PRABIR CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this Art. 226 petition is questioning a notice dated November 28, 2008 (at p. 28) issued by the authorised officer of LIC Housing Finance Ltd. under S. 13(2) of the Securitisation and Reconstruction of Financial Assets and En-forcement of Security Interest Act, 2002.

(2.) Counsel submits that the petitioner's representation dated March 19, 2010 (at p. 31) has not been considered.

(3.) The petitioner was to pay the demanded amount within sixty days from the date of the S. 13(2) notice. It means that if he wanted to submit any representation, then he was required to submit it within sixty days from the date of the notice. But while the notice is dated November 28,2008, his representation through lawyer is dated March 19, 2010.