LEELAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have sought for a writ of mandamus or any other writ or direction declaring that the detention of the petitioners is void ab initio and for a direction to release the petitioners with immediate effect.

(2.) The petitioners contend that they have been lodged in Mysore Central Prison, for non-compliance of various orders passed by the District Consumer Disputes Redressal Forum, Mysore, (for short "District Consumer Forum, Mysore") in several of its execution proceedings filed by various Depositors alleging non-repayment of the Deposits made by them to M/s Chanakya Finance Corporation, a registered partnership concern, governed under the Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 (for short "KPID Act").

(3.) According to the petitioners, they had preferred Writ Petitions in W.P.Nos.42482 to 485/2019 (GM-Police) before this Court owing to the inaction of the respondents authorities, in not considering the representations issued by them seeking transfer of all proceedings by various aggrieved depositors to the jurisdictional competent court established under the KPID Act. This Court vide its order dated 23.09.2019 disposed of the above Writ Petitions with a direction to the Assistant Commissioner of Mysore to consider and decide the representations given by the petitioners. Further the State Government was directed to take a decision and appoint competent authority to deal with complaints that were filed by the petitioners under the provisions of the KPID Act within four weeks from the date of receipt of certified copy of the said order.