LAWS(MAD)-2018-6-1476

AVUDAIAPPAN FOUNDATION Vs. SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT OF TAMIL NADU AND OTHERS

Decided On June 01, 2018
Avudaiappan Foundation Appellant
V/S
Secretary To Government, Finance Department, Government Of Tamil Nadu And Others Respondents

JUDGEMENT

(1.) Mr.K.Saravanan, learned Government Advocate takes notice for R1 to R3. By consent, all these writ petitions are taken up together for final disposal, as the issue involved in these writ petitions are one and the same. For the sake of brevity, the facts are being taken from W.P.(MD) No.11833 of 2018.

(2.) The Managing Director of Apsal Chits Private Limited has filed the writ petition on behalf of the company, stating that he has been running several companies involving financial investments and he has business transactions with investors and beneficiaries for many years without any blemish. On 09.06.2017, the 3rd respondent had registered a suo motu case against his companies for defrauding the local public by enticing them and collecting money from them.

(3.) Learned Government Advocate appearing for R1 to R3 has contended that the petitioners have collected money from various public by falsely promising to offer huge profits and subsequently, they failed to maintain their promise, which resulted in receipt of several complaints from the affected parties, pursuant to which, the Inspector of Police, Economic Offences Wing has registered complaints against them, besides freezing their accounts held in various Banks in order to stop them from utilizing the public money for their own use.