A SAMIVEL Vs. COMPETENT AUTHROITY AND ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) BY consent, Civil Miscellaneous Appeal itself is taken up for final disposal.

(2.) TODAY, when the C. M. P. No. 16303 of 2004 was taken up for consideration in the presence of the learned counsel appearing for the petitioner and the respondent as well, this Court is apprised of the fact to the extent that the appellant has come forward to file the above C. M. P. praying for the grant of interim stay of the order dated 23. 09. 2004 made in O. A. No. 44 of 2004 by the Court of the Special Judge under TNPID Act, Chennai, relating to the conditions imposed requiring the appellant/petitioner to deposit a sum of Rs. 10/lakhs.

(3.) LEARNED counsel appearing for the appellant would submit that the total number of accused are 31 and all are alleged to have had some nexus or the other in the defunct company of the appellant herein, and since the petitioner is neither a Managing Director nor even a Director and no such responsibilities are attached to the appellant whether it is policy making or decision taking in the affairs of the company. But two vehicles belonging to the appellant both stage carriage permitted buses run in the interest of the general public belonging to the petitioner, have been attached and for the release of these vehicles as an interim measure since application was filed by the appellant, while imposing conditions, the Special Court Constituted under the Tamil Nadu Protection of Interest of Depositors Act, Chennai, has imposed an unreasonable condition of requiring the petitioner to deposit a sum of Rs. 10/ lakhs, inspite of having imposed such other usual and reasonable conditions such as to furnish security for a sum of Rs. 1/lakh, to give an undertaking not to dispose of the vehicles in question without the permission of the Court etc. which are the usual conditions reasonably imposed and therefore the appellant is ready and willing to follow. But the other condition to deposit a sum of Rs. 10/lakhs since being not reasonable, having not been fixed on any legal principle but arbitrarily the appellant has come forward to prefer the above civil Miscellaneous Appeal further praying in the above petition filed in the above C. M. A. for an interim order to be passed immediately releasing the immovable property that is the two stage carriage buses bearing Registration Nos. TN-27-5-3366 and TN-27-D-5445.