- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondents no.1, 2 & 3 and Sri Habib Ahmad, learned counsel for the respondent no.4-Bank.
(2.) Petitioner, who is an auction purchaser of the property in question auctioned by the respondent-Bank in proceedings for recovery of its outstanding loan from the borrower, has approached this Court alleging that despite confirmation of auction sale in his favour in 2010 till date, he has not been handed over possession of the property in dispute.
(3.) From the pleadings, we find that an order dated 10.12.2010 was passed by the District Magistrate under Section 14 of the SARFAESI Act, 2012 for handing over physical possession of the property in dispute. It is alleged that in pursuance thereof the petitioner also deposited a sum of Rs.30,758/- towards charges for providing police force by means of cheque, but till date despite various communications and representations, the police force has not been provided and in consequence physical possession could not be provided to him.;