SATYA POOT MEHROTRA, S.C.AGARWAL, JJ. - (1.) IT appears that the petitioners took loan from the respondent no.4-Punjab National Bank.
(2.) THE petitioners committed default in payment of the said loan. Consequently, proceedings under the Securisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 have been initiated against the petitioners. Notice under Section 13(2) of the aforesaid Act was issued to the petitioner. The said notice was followed a notice dated 27.2.2008 issued under Section 13(4) of the aforesaid Act. An application under Section 14 of the aforesaid Act was filed by the respondent no.4 -Bank for taking possession of the property given by the petitioners as security for the aforesaid loan.
(3.) BY the Order dated 26.10.2009 (Annexure 1 to the Writ Petition), the Additional District Magistrate ( Finance and Revenue), Agra has issued directions for handing over the physical and actual possession of the property given as security by the petitioners to the respondent no.4-Bank,;