RAKESH KUMAR KHANDELWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In spite of the judgment of the Supreme Court in Mardia Chemicals Ltd. v. Union of India, 2004 4 SCC 311 upholding the constitutional validity of Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002, the Petitioner Rakesh Kumar Khandelwal has filed the present writ petition praying for following relief:

(2.) Annexure P-1, notice dated 8th November, 2010 which is subject matter of prayer Clauses (a) and (b) has been issued by Indian Overseas Bank, Branch Bani Park, Jaipur 302 016. They are addressed to Petitioner at Jaipur. As per the writ petition also, the Petitioner is a resident of Jaipur. As per the memo of parties filed with the present writ petition, the Respondents are as under:

(3.) Shri Har Prasad, Authorized Officer, Indian Overseas Bank, Bani Park Branch, Jaipur 302 006 (Rajasthan)