CAN FIN HOMES LIMITED Vs. DISTRICT MAGISTRATE, DEHRADUN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, housing finance company, challenging the order dtd. 27/11/2025, whereby, learned District Magistrate, Dehradun, passed a blanket order against the petitioner not to initiate recovery proceedings against respondent No.3.

(2.) Learned counsel for petitioner submits that petitioner-housing finance company has given three housing loans to respondent No.3 amounting to Rs.20,00,000.00, Rs.4,00,000.00 and Rs.1,04,797.00. Respondent No.3 committed default of repayment of the above loans, which resulted into correspondence between the petitioner and respondent No.3 to make the payment of aforesaid loans. District Magistrate, on being approached by respondent No.3, has passed impugned order.

(3.) Learned counsel for petitioner further submits that the order passed by learned District Magistrate, Dehradun is absolutely beyond jurisdiction and without his competence; therefore, the same cannot sustain.