KEVIN YOGESHKUMAR ALENDRY Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Present petition under Articles 226 and 227 of the Constitution of India is filed for the purpose of seeking following reliefs:-

(2.) For essentially challenging the decision dated 21.1.2021 passed by the respondent Collector and District Magistrate, Panchmahal, the petitioners have raised three fold submissions at the outset. Aggrieved by the order, learned advocate for the petitioner Mr. Asthavadi has submitted that the order in question is passed without granting any opportunity to the petitioners. The said order is a non-speaking order and has further asserted that no dues are outstanding, still the bank submitted an application, upon which, an order came to be passed. It has further been asserted that there is no alternate and efficacious remedy available to the petitioners and as such, the petitioners have brought this petition by invoking extraordinary jurisdiction of this Court.

(3.) Before deciding the present petition, few following facts are required to be considered:-