DEBANGSU BASAK, J. - (1.) The petitioner assails an order dated March 20, 2017 passed by the Additional District Magistrate, Nadia under Section 14 of the Securitisation and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002.
(2.) Learned Advocate for the petitioner refers to Section 14(1) of the Act of 2002 and Section 20(2) of the Criminal Procedure Code, 1973 and submits that the Additional District Magistrate has not been notified by the State to exercise jurisdiction under the provisions of the Act of 2002. Consequently, the impugned order is without jurisdiction and should be set aside.
(3.) Learned Advocate appearing on behalf of the State makes over a notification dated September 14, 2016 issued by the District Magistrate purporting to give powers to the Additional District Magistrate to dispose of a proceeding under Section 14 of the Act of 2002.;