Madras High Court
K.Sridevi vs The Reserve Bank Of India on 3 January, 2023
Author: D.Krishnakumar
Bench: D.Krishnakumar, R.Vijayakumar
W.P.(MD) No.28731 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.01.2023
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
AND
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD)No.28731 of 2022
and
W.M.P.(MD)No.22720 of 2022
K.Sridevi ... Petitioner
-Vs-
1.The Reserve Bank of India,
Rep. by Deputy Governor,
Department of Banking Operations &
Development, Central Office Building,
Shahid Bhagat Singh Marg, Mumbai-400 001.
2.National Housing Bank,
3rd Floor, Indian Habitat Centre,
Lodhi Road, New Delhi-110 004.
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W.P.(MD) No.28731 of 2022
3.The Banking Ombudsman,
Reserve Bank of India,
Second Floor, Fort Glacis,
Post Box No.40, Rajaji Salai,
Chennai-600001.
4.Banking Ombudsman,
(Tamil Nadu Union Terriotories of
Pondicherry and Andaman Nichobar Islands),
Challa Mall, 8th Floor,
11/11A, Sir Theagaraya Road, T.Nagar,
Chennai-600 017.
5.The District Collector,
Thoothukudi District, Thoothukudi.
6.South Indian Bank Ltd.,
Head Office, T.B.Road, Mission Quarters,
Thrissur-680 001, Kerala, India.
7.South Indian Bank Ltd.,
Rep its Authorized Officer,
Madurai Regional Office,
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W.P.(MD) No.28731 of 2022
1st Floor, YMCA Building,
70 Feet Road, Ellis Nagar,
Madurai-625016.
8.The Branch Manager,
South Indian Bank Ltd.,
Thoothukudi Branch,
Thoothukudi.
9.Jeyasri
10.Maharaja ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Certiorari, to call for the records pertaining to the impugned order in
Ref.No.RO/MADU/GEN/401/2022-23, dated 22.11.2022 passed by the 7th
respondent and quash the same as illegal.
For Petitioner : Mr.J.David Ganesan
For R5 : Mr.K.Balasubramani,
Special Government Pleader
For R6 to R8 : Mr.R.Pandivel,
Standing Counsel
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W.P.(MD) No.28731 of 2022
ORDER
[Order of the Court was made by D.KRISHNAKUMAR, J.] The rejection order of the 7th respondent dated 22.11.2022, rejecting the request of the petitioner to remove the lock and seal from the secured property of the petitioner, is under challenge in this Writ Petition.
2.Today, when the matter was taken up for hearing, the learned counsel for the petitioner and the learned Standing Counsel for the respondents 6 to 8 jointly submitted that the petitioner has settled the entire outstanding amount to the Bank under the OTS scheme, therefore, nothing survives in this Writ Petition. However, the learned counsel for the petitioner seeks appropriate direction to the Bank to remove the lock and seal from the property and hand over the possession to the petitioner.
3.Recording the aforesaid submission, this Writ Petition stands dismissed. As regards the request of the petitioner, the Bank shall remove the lock and seal from the petitioner's property and hand over the possession to her Page 4 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.28731 of 2022 at an earliest without any further delay. No costs. Consequently, connected miscellaneous petition is closed.
[D.K.K., J.] & [R.V., J.]
03.01.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
MYR
To
The District Collector,
Thoothukudi District,
Thoothukudi.
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https://www.mhc.tn.gov.in/judis W.P.(MD) No.28731 of 2022 D.KRISHNAKUMAR, J.
AND R.VIJAYAKUMAR, J.
MYR W.P.(MD)No.28731 of 2022 03.01.2023 Page 6 of 6 https://www.mhc.tn.gov.in/judis