AMIR JAMAL SHEER GOJREE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Sh. Hilal Ahmad Wani, learned counsel for the petitioner.

(2.) The petitioner has approached this Court by means of this writ petition for quashing of the order dated 29.07.2021 passed by the District Magistrate, Kupwara, for taking possession of the property in exercise of powers under Section 14 of the SARFAESI Act.

(3.) The contention of learned counsel for the petitioner is that he has an agreement in his favour to purchase the said land from the erstwhile owner and that the petitioner was not heard before passing the impugned order.