with an

intention to facilitate the auction purchaser, who is none other

than an ex-employee of the same bank and also a Director of

the Bank Employees House Building Co-operative Society, who

was the only bidder in the impugned auction. The aforesaid

mandatory requirement was extensively dealt with by DRT,

Bengaluru and DRAT, Chennai.

32. Further, at the time of proclamation of sale, a notice

has to be issued to the defaulter and in the proclamation of

sale, the time and place has to be specified, the nature and

value of the property has to be stated. In this regard, the

Hon'ble Apex Court in the case of Delhi Development

Authority v. Corporation Bank and Ors. reported in 2025

INSC 1161 at paras 23 to 25 has held as under:-

"23. Section 29 of the 1993 Act deals with application of certain provisions of Income-tax Act. It provides that provisions of Second and Third Schedules to the Income Tax Act, 1961 and the Income Tax (Certificate Proceedings) Rules, 1962, as in force from time to time, shall as far as possible, apply with necessary modifications as if the said provisions and the Rules referred to the amount of debt due under this Act instead of to the Income-tax. The Second Schedule provides for

- 37 -

procedure of recovery of tax, whereas the Third Schedule deals with procedure for distraint by Assessing Officer or Tax Recovery Officer. Rule 53 of Second Schedule to 1961 Act deals with contents of proclamation. It provides that a proclamation of sale of immovable property shall be drawn up after notice to the defaulter, and shall state the time and place of sale, and shall specify, as fairly and accurately as possible:-

"(a) The property to be sold;

(b) The revenue, if any, assessed upon the property or any part thereof;

(c) The amount for the recovery of which the sale is ordered.

(d) Any other thing which the Tax Recovery Officer considers it material for a purchaser to know, in order to judge the nature and value of the property."

24. Thus, Rule 53 mandates the Recovery Officer to mention in the proclamation of sale any other thing which he considers material for purchaser to know in order to judge the nature and value of the property.

25. In exercise of powers under Section 295(1) of the 1961 Act and Rules 91 and 92 of the Second Schedule of the 1961 Act, the Central Board of Revenue has made the Rules namely, the Income Tax (Certificate Proceedings), Rules 1962. Rule 16 of the Rules empowers the Recovery Officer to summon any person whom he thinks necessary to summon and may examine him in respect of any matters relevant to the proclamation and require him to produce any document in his possession or power relating thereto."

- 38 -

33. Hence, in this case, the Recovery Officer has not

complied the mandatory strict compliance under SARFAESI

Rules and any infraction of the Rules would be detrimental to

the whole exercise of disposing of the secured Asset for

realising the outside secured creditor.

34. Admittedly, the Debt Recovery Tribunal (DRT) cannot

adjudicate civil rights such as those involving the declaration of

a sale deed's validity because these matters fall outside its

limited jurisdiction under the SARFAESI Act. The DRT's role is

primarily for expediting debt recovery and enforcing security

interests, not for resolving complex title disputes, which

remain the purview of civil courts, whereas, the Recovery

Officer of DRT, Bengaluru conducted auction sale which is

contrary to the provisions of law and which is against the

interest of respondents Sri. B.A. Ram and Sri. B.A. Laxman

and no notice was served upon them while reducing price of

the land in question.

35. It is contended that the schedule property comprises

of more than 100 residential plots and each plot has been sold

to individuals and objectors, thus they are in possession of the

property.

- 39 -

36. The auction purchaser has taken the contention that

the validity of certificate issued by Recovery Officer cannot be

challenged. Hence, it is just and necessary to analyse Section

26 of RDB Act, 1993, which reads as under:-

26. Validity of certificate and amendment thereof.-- (1) It shall not be open to the defendant to dispute before the Recovery Officer the correctness of the amount specified in the certificate, and no objection to the certificate on any other ground shall also be entertained by the Recovery Officer.

(2) Notwithstanding the issue of a certificate to a Recovery Officer, the Presiding Officer shall have power to withdraw the certificate or correct any clerical or arithmetical mistake in the certificate by sending an intimation to the Recovery Officer.

(3) The Presiding Officer shall intimate to the Recovery Officer any order withdrawing or cancelling a certificate or any correction made by him under sub- section (2).

37. There is no dispute about the essential facts. The

property was sold in pursuance to the public auction. Mere fact

that the auction purchaser is not an agriculturist and he was a

former employee of the Bank and thus, there was bar against

him to purchase the land, itself leads to an irreversible

conclusion that the sale transaction is vitiated.

- 40 -

38. The petitioner bank has taken contention that the

Appellate Tribunal rejected the claim of the bank on the ground

that, the auction purchaser was barred in purchasing

agricultural land as there is bar under Section 79-A and 79-B

of The Karnataka Land Reforms Act, 1961.

39. We have perused the judgments relied upon by the

petitioner Bank in the case of Smt. Madhukanta Patadia,

Tamil Chelvan, B.M. Upendra Kumar and R. Raghu's

referred supra, wherein it is held that amendment provision to

Section 79A and B of the KLR Act are retrospective in nature

and hence the restrictions imposed in the earlier section has

been lifted by virtue of an amendment dated 13.08.2015.

There is no dispute as to the said proposition and lifting of

restrictions under the KLR Act. However, the fact remains that

the Recovery Officer conducted auction proceedings which are

contrary to the rules and not in the bonafide manner.

40. Admittedly, M/.s United Distilleries had availed

temporary overdraft facility from the Bank on 13.06.1991 and

a mortgage was created by the deposit of title deeds in favour

of the bank by Sri. B.A. Ram and Sri. B.A. Laxman. Later, they

executed a Power of Attorney in favour of Sri. G.S. Srinivas

- 41 -

Gupta, inturn, he developed the land in question, secured

permission from the Village Administrator, formed sites and

sold the sites to prospective purchasers on the basis of Power

of Attorney. Hence, the land in question do not remain as

agricultural land.

41. The bank has relied upon the decision in the case of

Indian Bank v K. Pappireddiyar reported in 2018 SCC

Online SC 743, wherein the Apex Court held that the question

as to whether the land is agricultural has to be determined on

the basis of totality of facts and circumstances including the

nature an character of the land, the use to which, it was put

and the purpose and intent of the parties on the date on which

the security interest was created.

42. Apart from the above, the only ground that is now

urged in the petitions is, as on the date of the auction

purchase, the auction purchaser was a retired employee of the

Bank. It appears that he has actively involved himself in the

process of auction purchase. In addition, the Court draws

support from the provisions of the Code of Civil Procedure,

1908, and finds that there is no clear proof of material

irregularity and are of substantial injury to either the

- 42 -

mortgager or the Bank Authority, as a result of the said sale

for what is termed as inadequate price. The land in question is

situated within the city limits of Bengaluru. The present cost of

the land would run to crores of rupees and thus, there is

allegation of reference of fraud and collusion. There is no merit

in the writ petitions and the petitions are liable to be

dismissed.

Accordingly, the writ petitions are dismissed and we

upheld the orders dated 23.08.2013 passed by Debt Recovery

Appellate Tribunal, Chennai in M.A.No.138/2008 and

M.A.No.378/2010.

In view of dismissal of the petitions, pending IAs, if any,

stands disposed of.

Sd/-

(D K SINGH) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

MN/-

 
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