Madras High Court
R.Kannan vs The Superintendent Of Police on 26 March, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.13812 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.03.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P(MD)Nos.13812 to 13817 of 2016
& 22202 of 2019
W.P(MD)No.13812 of 2016:
R.Kannan ... Petitioner
Vs.
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.Indian Infoline Finance Limited,
Sun Infotech Park,
Road No-16 V Plot No.B-23,
Thane Industrial Area,
Wagle Estate,
Thane – 400 604.
4.B.Kannan,
Selvi Gold Finance,
Door No – 18A,
Ambedkar Street,
1/12
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W.P(MD)No.13812 of 2016
Ramanathapuram,
Ramanathapuram District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents 1 and 2 to take
action in accordance with law to return the petitioner's pledged jewels
with the respondents 3 and 4 through the four member committee
constituted by this Court vide its order dated 24.07.2013 made
W.P(MD)No.7380 of 2013.
For Appellant : Mr.Mohamed Sherbudeen
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.1 & R.2
Mr.S.Balaji for R.4
W.P(MD)No.13813 of 2016:
S.Ragunathan ... Petitioner
Vs.
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.Manappuram Finance Private Limited,
Manapuram House Post,
2/12
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W.P(MD)No.13812 of 2016
Valappad,
Trichur District,
Kerala – 680 567.
4.B.Kannan,
Selvi Gold Finance,
Door No – 18A,
Ambedkar Street,
Ramanathapuram,
Ramanathapuram District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents 1 and 2 to take
action in accordance with law to return the petitioner's pledged jewels
with the respondents 3 and 4 through the four member committee
constituted by this Court vide its order dated 24.07.2013 made
W.P(MD)No.7380 of 2013.
For Appellant : Mr.Mohamed Sherbudeen
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.1 & R.2
Mr.P.Pethu Rajesh for R.3
Mr.S.Balaji for R.4
W.P(MD)No.13814 of 2016:
N.Pandiyammal ... Petitioner
Vs.
3/12
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W.P(MD)No.13812 of 2016
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.Muthoot Fincorp,
No-236, Majestic Towers,
Opp to Amma Hospital,
Choolaimedu High Road,
Choolaimedu,
Chennai – 600 094.
4.B.Kannan,
Selvi Gold Finance,
Door No – 18A,
Ambedkar Street,
Ramanathapuram,
Ramanathapuram District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents 1 and 2 to take
action in accordance with law to return the petitioner's pledged jewels
with the respondents 3 and 4 through the four member committee
constituted by this Court vide its order dated 24.07.2013 made
W.P(MD)No.7380 of 2013.
For Appellant : Mr.Mohamed Sherbudeen
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.1 & R.2
4/12
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W.P(MD)No.13812 of 2016
Mr.P.Pethu Rajesh for R.3
Mr.S.Balaji for R.4
W.P(MD)No.13815 of 2016:
M.Vadivelu ... Petitioner
Vs.
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.Muthoot Finance Private Limited,
No-20, Near Madurai Collector Office,
Collector Office Road,
Madurai – 625 020.
4.B.Kannan ,
Selvi Gold Finance,
Door No – 18A,
Ambedkar Street,
Ramanathapuram,
Ramanathapuram District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents 1 and 2 to take
action in accordance with law to return the petitioner's pledged jewels
with the respondents 3 and 4 through the four member committee
constituted by this Court vide its order dated 24.07.2013 made
W.P(MD)No.7380 of 2013.
5/12
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W.P(MD)No.13812 of 2016
For Appellant : Mr.Mohamed Sherbudeen
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.1 & R.2
Mr.P.Pethu Rajesh for R.3
Mr.S.Balaji for R.4
W.P(MD)No.13816 of 2016:
M.Anguthai ... Petitioner
Vs.
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.ICICI Bank Limited,
No-1, 2nd Floor, ICICI Bank Tower,
Shobha Pearl, Opposite To Mayo Hall,
Commissariat Road,
Bangalore – 560 025.
