MANJUNATH.M.R. Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Petitioner, lessee under respondent Nos.2 and 3 is before this Court challenging Annexures-E and F notices issued under Rule 8[1] of Security Interest [Enforcement] Rules, 2002 [for short 2002 Rules].

(2.) Heard the learned counsel Sri.C.Vijaya Kumar for petitioner and perused the writ petition papers.

(3.) Learned counsel for the petitioner would submit that petitioner is a lessee under respondent Nos.2 and 3 who had obtained financial assistance from the first respondent-bank. As the respondent Nos.2 and 3 failed to repay the loan taken, first respondent-bank initiated recovery proceedings under 2002 Rules. Petitioner is a lessee under the lease agreement dtd. 19/2/2022 and has paid Rs.20,00,000.00 to respondent Nos.2 and 3. It is the grievance of the petitioner that no notice was issued to the petitioner before taking action to issue possession notice under Annexure-E.