STATE BANK OF HYDERABAD Vs. TAHSILDAR, HANAMKONDA MANDAL

JUDGEMENT

(1.) The subject-matter of these writ petitions is common. Hence, they are disposed of through a common order. For the sake of convenience, the parties are referred to, as arrayed in W.P.No.27987 of 2012.

(2.) All the three writ petitions are filed by the same petitioner. While in W.P.Nos.11101 and 11102 of 2012, two notices dated 02-04-2012 and 09-04-2012 issued by the Tahsildar, Dharmasagar Mandal, the 1st respondent herein, under Section 22 of the A.P. Revenue Recovery Act, 1864 (for short 'the Act') are challenged, W.P.No.29787 of 2012 is filed, challenging the notice dated 09-08-2012, issued under Section 36 of the Act.

(3.) The petitioner advanced loans to two rice mills, viz., M/s Lakshminarasimha Industries, IDA, Rampur Village, Dharmasagar Mandal, and M/s Somanath Agro Industries, Ramanjapur, Venkatapur Mandal, Warangal District. It is stated that movable and immovable properties pertaining to the rice mills were hypothecated or mortgaged, as the case may be, as security, for repayment of loan. Both the loans are said to have become non-performing assets. It is stated that proceedings are being initiated before the Debt Recovery Tribunal, Hyderabad.