- (1.) We have heard Shri S.C. Pandey, learned counsel for the petitioner and Shri P. N. Tripathi, learned counsel for the respondent No. 1-Allahabad Bank.
(2.) As per the averments made in the writ petition, the petitioner took housing loan from the respondent No. 1-Bank. The property in question was given as security for the said loan. Default was committed in respect of the said loan. Consequently, proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short "the Act") have been initiated. Sale Certificate dated 4.10.2008 has been filed as Annexure-4A to the writ petition. An order dated 25.2.2011 under Section 14 of the Act has also been passed, copy whereof has been filed as Annexure-5 to the writ petition.
(3.) The petitioner has filed the present writ petition, inter alia, praying for quashing the said order dated 25.2.2011.;