Madras High Court
Mp Shan Industries Pvt. Ltd vs Union Of India on 9 January, 2015
Bench: Satish K. Agnihotri, M. Venugopal
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.01.2015 CORAM THE HON'BLE MR. JUSTICE SATISH K. AGNIHOTRI AND THE HON'BLE MR.JUSTICE M. VENUGOPAL W.P. Nos. 456 and 457 of 2015 and M.P. No.1 of 2015 MP Shan Industries Pvt. Ltd. Represented by its Director Sri P. Umasankar No.33, Kongu Nagar Extn. I Street Tiruppur 641 607 Petitioner in both the WPs vs. 1 Union of India represented by the Secretary to Government Ministry of Finance Department of Economic Affairs Room No.34-C New Delhi 110 001 - India 2 Reserve Bank of India represented by its Chairman and Managing Director 6 Parliament Street New Delhi 110 001 3 The Authorised Officer Punjab National Bank BO: AGMO, Tirupur No.54, Sabari Street Tirupur 641 601 Respondents in both the WPs Prayer in W.P. No.456 of 2015: Writ Petition filed under Article 226 of the Constitution of India seeking a writ of declaration declaring the provisions of Section 2(1)(o) of the Securitization and Reconstruction of Financial Assets and Enforcement of Securities Act, 2002, as arbitrary, unconstitutional and opposed to public policy, null and void and the same being ultra vires the Constitution of India. Prayer in W.P. No.457 of 2015: Writ Petition filed under Article 226 of the Constitution of India seeking a writ of declaration declaring the Guidelines No.DBOD.No.BP.BC.9/21.04.048/2012-13 issued by the Reserve Bank of India dated 02.07.2012 relating to the classification of accounts as a non performing asset as arbitrary, unconstitutional and opposed to public policy. For petitioner in M/s. Al. Ganthimathi both the WPs for M/s. K.P.S. Palanivel Rajan For R1 in Mr. C. Kanagaraj both the WPs COMMON ORDER
The question involved in these writ petitions, viz., the validity and constitutionality of Section 2(1)(o) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, came up for consideration in a batch of writ petitions. A Division Bench of this Court, in Deccan Chronicles Holdings Ltd. and others vs. Union of India, represented by its Joint Secretary, Ministry of Finance, Department of Economic Affairs, New Delhi- 110 011 and others1, upheld the constitutional validity of the said provision and dismissed the said batch of writ petitions.
2. In view of the above, these writ petitions are also dismissed. No costs. Connected Miscellaneous Petitions are closed.
(S.K.A.J.) (M.V.J.) 09.01.2015 Index : Yes/No Internet : Yes/No cad SATISH K. AGNIHOTRI, J. and M. VENUGOPAL, J. cad To 1 The Secretary to Government Ministry of Finance Department of Economic Affairs Room No.34-C New Delhi 110 001 - India 2 The Chairman Reserve Bank of India and Managing Director 6 Parliament Street New Delhi 110 001 3 The Authorised Officer Punjab National Bank BO: AGMO, Tirupur No.54, Sabari Street Tirupur 641 601 W.P. Nos. 456 and 457 of 2015 09.01.2015