SELVARAJ MOSES Vs. MINISTRY OF FINANCE

JUDGEMENT

(1.) These writ petitions have been filed challenging the publication of the wilful defaulters list listing the petitioners as wilful defaulters and the petitioners have sought for a consequential direction to the respondents 3 and 4 to follow and comply with the Circular of Reserve Bank of India, dtd. 1/7/2015, issued by the second respondent, in the light of the directions given by the Honourable Supreme Court in Civil Appeal No. 4776 of 2019, dtd. 8/5/2019.

(2.) The petitioners have filed these writ petitions on the following grounds.

(3.) A counter affidavit has been filed by the third respondent stating that they have followed the procedure as per the Master Circular issued by the Reserve Bank of India. As per the said Circulars, there is no necessity for the third respondent to furnish a copy of the Identification Committee's (First Committee) Report to the petitioner. According to them, the petitioners were afforded sufficient opportunity of hearing by the third respondent. It is also their case that they deny the explanation submitted by the petitioners. According to them, Principles of Natural Justice has not been violated. It is their case that the action of the respondents is as per the Circular and Guidelines issued by the Reserve Bank of India, dtd. 1/7/2013 and 1/7/2015.