Karnataka High Court
Mr. Mahaboob Solapur vs Jana Small Finance Bank Limited on 25 November, 2025
Author: M.G.S.Kamal
Bench: M.G.S.Kamal
-1-
NC: 2025:KHC-K:7192
WP No. 203248 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 25TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.G.S.KAMAL
WRIT PETITION NO. 203248 OF 2025 (GM-DRT)
BETWEEN:
MR. MEHABOOB SOLAPUR
S/O DADAPEER SOLAPUR,
AGE: 33 YEARS,OCC: AGRICULTURE,
R/O. #344, NISAR MADDI LAL BANGALA,
TQ. AND DIST. VIJAYAPURA 586101.
...PETITIONER
(BY SMT. HEMA V. S., ADVOCATE)
AND:
1. JANA SMALL FINANCE BANK LIMITED
Digitally signed by
SHIVALEELA HAVING REGISTERED OFFICE AT THE FAIRWAY,
DATTATRAYA GROUND AND FIRST FLOOR OFF DOMLUR,
UDAGI
Location: HIGH KORAMANGALA, INNER RING ROAD NEXT TO EGL
COURT OF
KARNATAKA BUSINESS PARK, CHALLAGHATTA, BENGALURU,
AND BRANCH OFFICER AT CTC NO 1334/A II ND
FLOOR ABOVE JAWYALAXMI TRANSPORT CO,
NEAR GANAPATHI COWK SHAHAPET, BIJAPUR
KARNATAKA,
REPRESENTED BY ITS,
AUTHORIZED OFFICER,
MR BABU SREEJITH
S/O C V MUKUNDAN,
AGE: 48 YEARS.
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NC: 2025:KHC-K:7192
WP No. 203248 of 2025
HC-KAR
2. MRS.KHATUNABI SOLAPUR
W/O DADAPIR SOLAPUR,
AGE: 50 YEARS,
R/O. #344, NISAR MADDI LAL BANGALA,
TQ. AND DIST. VIJAYAPURA-586101.
3. MRS. MAHEEROON MEHABOOB SOLAPUR
S/O HUSSAIN SAB,
AGE: 43 YEARS,
R/O. #344 NISAR MADDI LAL BANGALA,
TQ. AND DIST. VIJAYAPURA-586101.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO A) ISSUE WRIT OF
CERTIORARI QUASHING THE IMPUGNED ORDER DATED:
22.07.2025, IN CRL.MISC.78/2025 VIDE ANNEXURE-B PASSED
BY THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM,
VIJAYAPURA. B) ISSUE ANY WRIT OR DIRECTIONS OR
ORDERS AS THIS HON'BLE COURT DEEMS FIT IN
CIRCUMSTANCES OF CASE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL
ORAL ORDER
(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL) This petition is filed by the petitioner being aggrieved by the order dated 22.07.2025 passed in Crl.Misc.No.78/2025 on the file of the Prl. Senior Civil -3- NC: 2025:KHC-K:7192 WP No. 203248 of 2025 HC-KAR Judge & CJM, Vijayapura, vide Annexure-B, by which in furtherance to the provisions of Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, 'SARFAESI Act), the Prl. Senior Civil Judge & CJM, Vijayapura, had passed order for taking possession of the secured asset.
2. The order passed is amenable for appeal under Section 17 of the SARFAESI Act. Reserving liberty to raise all such contentions as may be available under law, the petition is disposed of.
3. Time spent in this petition shall be taken into consideration while considering the application for condonation of delay, if any.
Sd/-
(M.G.S.KAMAL) JUDGE SDU LIST NO.: 1 SL NO.: 55 CT:PK