TUSHAR KANTI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Appeal is at the behest of a writ petitioner and directed against an order dated February 25, 2025 passed in W.P.A. 28957 of 2024.

(2.) Learned advocate appearing for the appellant submits that the appellant is no way connected with the so-called borrower of the bank. Immovable property belonging to the appellant was never mortgaged as security for any credit facility for the borrower and for that matter for any person.

(3.) Learned advocate appearing for the appellant submits that the appellant was not present at his residence at the material point of time when possession was sought to be taken by the bank. Appellant subsequently learned about the possession and came to the High Court under Article 226 of the Constitution of India.