AUTHORIZED OFFICER Vs. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) This is another petition seeking a direction on the authority approached with a request under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 to dispose of such request expeditiously.

(2.) It appears that the petitioning secured creditor invoked Sec. 14 of the said Act by a written request of December 28, 2020.

(3.) As indicated in several previous orders, it is imperative that authorities in receipt of requests under Sec. 14 of the said Act should take expeditious steps in the matter. There is no process of adjudication involved in course of such an exercise. The relevant authority has merely to see whether declarations in accordance with the provisions of Sec. 14 of the Act have been furnished. Once the declarations are furnished, the authority approached has to accept the same at face value and proceed to render such executive assistance as may be necessary and reasonable.