ICICI HOME FINANCE COMPANY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has filed this writ petition seeking following reliefs.

(2.) Learned counsel for petitioner submits that petitioner is a secured creditor and on the application filed before learned Chief Judicial Magistrate, Mungeli (CJM, Mungeli) under Sec. 14 of the SARFAESI Act, 2002, an order was passed on 22/1/2025 in which Respondent No. 2/ Tahsildar, Lormi District Mungeli is directed to take physical possession of the secured assets as mentioned therein and hand over them to secured creditor, however, even after lapse of more nine months, the Tahsildar has not taken any step for taking possession of the secured assets and thereby the provision under the SARFAESI Act is being frustrated. He also pointed out that the petitioner has also submitted representation on 26/6/2025 before the Respondent No. 2/ Tahsildar, Lormi, District Mungeli, for initiating proceedings for taking possession of the secured assets pursuant to the order passed by CJM, Mungeli, however, till date no action has been taken.

(3.) I have heard learned counsel for petitioner.