S.R.Ratheesh vs The Authorized Officer / The Chief ...
2025 Latest Caselaw 1278 Mad

Madras High Court

S.R.Ratheesh vs The Authorized Officer / The Chief ... on 21 July, 2025

                                                                                      W.P(MD)No.19632 of 2025


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.07.2025

                                                       CORAM :

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                           W.P.(MD)No.19632 of 2025


                     S.R.Ratheesh
                     Proprietor of M/s.Adhithya Bharath Gas Agencies
                     having office at D.No.2-143/1, Eraniel Road,
                     Muthalakurichy, Thuckalay Village & Post,
                     Kanyakumari District.                                               ...Petitioner


                                                             Vs.

                     1.The Authorized Officer / The Chief Manager,
                       M/s.Central Bank of India,
                       Regional Office,
                       Raja Muthaiah Mandram,
                       1st Floor, Dr.Ambedkar Road,
                       Madurai.

                     2.The Public Information Officer,
                       M/s.Central Bank of India,
                       Regional Office,
                       Raja Muthaiah Mandram,
                       1st Floor, Dr.Ambedkar Road,
                       Madurai.                                                          ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying for issuance of Writ of Mandamus, directing the


                     1/4




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 23/07/2025 12:01:55 pm )
                                                                                             W.P(MD)No.19632 of 2025


                     respondents to furnish all information as sought for in the representation
                     dated 07.05.2025 forthwith, in the light of the judgment rendered by the
                     Hon'ble Apex Court reported in Central Bank of India and another Vs.
                     Smt. Prabha Jain and others in Civil Appeal No.1876 of 2016 dated
                     09.01.2025 and consequently direct the respondent not to take any
                     coercive steps against the petitioner's property till such time the
                     information sought is furnished by the respondent bank by considering
                     his representation dated 11.06.2025 within stipulated time fixed by this
                     Court.

                                        For Petitioner      : Mr.S.Anandha Rajagopal

                                        For Respondents : Mr.N.Dilip Kumar


                                                               ORDER

The Writ Petition is filed seeking a direction to the respondents to

furnish all the information sought for by the petitioner by considering his

representation dated 07.05.2025.

2. Today, when the Writ Petition was taken up for hearing,

Mr.N.Dilip Kumar, learned counsel, who takes notice for the

respondents, would submit that pursuant to the last representation

submitted by the petitioner dated 11.06.2025, the first respondent Bank

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 12:01:55 pm )

sent a letter to the petitioner in letter No.RO:MADU:RECV:2025-26:29

dated 10.07.2025 furnishing information sought for by the petitioner. The

copy of the letter was also handed over to the learned counsel appearing

for the petitioner today before this Court. Since the first respondent has

already furnished information to the petitioner in respect of the 8 queries

raised by him in his representation dated 11.06.2025, no further order is

necessary in this writ petition. If the petitioner is not satisfied with the

information furnished by the respondents, it is for him to workout his

remedy by filing his appeal under the provisions of the Right to

Information Act, 2005.

3. With the above clarification, this Writ Petition stands disposed

of. No costs.

21.07.2025

NCC :Yes/No Index :Yes/No Internet : Yes/ No csm

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 12:01:55 pm )

S.SOUNTHAR, J.

csm

Order made in

Dated : 21.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 12:01:55 pm )