RELIANCE HOME FINANCE LIMITED Vs. DISTRICT MAGISTRATE, DARJEELING

JUDGEMENT

(1.) Party/Parties is/are represented in the order of their name/names as printed above in the cause title.

(2.) The grievance made out in the writ petition is with regard to the inaction on the part of the District Magistrate (DM), Darjeeling/the Respondent No.1 to the writ petition, in not taking steps under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short the 2002 Act).

(3.) Mr. Paul, Learned Counsel, relies on the authority as reported in (2013) 9 SCC 620 (Standard Chartered Bank Vs. V. Noble Kumar and Others) to submit that the writ court is competent to pass directions upon the DM, Darjeeling/the Respondent No.1 to take steps under Section 14 of the 2002 Act.