VIJAYANAND SRINIVASAN vs M/S.PUNJAB NATIONAL BANK

2026:MHC:1947
W.P.No.16489 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.06.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
WP No.16489 of 2026
Vijayanand Srinivasan
S/o.M.Srinivasan,
AGI-W5,Sai Garden ICC Block,
Anna Nagar West Extension,
Chennai - 600 101.
Petitioner(s)
Vs
Punjab National Bank
Rep by its Authorized Officer,
Asset Recovery Management Branch,
Kapoorthala, Aliganji,
Lucknow, Uttar Pradesh - 226 001.
Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing the respondent to
deliver and hand over the vacant possession of land and building
situated at Villa No.75, “Palm Villas”, Nallambakkam Village,
Chengalpet Taluk and District measuring an extent of 2578.1 square
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feet of undivided share of land in Survey No.150/1APart, 1B Part, 1C
Part, 1D, 2 part, 3, 4, 157/6, 7, 8, 9, 201/7B part, 8, 9 part, 202/1
part, 2, 204/1A, 1B, 2 part, 7A, 7B, 8 part, 215/1, 2 part, 216/1, 2, 3,
217/1 part, 2 part and 218/1 part, (patta No.10872) admeasuring
approximately 12.80 acres situated at Malrojapuram, Nellikuppam
Road, Nallambakkam Village, Chegalpattu Taluk, Kancheepuram
District.
For Petitioner(s): Mr. M.L.Ramesh
For Respondent(s):Mr. M.L.Ganesh
Standing Counsel
(Through Video Conferencing)
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
The petitioner, who is an auction purchaser, has filed this writ
petition seeking issuance of a writ of mandamus directing the
respondent to deliver and hand over the vacant possession of land
and building situated at Villa No.75, “Palm Villas”, Nallambakkam
Village, Chengalpet Taluk and District measuring an extent of
2578.1 square feet of undivided share of land in Survey
No.150/1APart, 1B Part, 1C Part, 1D, 2 part, 3, 4, 157/6, 7, 8, 9,
201/7B part, 8, 9 part, 202/1 part, 2, 204/1A, 1B, 2 part, 7A, 7B, 8
part, 215/1, 2 part, 216/1, 2, 3, 217/1 part, 2 part and 218/1 part,
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(patta No.10872) admeasuring approximately 12.80 acres situated
at Malrojapuram, Nellikuppam Road, Nallambakkam Village,
Chegalpattu Taluk, Kancheepuram District.
2. The petitioner is the successful auction purchaser of
secured assets sold by the respondent/bank under the provisions of
the Securitisation and Reconstruction of Financial Assets and
Enforcement of Security Interest Act, 2002 [for brevity, " the
SARFAESI Act "). It is averred that despite the respondent bank
having received the full sale consideration and issuing a sale
certificate in favor of the petitioner on June 3, 2025, possession of
the property has yet to be delivered to the petitioner. It is alleged
that the respondent/bank is not pursuing the application for taking
physical possession and handing over the same to the petitioner.
3. Learned counsel for the respondent/bank submitted that
though an application has been filed by the bank in August, 2025
under Section 14 of the SARFAESI Act before the Chief Judicial
Magistrate, Chengalpattu, the same has till date not been
numbered. He further contended that approximately 200 cases
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remain pending before the said Court for registration and disposal,
thereby violating the time limits prescribed under the SARFAESI
Act.
4. Heard the learned counsel appearing for the parties and
have carefully gone through the materials placed before this court,
including the application filed under Section 14 of the SARFAESI
Act, the affidavit filed in support thereof, and the relevant statutory
provisions.
