BANK OF BARODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, which is filed under Article 226 of the Constitution of India, the petitioner Bank has prayed that respondent No.2 District Magistrate be directed to pass an appropriate order on application dated 19.02.2020 filed by the petitioner under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ('SARFAESI Act' for short).

(2.) Heard learned advocate Mr.Mahitosh U. Singh appearing for the petitioner and learned Assistant Government Pleader Mr.Ronak Raval for the respondent State.

(3.) The main grievance of the petitioner in the present petition is that though the petitioner has filed an application under Section 14 of the SARFEASI Act in February, 2020, the said application is till date not decided. It is pointed out that as per the provisions contained in Section 14 of the SARFAESI Act, respondent No.2 is required to decide the said application and pass suitable orders for the purpose of taking possession of the secured assets maximum within 60 days from the date of such application. However, till date, the application filed by the petitioner has not been decided.