M ARUVI Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) On 07.12.2014, the Jammu & Kashmir Bank Limited has sent a letter to M/s.Orchid Foundation, Chennai, the borrower and the guarantors, which is extracted hereunder

(2.) Apprehending that the photographs of the borrower and others would be published in newspapers and contending inter alia that such publication would be violative of Article 21 of the Constitution of India, instant writ petition has been filed for a declaration, declaring that the respondents are not authorized to publish the name, photographs of the Loanee viz., the petitioner herein in any Newspapers both Local Newspapers as well as National Newspapers and that such publication will be in violative of Article 21 of the Constitution of India.

(3.) The issue as to whether Banks are empowered to publish the photographs of the borrowers/guarantors, who have defaulted in making payments, in dailies and electronic media, is no longer res integra.