BHARATBHAI RAMNIKLAL SATA Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) In both these appeals, as common order is under challenge and common question of law is involved, they are heard together and disposed of by this common Judgment.

(2.) The facts reveal that the lands in question were in possession of the appellants but were mortgaged with Bank of Baroda (hereinafter referred to as the "Bank") since 16th February, 2006. The bank, after issuance of notice under Section 13(2) of The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as

(3.) It appears that the appellants thereafter challenged the order dated 6th January, 2009 passed by the District Magistrate. Rajkot, whereby it was ordered to take over the possession of the property by filing different writ petitions, which, having dismissed, the present appeals have been preferred against the common order dated 29.10.2009.