- (1.) The petitioners in this art.226 petition dated October 31,2011 are questioning a notice dated July 7, 2011 issued by the authorized officer of Union Bank of India under s.13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, and also a notice dated October 7, 2011( at p. 206) issued by the same authorized officer for taking possession of the secured assets.
(2.) Mr. Pal Chowdhury appearing for the bank submits under instructions that the notice for taking possession of the secured assets has not been issued by the authorized officer of the bank by way of measures under s.13(4) of the Act.
(3.) He has said that by issuing the notice the authorized officer of the bank only requested the petitioners to give possession of the secured assets peacefully, and that if the petitioners do not give possession of the secured assets peacefully, then the authorized officer of the bank will examine the question of taking measures under s.13(4).;