JUDGEMENT
A.S. Bopanna, J. -
(1.)The petitioner is before this Court seeking issue of mandamus to direct the respondents to handover the original documents relating to the property which is listed by the petitioner at Annexure-E.
(2.)The petitioner being an employee in the respondent-Organization had applied for house building loan as per the scheme available with the respondents. In that regard, charge was created over the property bearing No.131, Air Craft Employees Co-operative Society Layout, Geddalahalli, Bangalore North Taluk belonging to the petitioner. On verification of the title, the documents were deposited with the respondents and a mortgage deed dated 16.01.1985 was executed and registered.
(3.)The petitioner contends that the original documents relating to the property which had been deposited with the respondents as security for repayment of the loan has not been returned to the petitioner, despite the loan having been repaid.
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