5. For ready reference and appreciation of the legal position,
Section 14 of the SARFAESI Act is reproduced hereunder:
“14. Chief Metropolitan Magistrate or District
Magistrate to assist secured creditor in taking
possession of secured asset.—
(1) Where the possession of any secured assets is
required to be taken by the secured creditor or if any
of the secured assets is required to be sold or
transferred by the secured creditor under the
provisions of this Act, the secured creditor may, for
the purpose of taking possession or control of any
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such secured assets, request, in writing, the Chief
Metropolitan Magistrate or the District Magistrate
within whose jurisdiction any such secured asset or
other documents relating thereto may be situated or
found, to take possession thereof, and the Chief
Metropolitan Magistrate or, as the case may be, the
District Magistrate shall, on such request being made
to him—
(a) take possession of such asset and
documents relating thereto; and
(b) forward such asset and documents to the
secured creditor:
Provided that any application by the secured creditor
shall be accompanied by an affidavit duly affirmed by
the authorised officer of the secured creditor,
declaring that—
(i) the aggregate amount of financial
assistance granted and the total claim of the
Bank as on the date of filing the application;
(ii) the borrower has created security interest
over various properties and that the Bank or
Financial Institution is holding a valid and
subsisting security interest over such
properties and the claim of the Bank or
Financial Institution is within the limitation
period;
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(iii) the borrower has created security
interest over various properties giving the
details of properties referred to in sub-clause
(ii) above;
(iv) the borrower has committed default in
repayment of the financial assistance granted
aggregating the specified amount;
(v) consequent upon such default in
repayment of the financial assistance the
account of the borrower has been classified
as a non-performing asset;
(vi) affirming that the period of sixty days
notice as required by the provisions of sub-
section (2) of section 13, demanding
payment of the defaulted financial assistance
has been served on the borrower;
(vii) the objection or representation in reply
to the notice received from the borrower has
been considered by the secured creditor and
reasons for non-acceptance of such objection
or representation had been communicated to
the borrower;
(viii) the borrower has not made any
repayment of the financial assistance in spite
of the above notice and the Authorised
Officer is, therefore, entitled to take
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possession of the secured assets under the
provisions of sub-section (4) of section 13
read with section 14 of the principal Act;
(ix) that the provisions of this Act and the
rules made thereunder had been complied
with:
Provided further that on receipt of the affidavit
from the Authorised Officer, the District
Magistrate or the Chief Metropolitan
Magistrate, as the case may be, shall after
satisfying the contents of the affidavit pass
suitable orders for the purpose of taking
possession of the secured assets within a
period of thirty days from the date of
application :
Provided also that if no order is passed by the
Chief Metropolitan Magistrate or District
Magistrate within the said period of thirty days
for reasons beyond his control, he may, after
recording reasons in writing for the same, pass
the order within such further period but not
exceeding in aggregate sixty days.
Provided also that the requirement of filing affidavit
stated in the first proviso shall not apply to
proceeding pending before any District Magistrate or
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the Chief Metropolitan Magistrate, as the case may
be, on the date of commencement of this Act.
(1A) The District Magistrate or the Chief Metropolitan
Magistrate may authorise any officer subordinate to
him,—
(i) to take possession of such assets and
documents relating thereto; and
(ii) to forward such assets and documents to
the secured creditor.
(2) For the purpose of securing compliance with the
provisions of sub-section (1), the Chief Metropolitan
Magistrate or the District Magistrate may take or
cause to be taken such steps and use, or cause to be
used, such force, as may, in his opinion, be
necessary.
(3) No act of the Chief Metropolitan Magistrate or the
District Magistrate any officer authorised by the Chief
Metropolitan Magistrate or District Magistrate done in
pursuance of this section shall be called in question
in any court or before any authority.”
[ emphasis supplied ]
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6. Having considered the statutory scheme under Section 14
of the SARFAESI Act, this Court finds it appropriate to examine the
nature and scope of the powers exercisable by the authorities under
Section 14 of the SARFAESI Act in the light of the authoritative
pronouncements of the Supreme Court, which have settled the legal
position beyond any doubt.
7. Qua the proposition that the nature of power under Section
14 of the SARFAESI Act is ministerial and not adjudicatory, and
essence of time, it is apposite to refer to the following decisions of
the Supreme Court:
(a) The Supreme Court in R.D.Jain and Company v. Capital
1
First Limited and others , comprehensively examined the nature of
powers under Section 14 of the SARFAESI Act. The Supreme Court,
after detailed analysis of the statutory scheme and the Statement
of Objects and Reasons of the SARFAESI Act, held at Paragraphs 24,
25 and 26 that:
1 (2023) 1 SCC 675
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“24.  As mandated by Section 14 of
the Sarfaesi Act, the CMM/DM has to act within
the stipulated time-limit and pass a suitable
order for the purpose of taking possession of
the secured assets within a period of 30 days
from the date of application which can be
extended for such further period but not
exceeding in the aggregate, sixty days. Thus,
the powers exercised by the CMM/DM is a
ministerial act. He cannot brook delay. Time is
of the essence. This is the spirit of the special
enactment.
