SHRIRAM HOUSING FINANCE LTD REP BY ITS AUTHORISED OFFICER ASHA LUKOSE CHENNAI Vs. DISTRICT COLLECTOR/ DISTRICT MAGISTRATE KANCHEEPURAM COLLECTORATE KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) M/S.Shriram Housing Finance Limited, Chennai and Edel Weiss Housing Finance Ltd., Chennai, have sought for a writ of mandamus, directing the District Collector-cum-District Magistrate, to pass orders, on the petitions filed under Section 14 (1) of the SARFAESI Act, 2002.

(2.) For brevity, details of the applications filed before the District Collector-cum-District Magistrates are tabulated hereunder:-

(3.) When the above said writ petitions came up for hearing, on 16/4/2018, Mr.Sricharan Rangarajan, learned Additional Government Pleader, Government of Tamil Nadu, took notice and sought time, to get instructions, from the concerned District Collector-cum-District Magistrate.