4.B.Kannan,
Selvi Gold Finance,
Door No – 18A,
Ambedkar Street,
Ramanathapuram,
Ramanathapuram District. ... Respondents
6/12
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W.P(MD)No.13812 of 2016
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents 1 and 2 to take
action in accordance with law to return the petitioner's pledged jewels
with the respondents 3 and 4 through the four member committee
constituted by this Court vide its order dated 24.07.2013 made
W.P(MD)No.7380 of 2013.
For Appellant : Mr.Mohamed Sherbudeen
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.1 & R.2
Mr.S.Balaji for R.4
W.P(MD)No.13817 of 2016:
K.Seeniyammal ... Petitioner
Vs.
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.Karur Vysya Bank,
No.21, Erode Road,
Karur – 639 002.
7/12
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W.P(MD)No.13812 of 2016
4.B.Kannan,
S/o.Balu,
Proprietor,
Selvi Gold Finance,
No.18, Dr.Ambethkar Street,
Ramanathapuram District. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, to direct the respondents 1 and 2 to take
action in accordance with law to return the petitioner's pledged jewels
with the respondents 3 and 4 through the four member committee
constituted by this Court vide its order dated 24.07.2013 made
W.P(MD)No.7380 of 2013.
For Appellant : Mr.Mohamed Sherbudeen
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.1 & R.2
Mr.S.Balaji for R.4
W.P(MD)No.22202 of 2019:
S.Ariba ... Petitioner
Vs.
1.The Chairman,
District Legal Services Authority,
Ramanathapuram.
8/12
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W.P(MD)No.13812 of 2016
2.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
3.The Inspector of Police,
District Crime Branch,
Ramanathapuram District.
4.Manappuram Finance Limited,
Represented by its
Area Head (Madurai Region),
Manappuram House,
Valapad P.O,
Thrissur District,
Kerala – 680 567.
5.Kannan ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the first respondent to return the
petitioner's jewels, which were pledged with the fourth respondent
Finance, within a time stipulated as fixed by this Court based on the
petitioner's representation dated 12.10.2019.
For Appellant : Mr.S.M.Anantha Murugan
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
for R.2 & R.3
Mr.P.Pethu Rajesh for R.4
Mr.S.Balaji for R.5
9/12
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W.P(MD)No.13812 of 2016
COMMON JUDGMENT
(Judgment of the Court was made by G.R.Swaminathan J.)
Heard both sides.
2.The writ petitioners had pledged their gold jewellery with Selvi
Gold Finance, Ramanathapuram. Selvi Gold Finance, in turn, had re-
pledged the same with certain NBFCs. Selvi Gold Finance was not able
to redeem the jewellery pledged with the NBFCs. The NBFCs would
blame the Selvi Gold Finance as having been non-cooperative. In this
background, the present writ petition came to be filed.
3.The petitioners want action to be taken by the official
respondents. It is well settled that to resolve private contractual disputes,
writ jurisdiction cannot be invoked. There is no privity of contract
between the writ petitioners and NBFCs. The writ petitioners had
dealings only with the Selvi Gold Finance. It is for the petitioners to
work out their rights in the manner known to law.
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4.With the aforesaid liberty, these Writ Petitions are dismissed. No
costs.
[G.R.S., J.] [M.J.R., J.]
26.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
MGA
To
1.The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
2.The Inspector of Police,
District Crime Branch,
Ramanathapuram District,
Ramanathapuram.
3.M/s.Indian Infoline Finance Limited,
Sun Infotech Park,
Road No-16 V Plot No.B-23,
Thane Industrial Area,
Wagle Estate,
Thane – 400 604.
4.M/s.Manappuram Finance Private Limited,
Manapuram House Post,
Valappad, Trichur District,
Kerala – 680 567.
5.M/s.Muthoot Fincorp,
No-236, Majestic Towers,
Opp to Amma Hospital,
Choolaimedu High Road,
Choolaimedu, Chennai – 600 094.
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G.R.SWAMINATHAN,J.
AND
M.JOTHIRAMAN, J.
MGA
3.M/s.Karur Vysya Bank,
No.21, Erode Road,
Karur – 639 002.
W.P(MD)Nos.13812 to 13817 of 2016
& 22202 of 2019
26.03.2025
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