25. As observed and held by this Court in NKGSB
Coop. Bank Ltd. v. Subir Chakravarty, (2022) 10 SCC
286, the step taken by the CMM/DM while taking
possession of the secured assets and documents
relating thereto is a ministerial step. It could be
taken by the CMM/DM himself/herself or through any
officer subordinate to him/her, including the
Advocate Commissioner who is considered as an
officer of his/her court. Section 14 does not oblige
the CMM/DM to go personally and take possession of
the secured assets and documents relating thereto.
Thus, we reiterate that the step to be taken by the
CMM/DM under Section 14 of the Sarfaesi Act, is a
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ministerial step. While disposing of the
application under Section 14 of
the Sarfaesi Act, no element of quasi-judicial
function or application of mind would require.
The Magistrate has to adjudicate and decide the
correctness of the information given in the
application and nothing more. Therefore,
Section 14 does not involve an adjudicatory
process qua points raised by the borrower
against the secured creditor taking possession
of secured assets .
26. Thus, in view of the scheme of the Sarfaesi Act,
more particularly, Section 14 of the Sarfaesi Act and
the nature of the powers to be exercised by the
learned Chief Metropolitan Magistrate/learned District
Magistrate, the High Court in the impugned
judgment and order has rightly observed and held
that the power vested in the learned Chief
Metropolitan Magistrate/learned District Magistrate is
not by way of persona designata.”
[emphasis supplied]
(b) The aforesaid principles were reiterated and affirmed by
the Supreme Court in Balkrishna Rama Tarle (Dead) through Legal
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2
Representatives v. Phoenix ARC Private Ltd . In that case, the
Additional District Magistrate had kept the application pending
under Section 14 on the premise that only after the tenancy rights
of the occupant were terminated by following due process of law the
application would be decided. The High Court set aside the said
order and directed the authority concerned to proceed with the
application in accordance with Section 14 of the SARFAESI Act. The
Supreme Court dismissed the Special Leave Petition and affirmed
the High Court's order, holding at Paragraphs 18 to 21 thus:
“18.  Thus, the powers exercisable by CMM/DM
under Section 14 of the Sarfaesi Act are
ministerial steps and Section 14 does not
involve any adjudicatory process qua points
raised by the borrowers against the secured
creditor taking possession of the secured
assets. In that view of the matter once all the
requirements under Section 14 of the Sarfaesi Act
are complied with/satisfied by the secured creditor, it
is the duty cast upon the CMM/DM to assist the
secured creditor in obtaining the possession as well
as the documents related to the secured assets even
with the help of any officer subordinate to him
2 (2023) 1 SCC 662
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and/or with the help of an advocate appointed as
Advocate Commissioner. At that stage, the
CMM/DM is not required to adjudicate the
dispute between the borrower and the secured
creditor and/or between any other third party
and the secured creditor with respect to the
secured assets and the aggrieved party to be
relegated to raise objections in the proceedings
under Section 17 of the Sarfaesi Act, before the
Debts Recovery Tribunal.
19. Under the circumstances in the present case, no
error has been committed by the High Court in
setting aside the order dated 27-8-2021 passed by
the designated authority keeping the application
pending till the secured creditor initiates the legal
proceedings for eviction of the tenant cannot get the
possession in an application under Section 14 of
the Sarfaesi Act. The High Court has rightly directed
the designated authority to proceed further with the
application under Section 14 of the Sarfaesi Act, and
to dispose of the same in accordance with the
provisions of Section 14 of the Sarfaesi Act.
20. Now so far as the reliance placed upon the
decision of this Court in Harshad Govardhan
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Sondagar v. International Assets Reconstruction Co.
Ltd., (2014) 6 SCC 1, by the learned counsel
appearing on behalf of the petitioner is concerned,
the same shall not be applicable to the facts of the
case on hand, what is observed by this Court in the
aforesaid case is the DM/CMM has to give a
notice and opportunity of hearing to the person
in possession of the secured assets claiming to
be a “Class (1) or (2)” lessee of mortgagor/
borrower, as well as to secured creditor,
consistent with the principles of natural justice,
and then take a decision. In the said decision, it
is not observed that the DM/CMM has to
adjudicate the rights between the parties.
