M/S. SHRIRAM HOUSING FINANCE LTD Vs. DISTRICT COLLECTOR/MAGISTRATE KANCHEEPUREM COLLECTORATE AND OTHERS

JUDGEMENT

(1.) For taking possession, M/s. Shriram Housing Finance Ltd, represented by its authorised officer, Chennai, has filed application, dated 10.08.2017, under Section 14(1) of the SARFAESI Act, 2002 to the District Collector/Magistrate, Kancheepuram District, first respondent herein. As the abovesaid application was pending for the last six months, the petitioner has sought for a writ of mandamus, directing the first respondent, to pass orders. Respondents 2 and 3 are the borrowers.

(2.) As the District Collector/Magistrate, Kancheepuarm District, 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, from the Office of the District Collector/Magistrate, Kancheepuram, Mr. M. Elumalai, learned Government Advocate submitted that orders are yet to be passed on the application, filed under Section 14(1) of the SARFAESI Act, 2002 and that enquiry is yet to be completed. He prayed for six weeks time.