Andhra Pradesh High Court - Amravati
M/S. Nfl Home Finance Limited (Iifl Hfl) vs Sri Syam Vara Prasad Rao P Presented This ... on 16 March, 2026
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[ 3575]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV^TI SKIS:-
(SPECIAL ORIGINAL JURISDICTION) .W
/
MONDAY THE SIXTEENTH DAY OF MARCH
■•I
i
TWO THOUSAND AND TWENTY SIX ^ 'V ,
y:
iPRESENT: ■*
THE HONOURABLE MS JUSTICE LISA GILL-^
AND ^
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION NO: 6273 OF^2026 i
Between:
1. Pulapaka Santha Bhushanam,"S/b P Anantharao, aged about 50 years
2. Pulapaka Rani, W/o P. Santfia Bhushanam, aged about 44 years.
Both are R/o Door. No. S-fsO, Sy.No. 103-6 yth ward j
Hanumanthunigudem Village'?Nuzvid Mandal, Krishna District, Andhra
0^
Pradesh, Pin Code-521 201
Petition's
AND
1. M/s. NFL Home Finance Limited (IIFL HFL), (Formerly Known as India
Infoline Housing Finance Ltd.) rep by its Managing Director, Having its
registered head office at IFL House, Sun InfoTech Park, Road No.
16V, Plot No.B-23, Thane Industrial Area, Wagla Estate, Thane-
400604.
2. M/s. IIFL Home Finance Limited (IIFL HFL), (Formerly Known as India
Infoline Housing Finance Ltd.) represented by it's Regional Legal
Manager, Mr. Deepavatha Balaji Singh Naik, S/o DMS Naik, No
40/5/5/1/A & 1/B, Tikkie Roadv iMG Road, Chandra Mouli Puram, Near
Sweet Magic Hotel, Vijayawada, NTR District, Andhra Pradesh, Pin
Code-520010.
Respoti^ents
WHEREA^the Petitioner above named through his/her Advocate
Sri SYAM VARA PRASAD RAO P presented this Petition under Article 226 of
the Constitution of India is filed praying that in the circumstances stated in the
affidavit filed therewith, the High Court may be pleased to issue an appropriate
writ, order or direction more particularly one in the nature of Writ of
Mandamus, declaring the high-han6ed and illegal action of the 2nd
Respondent in misleading theHon'ble Chief Judicial Magistrate
Machilipatnam, Krishna District, and obtaining orders for appointment of an Advocate Commissioner vide CrI.M.P. No. 50 of 2026 in C.F. No. 02 of2026, and pursuant thereto executing the warrant and seizing the Petitioners' residential house bearing Door No. 3-139, Assessment No. 440, admeasuring 193.6 square yards, situated in Sy. No. 103-6, 7**^ Ward, Hanumanthuniguderri Village, Nuzvid Mandal, Krishna District, and further proclaiming in the village that the same would be brought to Open auction for recovery of the alleged loan amount^of Rs. 5,96,021/-, as illegal, arbitrary and contrary to Notification S.O. No. 652(E) issued by the Ministry of Finance, Department of Financial Services, dated 12.02.2021, and violative of Articles 19(1 )(e) and 21 of the Constitution of India and consequently set aside the said proceedings, direct restoration and return of the Petitioners property;
AND WHEREAS the High Court upon perusing the petition and affidavit/memorandum of grounds filed herein and upon hearing the arguments of Sri SYAM VARA PRASAD RAO P Advocate for the Petitioners, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
1. The Managing'^Director, M/s. HFL Home Finance Limited (IIFL HFL), (Formerly Known as India Infoline Housing Finance Ltd.) Having its registered head office at MFL House, Sun InfoTech Park, Road No:
16V, Plot No.B-23, Thane Industrial Area, Wagla Estate Thane-
■ 400604.
2. The Regional LegallVIanager, Mr. Deepavatha Balaji Singh Naik, S/o DMS Naik, M/s. IIFL Home Finance Limited (IIFL HFL), (Formerly Known as India Infoline Housing Finance Ltd.) No 40/5/5/1/A & 1/B, Tikkie Road, MG Road, Chandra Mouli Puram, Near Sweet Magic Hotel, Vijayawada, NTR District, Andhra Pradesh, Pin Code-520010.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 30.0:T2026 on which date the case stands posted for hearing.
The Court made the following: ORDER ' Learned counsel for petitioner submits that the amount in question is about Rs.6.00 Lakhs only, therefore, proceedings under the SARFAESI Act, 2022 could not have been initiated.'^ Notice of motion.,,.
Notice to garnishee.
Learned counsel for petitioners is permitted to take out personal notice to garnishee. ^ List the matter on 30.03.2026.
SD/- M.PRABHAKARA RAO DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Managing Director, M/s. IIFL Home Finance Limited (IIFL HFL), (Formerly Known as India Ihfoline Housing Finance Ltd.) Having its registered head office at IIFL House, Sun InfoTech Park, Road No:
16V, Plot No.B-23, Thane Industrial Area, Wagla Estate .■'S'K-:"'' 'f" -.
Thane-
400604.
2. The Regional Legal Manager, Mr. Deepavatha Balaji Singh Naik, S/o DMS Naik, M/s. IIFL Home Finance Limited (IIFL HFL), (Formerly Known as India Infoline Housing Finance Ltd.) No 40/5/5/1/A & 1/B, Tikkie Road, MG Road, Chandra Mouli Puram, Near Sweet Magic Hotel, Vijayawada, NTR District, Andhra Pradesh, Pin Code-520010 (1 & 2 by Speed Post- along-with a copy of petition and affidavit)
3. One CC to SRI. SYAM VARA^RASAD RAO P Advocate [OPUC]
4. Two spare copies i- ■ HIGH COURT LG,J & NJS,J DATED: 16/03/2026 LIST THE MATTER ON 30.03.2026 NOTICE BEFORE ADMISSION WP.No.6273 of 2026