SANYOGITA SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant writ petition has been filed seeking for the following reliefs:

(2.) The challenge in the present writ petition is to the document Annexure P-1 which is a paper publication showing notice of sale of immovable properties attached with the respondent no.3/bank by the private respondents. The notice for sale of the immovable properties has been published by the respondent no.3 Bank under the provisions of SARFAESI Act, 2002 read with proviso to Rule 6(2) and 8(6) of the Security Interest (Enforcement) Rules 2002.

(3.) The challenge to the said notice of sale is primarily on the ground that the petitioner herein is the owner of the mortgaged property and that she is totally unassociated with the entire transaction carried out by the private respondents with the respondent no.3 bank.