CAPRI GLOBAL CAPITAL LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that the respondent District Magistrate is not deciding the application being SARFAESI Case No.373 of 2918 dated 30.11.2018 filed under Section 14 of the NPA Act, 2002 though the statute specifies the particular time limit within which such application has to be decided.

(2.) As the order is for the purpose of compliance of statutory provision, formal notice is not found necessary.

(3.) Mr.Gor, learned Advocate for the petitioner places reliance on the order passed by this Court on 05.09.2019 in Special Civil Application No.13486 of 2019 in which this Court has given specific direction to the Collector to take a decision within a stipulated time. The said order reads as under: