TARLOK SINGH CHAUHAN, J. - (1.)The instant petition has been filed for grant of following substantive reliefs:
"i). A writ in the nature of mandamus may kindly be issued by this Hon'ble Court directing the respondents not to take any coercive action against the petitioner in pursuance of the E-Auction Sale Notice dated 27.08.2020 and further the respondents be restrained to auction the mortgaged property mentioned at serial No. 4 in the E-Auction Sale Notice dated 27.08.2020, till the final disposal of this petition;

ii). A Writ in the nature of mandamus may kindly be issued by this Hon'ble Court directing the respondents not to take forcible possession of the property in pursuance of order dated 06.10.2020, till the final disposal of this petition.

(2.)It would be evidently clear from the prayers made aforesaid that the proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 (for short 'SARFAESI Act'), are already pending adjudication before the competent authority and what the petitioner under the guise of invoking extraordinary jurisdiction under Article 226 of the Constitution of India is trying is to thwart the proceedings so initiated by the respondents-Bank against him under the SARFAESI Act.
(3.)The petitioner claiming himself to be "aggrieved person" instead of challenging orders of the District Magistrate before the statutory forum i.e. Debt Recovery Tribunal under Section 17 of the SARFAESI Act, has approached this Court.
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