AMIT PRAKASH JORI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioners are challenging an order dtd. 16/8/2024 passed by the District Magistrate, Pune, in exercise of powers under Rule 107(11)(d-1) appointing the Tehsildar as the officer empowered to take possession from the petitioners.

(2.) Facts and circumstances giving rise to the filing of the present writ petition are as under:

(3.) The respondent No.4, being the Special Recovery Officer appointed under Sec. 156 of the Act, issued a notice of demand to the petitioners. Subsequently, on 16/8/2024, the respondent No.5 passed the impugned order appointing the Tehsildar as the officer to take possession of the mortgaged property.