R. ARUMUGASAMY Vs. DISTRICT COLLECTOR, KANCHEEPURAM DISTRICT, KANCHEEPURAM

JUDGEMENT

(1.) Heard Mr. R. Krishna Prasad, learned counsel for the petitioner and Mr. S.N. Parthasarathi, learned Government Advocate for respondent Nos. 1 and 2.

(2.) The petitioner is a borrower, who has taken a loan from M/s. United Bank of India, Virugambakkam Branch, Chennai. The petitioner defaulted in repaying the said loan, hence, notice dated 16.08.2019 was issued by the Tahsildar, Sholinganallur to the petitioner. In the said notice, it is stated that the District Collector had directed to take possession and handover the same to the Bank pertaining to the house and shop property situated in Old No. 145, New No. 115, Kasura Garden, East Coast Road, Neelankarai Village, Sholinganallur Taluk, Chennai District-600 041 under SARFAESI Act, 2002 since the petitioner viz., R. Arumugasamy had failed to repay the amount borrowed from M/s. United Bank of India, Virugambakkam Branch, Chennai-600 092. The petitioner is seeking quashing of the notice dated 16.08.2019 issued by the Tahsildar, Sholinganallur.

(3.) As against the notice dated 16.08.2019 issued to the petitioner, the petitioner has efficacious alternate remedy of approaching the Debts Recovery Tribunal. However, the petitioner has not exhausted the alternate remedy and has approached this Court directly.