SHRISHA KESHAVA YEDAPADITHAYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed as a Public Interest Litigation by the petitioner who had deposited an amount of Rs.75,52,222.00 on various occasions between a period from 1/1/2016 till 1/4/2018 with respondent No.9 viz., Sharmahaan Vividodesha Souharda Co-operative Limited. The petitioner had prayed for the following reliefs in the petition:

(2.) When the matter was taken up today, learned Additional Government Advocate, while inviting the attention of this court to the compliance report dtd. 3/9/2021, submitted that the investigation in Crime No.83/18 has already been completed and a chargesheet has been filed before the competent court on 15/4/2021. It is further submitted that the proceedings under the Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 (hereinafter referred to as 'the Act' for short) has been initiated and the properties of the Society have already been attached. It is also pointed out that an application for confirmation of attachment and permission to sell the attached property of the Society has been filed before the Special Court.

(3.) From perusal of the compliance report, it is evident that the grievance of the petitioner has been redressed. The petitioner has to approach the Special Court constituted under the Act to seek refund of the amount deposited by him. Even otherwise, since the petitioner is an aggrieved person, the instant petition cannot be treated as a Public Interest Litigation.