K.Muneeswaran vs The Central Information Commission ...
2024 Latest Caselaw 20855 Mad

Madras High Court

K.Muneeswaran vs The Central Information Commission ... on 19 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                     W.A.(MD) No.2073 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 19.10.2024

                                                    CORAM:

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 and
                              THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                           W.A.(MD)No.2073 of 2024

                 K.Muneeswaran                                             ... Appellant
                                                       -vs-

                 1.The Central Information Commission (C.I.C.),
                   C.I.C. Bhavan,
                   Baba Gangnath Marg,
                   Munirka,
                   New Delhi - 110 067.

                 2.The Zonal Head (Chennai Zone),
                   1st Appellate Authority (Under RTI Act),
                   Bank of Baroda,
                   Zonal Office,
                   2nd and 3rd Floors,
                   Baroda Bridge No.41, Luz, Church Road,
                   Mylapore, Chennai – 600 004.

                 3.The Central Public Information Officer,
                   Deputy Regional Head,
                   Bank of Baroda,
                   Aparna Towers 2nd Floor,
                   2nd and 3rd Byepass Road,
                   Ponmeni, Madurai - 625 016.                             ... Respondents

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https://www.mhc.tn.gov.in/judis
                                                                                  W.A.(MD) No.2073 of 2024




                           Writ Appeal filed under Clause 15 of Letters Patent, challenging the order,

                 dated 25.06.2024, passed in W.P.(MD)No.9397 of 2024.




                                   For Appellant        :     Mr.B.Jameel Arasu


                                                            JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

The Writ Petition and the Writ Appeal are abuse of process of Court.

Admittedly, the appellant has borrowed money from the Bank and action has been

initiated under the Securitization and Reconstruction of Financial Assets and

Enforcement of Security Interest Act, 2002.

2. The property of the appellant has been sold. The appellant has

challenged the sale before the Debts Recovery Tribunal and has lost in the said

proceedings. Thereafter, the appellant seeks details regarding the bidders in the

auction and other details. This is wholly unnecessary.

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https://www.mhc.tn.gov.in/judis

3. As rightly observed by the learned Single Judge, it is only an attempt

by the appellant to harass the Bank and it's officials. Hence, this Writ Appeal is

dismissed. No costs.

                 NCC              : No                       [R.S.M., J.]      [L.V.G., J.]
                 Index            : No                               19.10.2024
                 smn2



                 To

The Central Information Commission (C.I.C.), C.I.C. Bhavan, Baba Gangnath Marg, Munirka, New Delhi - 110 067.

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https://www.mhc.tn.gov.in/judis

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

smn2

19.10.2024

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https://www.mhc.tn.gov.in/judis