ASIF KHALIQ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jahangir Haider, learned counsel for the petitioner and Sri Amit Manohar, learned Additional Chief Standing Counsel for the respondents.

(2.) This writ petition has been filed praying for the following reliefs:-

(3.) Learned counsel for the petitioner submits that the petitioner neither took any loan from M/s Hero Fincorp Limited nor mortgaged his property nor stood as guarantor for any one and yet, his machineries located at S-115, Harsha Compound Site-2, Loni Road, Industrial Area, Mohan Nagar, District Ghaziabad have been seized by respondent no. 2 and an order dtd. 28/12/2021 under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 has been passed by the Additional District Magistrate (Finance and Revenue), Ghaziabad in Case No. 7749 of 2021 (Hero Fincorp Limited Vs. M/s Zeb Designers and others) which is wholly without authority of law, arbitrary and illegal and, therefore, it deserves to be quashed.