S. S. COMPANY Vs. DISTRICT MAGISTRATE/COLLECTOR, BIJNOR

JUDGEMENT

(1.) Heard Sri Mohd. Afzal, learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 3, and Ms. Sudha Pandey, learned counsel appearing for respondent no. 4.

(2.) By means of the present writ petition the petitioners have come to this Court challenging the order of the District Magistrate, Bijnor dated 05.03.2020 passed under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, the "Act").

(3.) The proceeding under Section 14 of the Act is a consequential action of Section 13 (4) of the Act. Section 14 of the Act contemplates for handing over possession of the property to the secured creditor. The petitioners, if aggrieved by the aforesaid order, can approach the Debts Recovery Tribunal by filing an appeal under Section 7 of the Act.