DIPTI DAS MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the petitioner as well as Mr. N. Choudhury, learned G.A. appearing for the State- respondents.

(2.) It appears that by the order dated 28.05.2018 this matter has been tagged with W.P.(Crl.) 03 of 2014 which is a Public Interest Litigation in respect of investigation against the financial establishments carrying on business of collecting deposits from a large number of people. They do not strictly come under the definition of Non Banking Financial Corporation [NBFC in short]. In that public interest litigation being W.P.(Crl.) No.03 of 2014, investigation relating to 78[seventy eight] such organizations is being monitored.

(3.) In this case, the grievance of the petitioners is that they made the deposit with expectation of high returns from the respondent No.6, Response Properties Limited but the said company without refunding the deposit with expected accrual has shut down their activities at the intervention by the competent authority. According to the competent authority, they were failing to pay the maturity value of such deposit. However, the competent authority has allowed them to their activity to payment to the persons who made such deposits.