JAMMU AND KASHMIR BANK LIMITED Vs. THE DISTRICT COLLECTOR CUM MAGISTRATE, TIRUVALLUR COLLECTORATE, TIRUVALLUR AND OTHERS

JUDGEMENT

(1.) Seeking assistance, for taking physical possession, Jammu and Kashmir Bank Limited, Chennai, has filed petition dated 08.08.2017, under Section 14 of the SARFAESI Act, 2002, before the District Collector cum Magistrate, Tiruvallur.

(2.) According to the petitioner, the said petition is pending for nearly ten months. Requisition sent by the petitioner, has not been responded. Left with no other alternative, instant writ petition has been filed for a mandamus, directing the 1st respondent, to pass orders on the petition dated 08.08.2017 filed under Section 14 of the SARFAESI Act, within such time frame to be fixed by this Court.

(3.) Respondent no. 2, is the borrower. As the District Collector-cum-Magistrate, Tiruvallur, 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 respondent no. 2. Hence, notice to respondent no. 2, is waived.