EPPANAPLLY RAVI Vs. CANARA BANK

JUDGEMENT

(1.) HEARD Sri T. Venkat Reddy, learned Counsel representing the writ petitioner and Sri Deepak Battacharjee, learned Standing Counsel representing the respondent.

(2.) THE writ petition is filed for issuance of writ of mandamus declaring the action of the respondent in getting issued the notice dated 22. 9. 2007 by the Advocate commissioner to take the vacant physical possession of the Flat bearing No. 102 on First floor of Padmalaya Residency admeasuring 870 Sq. fts. in premises bearing Municipal no. 7-l-309/a/33 situated at B. K. Guda, s. R. Nagar, Hyderabad, as illegal, improper, unconstitutional and opposed to principles of natural justice, and consequently to direct the respondent to follow the procedure as contemplated under Section 13 of the securitization and Reconstruction of Financial assets and Enforcement of Security Interest act, 2002 (hereinafter referred to as 'the act' for the purpose of convenience) and to pass such other suitable orders.

(3.) THIS Court ordered notice before admission on 4. 10. 2007 and granted an order of status quo for a limited period, which is being extended from time tc time.