DEVENDRA SINGH YADAV Vs. STATE

JUDGEMENT

(1.) RAJESH Chandra,J. On oral prayer made by Shri M.C. Tiwari, learned counsel for the petitioner, he is permitted to implead Asset Reconstruction Company (India) Limited, which has given Possession Notice (Annexure 1 to the Writ Petition), as party-respondent no.3 in the Writ Petition as well as in the Stay Application. Necessary amendments will be made during the course of the day.

(2.) AS per the averments made in the Writ Petition, the petitioner took loan for construction of house from the respondent no.2-I.C.I.C.I. Bank Limited. The property in question was given as security for the said loan.

(3.) THE petitioner has filed the present Writ Petition, inter-alia, praying for quashing the said Possession Notice dated 7.1.2010.