Madras High Court
P.Allwyn Prabhu vs The Governor on 10 December, 2009
Author: M.Jaichandren
Bench: M.Jaichandren
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATE: 10/12/2009 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN Writ Petition(MD)No.13041 of 2009 and M.P.(MD) Nos.1 and 2 of 2009 P.Allwyn Prabhu .. Petitioner Vs 1.The Governor, The Reserve Bank of India, New Delhi. 2.The Secretary to the Government, Department of Finance, Government of India, New Delhi. 3.The District Collector, Thoothukudi District, Thoothukudi. 4.The Superintendent of Police, Thoothukudi District, Thoothukudi. 5.The Revenue Divisional Officer, Thoothukudi District, Thoothukudi. 6.The Inspector of Police, South Police Station, Thoothukudi, Thoothukudi District. 7.The Branch Manager, HDFC Bank, No.7-A, West Veli Street, Madurai. 8.Mr.Swaminathan, The Collection Manager, HDFC Bank, No.7-A, West Veli Street, Madurai. .. Respondents Prayer Writ Petition filed under Article 226 of the Constitution of India, for issuance of a Writ of Mandamus, directing the respondents No.1 to 6 to consider the petitioner's representation dated 25.11.2009 and further direct them to ensure that the respondents No.7 and 8 are strictly following the conditions stipulated in "CODE OF BANK'S COMMITMENT TO CUSTOMERS (BCSBI CODE)" in respect of the petitioner's vehicles loan. !For Petitioner ... Mr.R.Anand ^For Respondents R1 & R2 ... Mr.T.Jeyakumar R3 to R6 ... Mr.S.C.Herold Singh Government Advocate R7 & R8 ... Mr.Pala Ramasamy Special Government Pleader * * * * * :ORDER
Heard Mr.R.Anand, the learned counsel appearing for the petitioner and Mr.T.Jeyakumar, learned counsel appearing for the respondents 1 and 2, Mr.S.C.Herold Singh, learned Government Advocate, appearing for the respondents 3 to 6 and Mr.Pala Ramasamy, learned Special Government Pleader, appearing for the respondents 7 and 8.
2. At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the fourth respondent is directed to dispose of the representation, dated 25.11.2009, on merits and in accordance with law, within a specified period.
3. The learned counsels appearing on behalf of the respondents, has no objection for such an order being passed by this Court.
4. In view of the submissions made by the learned counsels appearing on either side, the fourth respondent is directed to dispose of the representation, dated 25.11.2009, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner, to the respondents 7 and 8, as well as to the other parties concerned, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 25.11.2009, to the fourth respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.
5. Accordingly, the writ petition is disposed of, with the above directions. No costs. Consequently, connected miscellaneous petitions are also closed.
cs To
1.The Governor, The Reserve Bank of India, New Delhi.
2.The Secretary to the Government, Department of Finance, Government of India, New Delhi.
3.The District Collector, Thoothukudi District, Thoothukudi.
4.The Superintendent of Police, Thoothukudi District, Thoothukudi.
5.The Revenue Divisional Officer, Thoothukudi District, Thoothukudi.
6.The Inspector of Police, South Police Station, Thoothukudi, Thoothukudi District.
7.The Branch Manager, HDFC Bank, No.7-A, West Veli Street, Madurai.