Anil .F vs Pnb Housing Finance Limited
2024 Latest Caselaw 27736 Ker

Kerala High Court

Anil .F vs Pnb Housing Finance Limited on 13 September, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
         Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                           WP(C) NO. 33040 OF 2024
PETITIONER:

     ANIL .F, AGED 45 YEARS S/O FRANCIS, "VATTAM ROADRIKATTHU VEEDU",
     MANALI (PO), VELLARADA, NEAR ESI CHURCH, TRIVANDRUM DISTRICT, KERALA
     , PIN - 695505

RESPONDENTS:

  1. PNB HOUSING FINANCE LIMITED REGD. OFFICE: 9TH FLOOR, ANTRIKSH
     BHAVAN, 22, KASTURBA GANDHI MARG, NEW DELHI, REPRESENTED THE
     MANAGING DIRECTOR, PIN - 110001
  2. AUTHORIZED OFFICER PNB HOUSINF FINANCE LIMITED,1ST FLOOR, RP ARCADE,
     PONNURUNNI, VYTTILA, ERNAKULAM, COCHIN, KERALA , PIN - 682019
  3. BRANCH MANAGER PNB HOUSING FINANCE LIMITED, 1ST FLOOR, KEK TOWER,
     OPP. TRIVANDRUM DEVELOPMENT AUTHORITY, VAZHUTHACAUD (PO),
     TRIVANDRUM, KERALA, , PIN - 695010
  4. THE RESERVE BANK OF INDIA WRMP + 8J2, NEW CENTRAL OFFICE BUILDING,
     SHAHID BHAGAT SINGH ROAD, MUMBAI, REPRESENTED BY THE GOVERNOR , PIN
     - 400001
  5. THE STATE OF KERALA GOVT. SECRETARIAT, TRIVANDRUM,
     KERALA,REPRESENTED BY THE CHIEF SECRETARY., PIN - 695001
  6. THE UNION OF INDIA MINISTRY OF BANKING & HOUSING, NORTH BLOCK, NEW
     DELHI,REPRESENTED BY THE SECRETARY, PIN - 110001

     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all the further proceedings to conduct the auction of the
secured asset in survey no.398/5/2 of the vellarada village, of the
neyyanttinkara taluk, of the trivandrum district of the kerala state by
the 2nd respondent, as an interim measure, pending the final disposal of
this writ petition (civil).
     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI. C.K.MOHANAN, Advocate for the petitioner, the court passed the
following:
                   HARISANKAR V. MENON, J.
                 ===================
                     W.P.(C) No.33040 of 2024
                ---------------------------------
          Dated this the 13th day of September, 2024


                             ORDER

Sri.Sabu S.Kallaramoola, learned Standing Counsel takes

notice for R1 to R3. Issue notice to R4 by speed post. Learned

Government Pleader takes notice for R5. Learned DSG takes

notice for R6.

It is pointed out by the learned Standing Counsel for the

Bank that the petitioner had earlier approached this Court and

suffered Ext.P2 Judgment. It is also pointed out by the learned

Standing Counsel that the possession of the schedule property

has been taken and the petitioner is evicted from the property.

Post on 24.09.2024.

sd/-

HARISANKAR V. MENON JUDGE Scl/