SHERLOCK BRIGHT Vs. DISTRICT COLLECTOR, BHARUCH

JUDGEMENT

(1.) Heard learned advocate Mr. D.K. Puj for the petitioners and learned Assistant Government Pleader Mr. Hardik Soni for the respondent-State through video conference.

(2.) Learned advocate Mr. Puj appearing for the petitioner submitted that the petitioner has already preferred Securitisation Application No. 421/2019 which is pending before the Debts Recovery Tribunal, Ahmedabad-II. It was further submitted that the petitioner would therefore, approach the Debts Recovery Tribunal, Ahmedabad-II during the course of the day as the Tribunal is functioning as on today. It was further submitted that respondent no.4 has issued a letter dated 4.11.2020 stating that the possession of the land would be taken on 18.11.2020.

(3.) Mr. Puj therefore, prays that this petition may be treated as an application before the Tribunal and that the Tribunal may be directed to hear and decide the application to be filed during the course of the day urgently.