RAMAYANAM GANGAYYA Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, to declare the action of the Respondents in taking steps for publication of petitioner's photographs, names and personal details in newspapers or magazines as illegal and arbitrary.

(2.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the Respondent-Bank.

(3.) The brief facts of the case are that, the petitioner herein obtained loan from the respondent bank and failed to repay the same, by which the petitioner had committed default in payment. Then the respondent bank issued letters, stating that upon failure to pay the liability amount, the name, photographs and other details of petitioner would be published in the newspaper as per the provisions of Recovery of Debts due to Bank and Financial Institutions Act, 1993 and Rules made thereunder and also under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and Rules made thereunder.