BIKASH CHANDRA DAS Vs. COLLECTOR CUM DM, BALASORE

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner as well as learned Addl. Government Advocate for the State of Odisha.

(3.) This Writ Petition has been filed by the petitioner- auction purchaser with a prayer to direct the opposite party no.1-Collector -cum- District Magistrate, Balasore to pass necessary order for handing over the possession of the scheduled property purchased by the petitioner within a stipulated period in accordance with sec. 14(1) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereafter the 'SARFAESI Act').