S PARTHASARATHY Vs. N ARUMUGAM

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition itself is taken up for final hearing.

(2.) PETITIONER in the writ petition is really aggrieved against an order passed by the competent authority under Sec. 3 of the Tamil Nadu Protection of Interests of Depositors (in Financial Establishment) Act, 1997 (Act 44 of 1997 ). Under Section 3, after passing an interim order of attachment, the competent authority constituted under Sec. 4 of the Act has to move the appropriate forum, viz. the Special Court constituted under Sec. 6 of the said Act. Thereafter, the Special Court will be seized of the matter, who will be dealing with all other subsequent proceedings relating to the manner in which the attachment order passed under Sec. 3 of the Act is to be dealt with i. e. either to modify or vary the said order of attachment or even to revoke the same after analysing the facts and circumstances involved in the case. Sections 8, 9 and 10 of the said Act empowers the Special Court to pass such appropriate orders depending upon the facts and circumstances involved. Further under Section 11 of the said Act, any person aggrieved by the order of the Special Court can file an appeal to this Court within thirty days from the date of the order. Having regard to such special procedure prescribed under the provisions of the above referred to enactment, we are of the firm view that the writ petition is totally misconceived and the same is not maintainable. The writ petition is liable to be dismissed on the ground of availability of alternative remedy under Act 44 of 1997 particularly when disputed questions of fact are involved. Therefore, we dismiss the writ petition, reserving the petitioner's liberty to move the Special Court for the redressal of the grievances in the manner known to law. Petitioner can move the Special Court within fifteen days from the date of receipt of copy of this order. The writ petition is accordingly dismissed.

(3.) IN view of the disposal of the writ petition itself, nothing survives in the writ appeals. The writ appeals are also dismissed.