M/S. SHRIRAM HOUSING FINANCE LTD. Vs. THE DISTRICT COLLECTOR/MAGISTRATE, KANCHEEPURAM COLLECTORATE, KANCHEEPURAM

JUDGEMENT

(1.) For taking possession, M/s. Shriram Housing Finance Limited, represented by its authorised officer, Chennai has filed an application dated 10.08.2017 under Section 14 of the Sarfaesi Act, 2002 to the District Collector/Magistrate, Thiruvallur District, the 1st respondent herein. As the abovesaid application is pending for the last five months, petitioner has sought for a writ of mandamus, directing the District Collector/Magistrate, Thiruvallur District to pass orders within a time frame. Respondents 2 and 3 are the borrowers.

(2.) As the District Collector/Magistrate, Thiruvallur District, the 1st respondent is bound to pass orders on the application, we are of the view that there is no need to issue notice to respondents 2 and 3. Hence, notice to respondents 2 and 3, is waived.

(3.) On this day, when the writ petition came up for admission, on instructions, Mr. M. Elumalai, learned Government Advocate submitted that orders are yet to be passed in the application filed under Section 14 of the SARFAESI Act, 2002. He prayed for four weeks time.