DANIEL RAJAMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.G.Gomathi Sankar, learned counsel for the petitioner, Mr.Aayiram K.Selvakumar, learned Additional Government Pleader appearing for the respondents 1 & 2 and Mr.B.Rajesh Saravanan, learned counsel for the third respondent.

(2.) This Writ petition has been filed challenging the order of the 2nd respondent / Revenue Divisional Officer dated 19.04.2018 passed under Section 14 of SARFAESI Act, 2002.

(3.) The learned counsel for the petitioner would argue that the possession notice issued earlier was challenged by the petitioner before the Debts Recovery Tribunal in S.A.No.43 of 2015 and when the said appeal is pending, the present impugned notice has been issued to take physical possession of the petitioner's residential house. It is also contended that the respondent / Bank is charging penal interest.