AKBAR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this Art. 226 petition dated June 11, 2011 is questioning a notice (at p. 22), a copy whereof was forwarded to him by the office of the District Magistrate, Burdwan by a memo dated June 1,2010.

(2.) The notice was issued on behalf of the District Magistrate, Burdwan in connection with hearing of a case under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. It was addressed to the Authorised Officer of ICICI Bank Ltd. By the notice the petitioner was requested to appear before the Additional District Magistrate (LA), Burdwan on the date mentioned therein with all documents in support of his case.

(3.) Counsel for ICICI Bank has submitted that the notice was issued in connection with an application submitted by the bank under S. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.