CANARA BANK Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) In view of the commonality of the issues involved, both the writ petitions have been taken up together and disposed of by way of common order.

(2.) These writ petitions have been filed by the secured creditor viz., Canara Bank. In these two writ petitions, the petitioner seeks direction to the 2nd respondent to perform his duty as enjoined on him in facilitating the physical possession of the secured assets pursuant to the proceedings concluded as against the borrower.

(3.) The learned counsel for the petitioner submitted that despite the above, no consequential action is forthcoming from the respondents 1 and 2. The learned counsel has also made reliance upon the Circular issued by the Commissioner, Revenue Administration in R.C.No.RA6(3)/6075/2019 dated 01.03.2019. Despite the same, no auction is forthcoming.