P VENKATESAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE issue involved in this case is covered by the Judgment of Hon'ble Mr.Justice R.Balasubramanian, dated 06.08.2007, passed in W.P.No.21208 of 2004, in Ravichand and another Vs. THE Secretary, Home Department, State of Tamil Nadu and others.

(2.) THE G.O.Ms.No.637, Home (Courts.II A) Department, dated 06.07.02, which was impugned in the said writ petition is the same G.O. which is impugned in the present writ petition, however, in respect of the property of the petitioner viz., No.5, Flowers Road, Kilpauk, Chennai " 84, comprised in R.S.No.40/22 which was attached by way of an interim order of attachment under Section 3 of the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997 (herein after referred to as the 'Act').

(3.) THE attachment made through G.O.Ms.No.637, dated 05.07.01, is questioned on various grounds including that the Chit transaction and the benefit fund transaction were not covered under the TNPID Act and the G.O. was passed mechanically, without reference to the provisions of the Act.