Prashant Kumar Mishra, J
1. It appears, despite having passed the order under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of
Security Interest Act, 2002 on 12.06.2017, the order has not been given effect to by doing all consequential acts. By Annexure-P-3, the Additional
Tehsildar, Raipur has further communicated to Mal Jamadar, Tehsil Office, Raipur, but the actual physical possession of the property has not been
handed over to the petitioner.
2. Learned counsel for the petitioner would submit that the order passed by the District Magistrate has attained finality, as the same was never
assailed before this Court or any other jurisdictional Forum, yet possession of the stressed property has not been handed over to the petitioner.
3. Considering the order (Annexure-P-2) passed by the District Magistrate, Raipur under Section 14 of the Act, 2002, the writ petition is disposed of
with direction to the District Magistrate, Raipur to take all necessary steps for handing over the actual physical possession of the stressed property to
the petitioner within a period of 1 month from the date of submission of certified copy of this order.
