Allahabad High Court
Iifl Home Finance Ltd. Gomti Nagar Lko. ... vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 10 January, 2024
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:2841-DB Court No. - 2 Case :- WRIT - C No. - 53 of 2024 Petitioner :- Iifl Home Finance Ltd. Gomti Nagar Lko. Thru. Authorised Officer Mohd. Kaab Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And 4 Others Counsel for Petitioner :- Deepak Singh,Ajit Singh Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Hon'ble Om Prakash Shukla,J.
1. Heard learned counsel for the parties.
2. By means of instant writ petition, the petitioner has sought following primary relief:-
"I. Issue writ(s), order(s) or direction(s) in the nature of mandamus or any other suitable writ order(s) or direction commanding the respondent No.2 to take appropriate steps for disposal of the application filed by the petitioners under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 preferably within a time to be fixed by this Hon'ble Court."
3. Learned counsel for petitioner submits that the grievance of the petitioner would be sufficiently met in case his case (Annexure No.A6 to the writ petition) is decided by the respondent No.2, District Magistrate, Lucknow, in a time bound manner to which, learned counsel for respondents has no objection.
4. Looking into the facts and circumstances of the case, without entering into the merits of the case, respondent No.2- District Magistrate, Lucknow is directed to consider and decide the case of petitioner (Annexure No.A6 to the writ petition), in accordance with law, by a reasoned and speaking order, after hearing all the parties concerned, as expeditiously as possible say within a period of three months from the date a certified copy of this order is placed before him.
5. With the aforesaid direction, present writ petition is disposed of.
(Om Prakash Shukla, J.) (Vivek Chaudhary, J.) Order Date :- 10.1.2024 Shubhankar