N.S.IYAPPAN Vs. DISTRICT COLLECTOR MADURAI DISTRICT

JUDGEMENT

(1.) Heard Mr.R.Pon Karthikeyan, learned counsel appearing for the petitioner, Mr.R.Baskaran, learned Standing counsel appearing for the respondents 1 and 2 and Mr.M.Ponniah, learned counsel appearing for the third respondent.

(2.) The petitioner seeks for a direction to forbear the respondents from evicting and vacating the petitioner and his family from the house property situated in Plot No.43, UDR resurvey No.111/3B, Thiruppalai Village, Madurai North Taluk, Madurai District to an extent of 1639 sq. feet and the same is assigned in Door No.1/278-D, Anbu Nagar, Sindhu Street, Thiruppalai, Madurai, without following due process of law.

(3.) Admittedly, the petitioner has not challenged any of the measures taken by the third respondent Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002 (hereinafter referred to as "the SARFAESI Act").