SHANTHI CHARITABLE TRUST Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Section 397, Cr. P. C. is invoked by the petitioner to question the order passed by the learned Chief Judicial Magistrate, Bangalore Rural District in C. Mis. No. 22/2011 for evicting petitioner for delivery of possession to respondent.

(2.) Petition is listed for orders after notice to the respondent Bank.

(3.) Issue in limine is jurisdiction of the Chief Judicial Magistrate, Bangalore Rural District over the property in question relating to which coercive process for evicting the occupants is issued in terms of Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as "the Act" for short) is brought into play.