Madras High Court
Harshad Doshi vs The Authorised Officer on 10 January, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 10-01-2019
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.Nos.37798 and 37799 of 2006
And
M.P.Nos.2, 3 and 2 of 2006
Harshad Doshi .. Petitioner in WP 37798/2006
Yasumathi Doshi .. Petitioner in WP 37799/2006
Vs.
1.The Authorised Officer,
(The Assistant General Manager),
State bank of Travancore,
Chennai Main Branch,
United India Building,
Esplanade,
Chennai-600 001.
2.State Bank of Travancore,
Chennai Main Branch,
United India Building,
Esplanade,
Chennai-600 001
Represented by its Chief Manager(C&I)
3.Union of India,
Represented by the Secretary to Government,
Ministry of Finance, North Block,
New Delhi. .. Respondents in both WPs
WP No.37798 of 2006 is filed under Article 226 of the
Constitution of India praying for the issuance of a Writ of Certiorarified
Mandamus, calling for the records of the first respondent comprised in
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its notice dated 21.9.2006 bearing Ref.No.DGM/CHEN/287 and quash
the same in so far as it relates to the petitioner's property situate at
Shop No.3, Vijay Complex, Blackers Road, Chennai-600 002, situate in
Survey No.3289/3 of Triplicane Village, Chennai District and
consequently, direct the first and second respondents to forthwith
furnish the petitioner the details sought for in para 7 of the petitioner's
objection letter dated 2.8.2006 addressed to the first respondent
together with the documentary proof evidencing creation of equitable
mortgage of item Nos.1 and 2 of the first respondent's notice dated
21.9.2006 bearing Ref.No.DGM/CHEN/287, if any, for the securities
granted to M/s.Premier Marketing or Mr.Ashok Doshi.
WP No.37799 of 2006 is filed under Article 226 of the
Constitution of India praying for the issuance of a Writ of Certiorarified
Mandamus, calling for the records of the first respondent comprised in
its notice dated 21.9.2006 bearing Ref.No.DGM/CHEN/287 and quash
the same in so far as it relates to the petitioner's property situate at
Shop Nos.4,5,33, 127 and 128, Hong Kong Shopping Complex, Door
Nos.9 and 10, Ramanathan Street, T.Nagar, Chennai-600 017 and
consequently, direct the first and second respondents to forthwith
furnish the petitioner the details sought for in para 7 of the petitioner's
objection letter dated 2.8.2006 addressed to the first respondent
together with the documentary proof evidencing creation of equitable
mortgage of item Nos.2 and 3 of the first respondent's notice dated
21.9.2006 bearing Ref.No.DGM/CHEN/287, if any, for the securities
granted to M/s.Premier Marketing or Mr.Ashok Doshi.
For Petitioner in both WPs : Ms.Tanushree Arvind for
Mr.R.Parthasarathy
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For Respondents-1&2
in both WPs : Mr.P.N.Radhakrishnan
For Respondent-3
in both WPs : No Appearance
COMMON ORDER
In view of the endorsement made by the learned counsel for the writ petitioner, the writ petitions stand dismissed as infructuous. However, there shall be no order as to costs.
Consequently, connected miscellaneous petitions are also dismissed.
10-01-2019 Index : Yes.
Internet: Yes.
Speaking Order.
Svn To
1.The Authorised Officer, (The Assistant General Manager), State bank of Travancore, Chennai Main Branch, United India Building, Esplanade, Chennai-600 001.
2.The Chief Manager(C&I) State Bank of Travancore, Chennai Main Branch, United India Building, Esplanade, Chennai-600 001.
S.M.SUBRAMANIAM, J.
http://www.judis.nic.in 4 Svn
3.The Secretary to Government, Union of India, Ministry of Finance, North Block, New Delhi.
WPs 37798 & 37799 of 2006 10-01-2019 http://www.judis.nic.in