MOONLIGHT POULTRY FARM Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) As these three writ petitions are interconnected, the same are disposed of by this common order:-

(2.) Heard Sri Mirza Nisar Ahmed Baig Nizami, learned counsel for the petitioners, Ms. V. Dyumani, learned Standing Counsel for the respondent/bank and Sri Sasanka Bhuvanagiri, learned counsel for the auction purchaser.

(3.) W.P.No.15580 of 2022 came to be filed to declare the e-auction dtd. 24/2/2022, in respect of non-agricultural land admeasuring Ac.17.56 Cents in Survey Nos.1.1, 1.3, 2.1 & 10.1 situated at Mydgolam Village, Lepakshi Mandal, Hindupur, for recovery of Rs. 2,45,86,880.66 ps., as contrary to the orders passed in W.P.No.3988 of 2022 and to declare the action of the fourth respondent in issuing the undated Notice Memo for execution of warrant as against Sec. 13(8) of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 [for short, "SARFAESI Act"] as bad in law.