SANJAY KUMAR SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dtd. 25/1/2021 passed by the District Magistrate exercising his power under Sec. 14 of the SARFAESI Act, 2002 (hereafter 'the Act of 2002 ').

(2.) Learned counsel for the petitioner submitted that account of the petitioner has illegally been declared as Non Performing Asset (NPA) on 9/9/2019 and further notice issued under sub-Sec. (2) of Sec. 13 of the Act of 2002 was also not based on correct facts.

(3.) Learned counsel submitted that the petitioner has deposited the certain amount even after declaring the account as NPA on 9/9/2019 and as such, the District Collector ought to have exercised his jurisdiction in proper manner and direction to take possession in question should not have been passed.