POTLURI LAKSHMI RAJESWARI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This Writ Petition is filed by the tenants in the property seeking declaration that they have been highhandedly dispossessed by the respondent-bank through an Advocate Commissioner appointed under the provisions of Sec. 14 of the The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "SARFAESI Act") by the Chief Judicial Magistrate, Machilipatnam.

(2.) The prayer is for a mandamus declaring the action taken by the Bank as highhanded.

(3.) This Court has heard Sri P.S.P. Suresh Kumar, learned counsel for the petitioners and Sri Prudviraju Mudunuri, learned standing counsel for the 1st respondent-Bank.