Kalidindi Appala Rama Krishnam ... vs The Authorized Officer Indian ...
2022 Latest Caselaw 2391 AP

Citation : 2022 Latest Caselaw 2391 AP
Judgement Date : 5 May, 2022

Andhra Pradesh High Court - Amravati

Kalidindi Appala Rama Krishnam ... vs The Authorized Officer Indian ... on 5 May, 2022

Bench: Ravi Nath Tilhari

            THE HON'BLE SRI JUSTICE A.V.SESHA SAI
                             AND
          THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.12417 OF 2022

JUDGMENT: (per Hon'ble Sri Justice A.V. Sesha Sai)
     1. The writ petition is filed for the following reliefs:

      "...to issue writ of Mandamus or any other appropriate writ order
      or orders by declaring the action of the respondent in issuance of

possession notice dated 05.01.2022, under Section 13(4) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, "the Act"), to a death person and by trying to forcible take possession of our properties without following the principles of natural justice in highhanded and arbitrary manner, contrary to the stator rules has contemplated under the provisions of the Act which is illegally, arbitrary and violative of principles of natural justice."

2. Heard.

3. Having regard to the alternative remedy available to the

petitioner under Section 17 of the Act against the steps taken

under Section 13(4) of the Act, this court is not inclined to

entertain the writ petition. However, it is open for the petitioner to

avail the remedy available in accordance with law.

4. With the above observations, the writ petition is disposed of.

No order as to costs.

Miscellaneous Petitions, if any pending, shall also stand

closed in consequence.

_____________________

A.V.SESHA SAI, J