21. Now so far as the reliance placed upon the
decision of this Court in the case of Vishal N.
Kalsaria v. Bank of India, (2016) 3 SCC 762, by the
learned counsel appearing on behalf of the petitioner
is concerned, the said decision shall also not be
applicable to the facts of the case on hand. In the
said decision, the question before this Court was of
conflict of claim under the Maharashtra Rent Control
Act, 1999 and the provisions of the Sarfaesi Act, and
which law will prevail. The scope and ambit of the
powers to be exercised under Section 14 of
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the Sarfaesi Act were not directly in question before
this Court. Even as observed and held by this Court
in the aforesaid decision, a judgment cannot be
interpreted and applied to fact situations by reading
it as a statute. One cannot pick up a word or
sentence from a judgment to construe that it is the
ratio decidendi on the relevant aspects of the case
(para 33).”
8. The High Court of Madhya Pradesh at Indore in Equitas
3
Small Finance Bank Limited v. The State of Madhya Pradesh , [to
which one of us was a Member - the Chief Justice] was confronted
with a situation strikingly similar to what is encountered by this
Court. In that case, the Chief Judicial Magistrate, Khargone, had
neither registered the application under Section 14 of the SARFAESI
Act, nor taken any steps to proceed, instead listing the matter for
arguments on registration. The Madhya Pradesh High Court, while
allowing the writ petition and issuing comprehensive guidelines,
observed:
“18. This Court every other day is dealing with
number of cases where District Magistrate/Additional
District Magistrate/Chief Judicial Magistrate instead
3 W.P.No.26176/2023 decided on 23.11.2023
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of complying with the provisions of Section 14 of the
SARFAESI Act either exceed their jurisdiction by
adjudicating the case or sitting tight over the matter,
as in the case in hand. In the considered opinion of
this Court, Chief Judicial Magistrate, Khargone has
travelled beyond the scope of Section 14 of the
SARFAESI Act, in as much as, that in place of
deciding the application within the stipulated time
which was filed in December, 2022, the application is
kept pending for months together for arguments on
registration of the case which is not warranted as per
the provisions of Section 14 of the SARFAESI Act.
The Chief Judicial Magistrate attained the role of
adjudicatory authority/functus officio. This Court as
well as the Apex Court time and again
reiterated that the role of DM/ADM/CJM is
ministerial in nature so far as Section 14 of the
SARFAESI Act is concerned and not that of
adjudication. In number of cases, it is seen that
the orders are being passed as per convenience
of the Officer concerned without following the
mandate of this Court as well as the Apex
Court.
19. In view of the above discussion, it is clear as day
light that DM/ADM/CJM have to strictly follow the
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provisions of Section 14 of SARFAESI Act as well as
law laid down by the Apex Court in the case of R.D.
Jain & Company (supra) and Kotak Mahindra Bank
Limited v Girnar Corrugators Private Limited and
others, (2023) 3 SCC 210, in deciding the
applications filed by the secured creditors keeping in
the mind the interest of lessee/tenant of borrowers
also as held in the cases of Harshad Govardhan
Sondagar & Vishal N.Kalsaria (supra).
20. Accordingly, the present petition is allowed with
the following directions:
A. The Chief Judicial Magistrate, Khargone is directed
to decide the pending application of the petitioner as
well as other pending applications in accordance with
law keeping in view the statutory provisions as
contained in Section 14 of the SARFAESI Act as well
as in the light of the judgments mentioned above,
within a period of 30 days from the date of receipt of
certified copy of the order passed today.
B. Looking to the fact that being aggrieved by the
inaction of the DM/ADM/CJM in deciding the
applications filed under Section 14 of SARFAESI Act,
the secured creditors rushed to this Court leading to
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opening of a flood gate of writ petitions, in the
considered opinion of this Court, it would be apposite
to issue guidelines/directions to be followed by these
DM/ADM/CJM while passing orders for deciding
applications u/S 14 of the SARFAESI Act which are as
follows:
(i) DM/ADM/CJM have to determine whether secured
assets fall within their territorial jurisdiction.
