R.R.YADAV - (1.) The instant writ petition has been filed by petitioner Nos. 1 and 2 questioning the legality and validity of the impugned notice dated 19-2-2000 (Annexure-19 and Annexure-20) issued under S. 30 of the State Financial Corporations Act, 1951 (hereinafter referred to as "the Act of 1951"). Annexure-19 relates to petitioner No. 1 whereas Annexure-20 relates to petitioner No. 2. In order to avoid multifariousness, learned counsel for the petitioners presses the writ petition only for petitioner No. 1 and withdraw the petition of petitioner No. 2 with liberty to file a fresh one.
(2.) Therefore, now by way of filing the present writ petition the petitioner No. 1 alone is questioning the legality and validity of notice Annexure-19 issued under S. 30 of the Act of 1951 with a prayer for a direction to the Corporation to provide statement of accounts to the petitioner No. 1 and also prayed for to reconcile the accounts in accordance with the guidelines of the Reserve Bank of India and finalise the rehabilitation /reschedulement of the petitioners pending since 1991. It is also prayed by the petitioner to issue a direction to the Corporation restraining it from taking any coercive action against the petitioner by way of taking possession of the Industrial Units and Managements of the petitioner's Unit.
(3.) Although, the present writ petition is posted today for admission but with the consent of the learned counsel for the parties, the instant writ petition is finally disposed of at the admission stage.;