J. Ramachandran vs Government Of Tamilnadu on 1 February, 2011

[Cites 1, Cited by 12]

Madras High Court

J. Ramachandran vs Government Of Tamilnadu on 1 February, 2011

Bench: R. Sudhakar

       

  

  

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 01.2.2011

CORAM:-

The Hon'ble Mr. Justice R. SUDHAKAR

W.P. No. 1779  of 2008

..........


J. Ramachandran				          		 .. Petitioner


Vs. 


1          GOVERNMENT OF  TAMILNADU                    
     REP. BY ITS SECRETARY  TO GOVERNEMNT,
     HOME (POLICE XYX) DEPARTMENT,  FORT ST. GEORGE  
     CHENNAI 600 009

2    THE DISTRICT REVENUE OFFICER
     CUDDALORE

3    THE REVENUE DIVISIONAL OFFICER
     CUDDALORE

4    THE INSPECTOR OF POLICE
     ECONOMIC OFFENCES WING II,  CUDDALORE

5    THE TAHSILDAR
     CHIDAMBARAM.					                   .. Respondents

		Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorari to call for the  records  of he first respondent herein in G.O.Ms.No. 1712 Home (police XYZ ) Department dated  26-11-2007 and quash the same.


		For Petitioner       : Mr. AR.L.Sundaresan
					     Sr. Counsel
						   for
					  Mrs. AR.L.Ganthimathi


		For Respondents   :  Mr. L.S.M. Hasan Fizal
					   Govt. Advocate


ORDER

This writ petition is filed to call for the records of he first respondent herein in G.O.Ms.No. 1712 Home (police XYZ ) Department dated 26-11-2007 and quash the same.

2. The petitioner, one of the Directors of the Arudhra Benefit Fund Limited has filed this writ petition. The Benefit Fund defaulted in return of deposits and therefore proceedings were initiated under the Provisions of the Tamil Nadu Protection of Interest of Depositors in Financial Establishments Act 1997 (44/1997) (herein after referred to as the 'Act'.) based on the complaints made by the individuals and consequent investigation and the recommendations of the Inspector of Police, E.O.W., the Government passed G.O.Ms.No. 1712 (Police)- XYX Department, dated 26.11.2007 granting an ad-interim order attaching the property of the financial establishments in terms of Section 3 of the said Act and the competent authority was asked to proceed under the Provisions of the Act. The properties of the petitioner/ director of the benefit fund were attached and consequently, he has filed the present writ petition challenging the Government Order on various issues. This Court granted interim protection insofar as the order of attachment is concerned and at the time of final hearing, the learned Government Advocate produced a proceedings issued by the competent authority to the Secretary to Government in Proceedings No. Na.Ka.C3/70530/2007, dated 15.12.2010 , which reads as follows:-

VERNACULAR (TAMIL) PORTION DELETED

3. In view of the subsequent events where the claim of persons have been settled, which is evident from the proceedings above, the order of attachment has to be set aside. Since there is no claim from the individuals/depositors, the basis for the Government order does not survive now and hence the impugned Government Order is liable to be set aside and accordingly set aside and the writ petition is allowed. No costs.

ra To 1 GOVERNMENT OF TAMILNADU REP. BY ITS SECRETARY TO GOVERNEMNT, HOME (POLICE XYX) DEPARTMENT, FORT ST. GEORGE CHENNAI 600 009 2 THE DISTRICT REVENUE OFFICER CUDDALORE 3 THE REVENUE DIVISIONAL OFFICER CUDDALORE 4 THE INSPECTOR OF POLICE ECONOMIC OFFENCES WING II, CUDDALORE 5 THE TAHSILDAR CHIDAMBARAM

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