Punjab-Haryana High Court
Smfg India Home Finance Company Ltd vs District Magistrate Firozpur Punjab ... on 11 November, 2025
130-CWP-33386-2025 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-33386-2025
Date of decision: 11.11.2025
SMFG India Home financial institutionLtd ....Petitioner.
Versus
District Magistrate, Firozpur, Punjab and others ....Respondents.
CORAM: HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV BERRY, JUDGE
Present:- Mr. Vikas Bali, Advocate,
for the petitioner.
Mr. Vipin Pal Yadav, Addl. AG, Punjab.
.....
SHEEL NAGU, CHIEF JUSTICE (Oral)
1. The present writ petition has been filed by petitioner/ financial institution aggrieved by non-execution of the order dated 11.02.2025 (Annexure P-4) passed by the Additional District Magistrate, Ferozepur, under the provisions of Section 14 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act for brevity).
2. It is rather surprising that Additional District Magistrate, Ferozepur, or the concerned Tehsildar and Superintendent of Police, (Respondents No. 2 & 3) have failed to discharge their statutory duty of assisting and handing over physical possession of the secured asset to the petitioner/finance company.
1 of 3 ::: Downloaded on - 12-11-2025 16:30:11 ::: 130-CWP-33386-2025 -2- 2.1 Non-Performing Assets (NPAs) are a huge burden on the public exchequer, banking and financial system, and, thus, prompt enforcement of recovery mechanism under the SARFAESI Act is paramount for liquidity in the system.
3. In view of the above, this court by way of writ of mandamus directs Respondents No. 2 and 3 to execute the order dated 11.02.2025 (Annexure P-4) passed under Section 14 of SARFAESI Act by handing over physical possession of the secured asset to the petitioner financial institution as expeditiously as possible, preferably, within a period of 30 days. The petitioner finance company, thereafter, can proceed to adopt all possible legitimate means to liquidate the secured asset to recover the due amount.
4. The petition for the time being stands disposed of in the terms aforesaid. Needless to say that the guidelines laid down by Coordinate Bench in Bank of Maharashtra Vs. District Magistrate, Hisar And Others [CWP-7018-2022 decided on 28.05.2024] be adhered to by the concerned authorities.
5. We hasten to add that this order shall however be subject to any restraint/ interim/ final order which may have been passed by any judicial forum, in favour of the borrowers/ guarantor/ any aggrieved person, who is party to this lis.
6. Respondents No. 2 and 3 are directed to file a compliance report before the Registry of this Court within 45 days from the date of passing of this order. The Registry shall ensure that, in case any 2 of 3 ::: Downloaded on - 12-11-2025 16:30:12 ::: 130-CWP-33386-2025 -3- deficiency is found in the compliance report so filed, the matter be placed before the appropriate Bench on the judicial side under IOIN category.
(SHEEL NAGU) CHIEF JUSTICE (SANJIV BERRY) 11.11.2025 JUDGE preeti
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No 3 of 3 ::: Downloaded on - 12-11-2025 16:30:12 :::