Unknown vs Additional District Magistrate And Anr
2026 Latest Caselaw 1491 UK

Uttarakhand High Court

Unknown vs Additional District Magistrate And Anr on 25 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.394 of 2026
                                      India Shelter Finance Corporation Ltd.
                                                                        --Petitioner
                                                           Versus
                                      Additional District Magistrate and Anr.
                                                                       --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Siddharth Jain, learned counsel for petitioner.

2. Mr. N.S. Pundir, learned D.A.G. with Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondents.

3. Petitioner is a secured creditor, who wants to initiate the proceeding against borrower for recovery of loan amount and interest under the provisions of the SARFAESI Act, 2002.

4. It was contended by learned counsel for petitioner on the last date that application under Section 14 of the SARFAESI Act, 2002 was allowed on 11.06.2025 by the ADM, Udham Singh Nagar and the SSP, Udham Singh Nagar was directed to ensure handing over the physical possession of secured asset to petitioner within one month by use of necessary police force. But having already been expired that period on 11.07.2025, that has yet not been done SSP, Udham Singh Nagar and he is not providing any police assistance to the Bank to recover the possession of secured asset.

5. Vide order dated 20.02.2026, this Court has directed learned D.A.G. to seek instruction in the matter. But, today, learned D.A.G. submits that despite letter being sent by e-mail, no response has received so far.

6. He prays for and is granted one more opportunity to get the instruction.

7. Put up as fresh on 27.02.2026 on the top of Board.

8. It is made clear that if instruction is not received on the next date, SSP, Udham Singh Nagar shall remain present before this Court.

(Pankaj Purohit, J.) 25.02.2026 PN