Gujarat High Court
Idfc First Bank Ltd. vs State Of Gujarat on 24 October, 2019
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/19139/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19139 of 2019
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IDFC FIRST BANK LTD.
Versus
STATE OF GUJARAT
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Appearance:
MR DHARMESH V SHAH(1050) for the Petitioner(s) No. 1
MR LALIT M PATEL(2239) for the Petitioner(s) No. 1
MR VISHAL P GORI(10350) for the Petitioner(s) No. 1
MR.JAYNEEL PARIKH, AGP for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 24/10/2019
ORAL ORDER
1. In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that the respondent Collector and District Magistrate is not deciding the application dated 24.06.2019 filed under Section 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ('SARFAESI Act' for short) though the statute specifies the particular time limit within which such application has to be decided.
2. Mr. Dharmesh Shah, learned counsel for the petitioner places reliance on the order passed by this Court on 05.09.2019 in Special Civil Application No.13486 of 2019 in which this Court has given specific direction to the Collector to take a decision within a stipulated time. The said order reads as under:
"1. The petitioner has approached this Court with the following prayer:Page 1 of 4 Downloaded on : Sat Oct 26 00:42:56 IST 2019 C/SCA/19139/2019 ORDER
"9(A) YOUR LORDSHIPS be pleased to issue appropriate writ, order or direction to the learned Collector and District Magistrate, Vadodara for expeditious disposal of the Securitisation Application filed by the petitioner under Section 14 of the SARFAESI Act on 13.12.2018 in accordance with law authorizing any subordinate officer to him to take possession of secured assets and forward the same to the petitioner, within a period of three weeks or within stipulated time as this Hon'ble Court deems fit and proper."
2. It is the case of the Bank that has filed an application under Section 14 of the SARFAESI Act before the respondent No.2 on 13.12.2018.
3. Mr.Dharmesh V. Shah, learned advocate for the petitioner relies on the provisions of Section 14 of the Act and submits that there is time bound schedule within which the respondent No.2 ought to have decide the application.
3.1 Mr.Dharmesh V. Shah, learned advocate for the petitioner further submits that though repeated requests have been made to respondent No.2 to decide such application, no such decision has been taken.
4. Reliance is also placed on an order passed by this Court on 10.4.2019 in the case of same petition where this Court after reproducing the relevant provisions of the Section, directed the respondent No.2 - Collector to decide the application filed by the petitioner as expeditiously as possible and not later than 30 days from the date of receipt of writ of this order.
5. Mr.Dharmesh V. Shah, learned advocate for the petitioner invites identical order in the present case.
6. In view of the order dated 10.4.2019 passed in Special Civil Application No.5309 of 2019, similar directions are issued as under:
7. On reading the provisions of Section 14, it is clear that the Chief Metropolitan Magistrate or the Page 2 of 4 Downloaded on : Sat Oct 26 00:42:56 IST 2019 C/SCA/19139/2019 ORDER District Magistrate before whom the application under Section 14 is filed, after satisfying the contents of the affidavit filed by the secured creditors has to pass appropriate orders for the purpose of taking possession of the secured asset within a period of 30 days from the date of application, and not later than 60 days. Hence, the respondent No.2 is hereby directed to adhere to the time limit prescribed in the said provisos and take appropriate decision on the application filed by the petitioner as expeditiously as possible and not later than 30 days from the date of receipt of this order.
8. Subject to the said direction, the petition is disposed of. Direct Service is permitted."
3. Mr. Shah further points out that even this Court on the earlier occasion has passed similar order in Special Civil Application No.5309 of 2019 where similar directions were issued.
4. Mr. Jayneel Parikh learned Assistant Government Pleader appears on an advance copy and he has no objection if the identical directions are issued to the Collector. Accordingly the following directions are issued.
5. The respondent District Collector and the District Magistrate before whom the application is filed under Section 14 shall, after satisfying the contents of the affidavit filed by the secured creditors has to pass appropriate orders for the purpose of taking possession of the secured asset within a period of 30 days from the date of application, and not later than 60 days.
6. Hence, the respondent is hereby directed to adhere to the time limit prescribed in the said proviso and take appropriate decision on the application dated 24.06.2019 Page 3 of 4 Downloaded on : Sat Oct 26 00:42:56 IST 2019 C/SCA/19139/2019 ORDER filed by the petitioner as expeditiously as possible and not later than 30 days from the date of receipt of this order.
7. The petition is disposed of with the above direction. Direct service is permitted.
(BIREN VAISHNAV, J) ANKIT SHAH Page 4 of 4 Downloaded on : Sat Oct 26 00:42:56 IST 2019