(ii) whether notice u/s 13(2) of the SARFAESI Act
has been furnished by the secured creditor and also
whether the case of secured creditor falls under the
any of the exceptions provided under Section 31 of
the SARFAESI Act?
(iii) DM/ADM/CJM is not at all required to hear
the application u/s 14 of the SARFAESI Act for
the purpose of registration of the case.
(iv) DM/ADM/CJM acting under Section 14 of
the SARFAESI Act is not required to give notice
either to the borrower or to the 3rd party.
(v) The DM/ADM/CJM shall ensure that the secured
creditor should file an affidavit declaring that the
terms and conditions prescribed u/S 14(1) of the
SARFAESI Act are satisfied.
(vi) DM/ADM/CJM should ensure that
application filed u/S 14 of the SARFAESI Act
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shall be decided as expeditiously as possible,
preferably within 45 days from the date of filing
of such an application .”
[ emphasis supplied ]
9. This Court is in complete agreement with the above
observations. The State of Tamil Nadu is no exception to this
phenomenon. This Court has been inundated with writ petitions filed
by various banks, financial institutions and asset reconstruction
companies aggrieved by the inaction or excess of jurisdiction by the
Designated Authorities under Section 14 of the SARFAESI Act. Such
avoidable litigation not only burdens this Court, but also defeats the
very purpose of the SARFAESI Act, which is a special legislation
enacted with the specific object of enabling expeditious recovery of
secured assets to reduce non-performing assets (NPAs) in the
banking sector.
10. In view of the foregoing discussion and the settled legal
position as enunciated by the Supreme Court, we issue the
following directions applicable to all Chief Metropolitan Magistrate/
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Judicial Magistrates/District Magistrates exercising powers under
Section 14 of the SARFAESI Act across the State of Tamil Nadu:
(i) Upon receipt of a written application under
Section 14(1) of the SARFAESI Act from a secured
creditor, the CMM/CJM/DM (hereinafter collectively
referred to as "the Designated Authority") shall
immediately register the application. No application
under Section 14 of the SARFAESI Act shall be listed
for arguments on registration. The Designated
Authority is not required to conduct any pre-
registration hearing whatsoever.
(ii) Upon registration, the Designated Authority shall
verify only the following two aspects:
(a) whether the secured assets fall within its
territorial jurisdiction;
(b) whether a notice under Section 13(2) of
the SARFAESI Act has been duly served upon
the borrower;
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(c) whether the application is accompanied
by the affidavit as mandated under the first
proviso to Section 14(1) of the SARFAESI
Act, duly affirmed by the authorized officer of
the secured creditor, affirming compliance of
clauses (i) to (ix) thereof; and
(d) The Designated Authority shall also
ascertain whether the case of the secured
creditor falls under any of the exceptions
provided under Section 31 of the SARFAESI
Act.
(iii) The nature of the inquiry under Section 14 of
the SARFAESI Act is ministerial and not adjudicatory.
The Designated Authority is not required and is
indeed prohibited from adjudicating upon any dispute
between the secured creditor and the borrower, or
between the secured creditor and any third party
( including any person in possession of the secured
assets ), in an application under Section 14 of the
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SARFAESI Act. All such disputed questions of law or
fact are exclusively within the jurisdiction of the
Debts Recovery Tribunal under Section 17 of the
SARFAESI Act.
(iv) The Designated Authority is not required to
issue notice to the borrower, mortgagor, guarantor,
or any third party before passing an order under
Section 14(1) of the SARFAESI Act. The power under
Section 14(2) is an enabling provision and the
Designated Authority may, if necessary, use force for
securing compliance.
(v) Upon being satisfied about the contents of the
affidavit and the existence of its territorial
jurisdiction, the Designated Authority shall pass a
suitable order within 30 days from the date of filing
of the application, as mandated by the second
proviso to Section 14(1) of the SARFAESI Act. In
exceptional circumstances beyond the control of the
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Designated Authority, the said period may be
extended by recording reasons in writing, but shall
not exceed 60 days in the aggregate from the date of
filing of the application.
(vi) The Designated Authority is competent to
authorise any officer subordinate to it, in accordance
with Section 14(1-A), to take possession of the
secured assets and documents relating thereto and
forward the same to the secured creditor. The
Designated Authority may, if it deems fit, appoint an
Advocate Commissioner as an officer of its court for
this purpose.
