- (1.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that the respondent District Magistrate is not deciding the application dated 11.09.2019 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.) As the order is for the purpose of compliance of statutory provision, formal notice is not found necessary.
(3.) MR. BHARAT RAO, learned counsel for the petitioner submitted that the petitioner on 11.09.2019 applied to the Collector and District Magistrate under Section 14 of the SARFAESI Act, 2002 for taking possession of the immovable properties mortgaged by the partners and guarantors along with required documents.;