P. PALANISAMY Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The instant Civil Miscellaneous Appeal has been filed challenging the order dtd. 7/3/2022 passed by the Special Court under TNPID Act, Coimbatore, making the order of interim attachment passed by the Government over the properties belonging to the appellants, absolute.

(2.) The brief facts leading to the filing of the appeal, is as follows:

(3.) The learned counsel for the appellants submitted that (a) The charge against the appellants in the final report filed by the police is that they were agents appointed to collect the deposits, on behalf of the financial establishment; that they were paid employees; and that they had no connection otherwise with the financial establishment. The learned counsel further submitted that the appellants were depositors themselves in the financial establishment, who had lost their money and hence, their properties cannot be attached. The learned counsel also submitted that no opportunity was given to the appellants to either cross examine PW1 or let in evidence on their side.