(vii) In cases where the secured assets have been
given on lease or tenancy by the borrower prior to
the mortgage and the tenant/lessee is in occupation,
the Designated Authority shall be guided by the
mandate of the Supreme Court in Harshad
Govardhan Sondagar v. International Assets
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4
Reconstruction Co. Ltd , and Vishal N. Kalsaria v.
5
Bank of India . In such cases, a notice and
opportunity of hearing shall be given to the person
claiming to be a Class 1 or Class 2 lessee/tenant,
consistent with the principles of natural justice,
before passing an order under Section 14 of the
SARFAESI Act. However, such inquiry shall be limited
to verification of the genuineness of the tenancy
claim and shall not result in adjudication of inter se
rights. The Designated Authority shall not defer its
decision indefinitely on account of such occupancy;
the decision must be rendered within the overall
time-limit under Section 14(1) of the SARFAESI Act.
(viii) Any person aggrieved by an order passed
under Section 14 or by any step taken under Section
13(4) of the SARFAESI Act, including a tenant or
occupant, has a statutory remedy of appeal/
application under Section 17 of the SARFAESI Act
4 (2014) 6 SCC 1
5 (2016) 3 SCC 762
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before the Debts Recovery Tribunal having
jurisdiction. The Designated Authority shall, in its
order, make note of this statutory remedy available
to any aggrieved party.
(ix) In the event the Designated Authority fails to
pass an order within the time-limit prescribed under
Section 14 of the SARFAESI Act and the secured
creditor or aggrieved party approaches this Court by
way of a writ petition, the Designated Authority shall
file a statement of reasons for the delay before this
Court. Unexplained delays in deciding applications
under Section 14 of the SARFAESI Act shall be
viewed seriously by this Court and may attract
adverse comments and, in appropriate cases,
consequential orders.
(x) This Court is conscious that a large volume of
applications under Section 14 of the SARFAESI Act
are pending before various courts across the State of
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Tamil Nadu. To ensure the effective implementation
of these directions, the Registrar General shall
forward a copy of this order with a direction to all
Principal District and Sessions Judges in the State of
Tamil Nadu, with a further direction to circulate it to
all Metropolitan Magistrates, Chief Judicial
Magistrates and Additional Chief Judicial Magistrates
who are exercising or likely to exercise jurisdiction
under Section 14 of the SARFAESI Act within their
respective districts.
(xi) The Registry shall also send a copy of this order
to the Chief Secretary, Government of Tamil Nadu,
with a request to circulate this order among all
District Magistrates/Additional District Magistrates in
the State of Tamil Nadu, so as to avoid unnecessary
delays and the opening of a flood-gate of writ
petitions before this Court.
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11. In view of the aforesaid discussion and directions, the
present writ petition is disposed of with the following specific
directions:
(a) The Chief Judicial Magistrate, Chengalpattu, is
directed to take up the application filed by the
respondent under Section 14 of the SARFAESI Act
and to decide and dispose of the same in accordance
with the provisions of Section 14 of the SARFAESI
Act and in the light of the directions issued by this
Court in the preceding paragraph, within a period of
30 days from the date of receipt of a copy of this
order.
(b) The Chief Judicial Magistrate, Chengalpattu,
shall not adjourn the application under Section 14 of
the SARFAESI Act, except if it is absolutely
necessary, and shall not list it for arguments on
registration or for any inquiry extraneous to the
scope of Section 14 of the SARFAESI Act.
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W.P.No.16489 of 2026
There shall be no order as to costs.
(SUSHRUT ARVIND DHARMADHIKARI,CJ) (G.ARUL MURUGAN,J)
05.06.2026
Index : Yes
Neutral Citation : Yes
Note to Registry:
Mark a copy of this order to:
(i) The Registrar General,
High Court of Madras.
(ii) The Chief Secretary
Government of Tamil Nadu
Secretariat, Fort St. George
Chennai – 600 009.
sasi
To:
Punjab National Bank
Rep by its Authorized Officer,
Asset Recovery Management Branch,
Kapoorthala, Aliganji,
Lucknow, Uttar Pradesh - 226 001.
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W.P.No.16489 of 2026
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
(sasi)
WP No.16489 of 2026

05.06.2026
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