1. Heard the learned counsel for the appearing parties. This appeal has been filed against the impugned judgment dated 5-9-2005 passed by the High Court of Judicature of Bombay in Uday Mohanlal Acharya v. State of Maharashtra (W.P. (Cri). No. 903 of 2000, decided on 5-9-2005 (Bom)) by which the Maharashtra Protection of Interests of Depositors (in Financial Establishments) Act, 1999 (for short “the Act”) was held unconstitutional.

2. In view of the judgment of this Court in K.K. Baskaran v. State (2011) 3 SCC 793 [LQ/SC/2011/359] : (2011) 2 SCC (Civ) 90) we are of the opinion that the impugned judgment of the High Court is not correct and it is hereby set aside. Hence, we uphold the Act as constitutionally valid.

3. We are not going into other questions because in this appeal we are only concerned with the question of constitutional validity of the Act. Application for permission to intervene filed by Bochasanwasi Shri Aksharpurushottam Swaminarayan Sanstha is allowed.

4. It appears that an interim order was passed by this Court on 11-5-2010 (Sonal Hemant Joshi v. State of Maharashtra, (2012) 10 SCC 600 [LQ/SC/2010/547] ) permitting the competent authority to dispose off certain properties. We modify that order by directing that the said order will not apply to the properties which the applicant in the application for permission to intervene, that is, Bochasanwasi Shri Akshar Purushottam Swaminarayan Sanstha, claims to be its own. We are informed that the aforesaid applicant has filed an application under Section 7 of the Act before the Special Court and we direct that the said application may be disposed of on its own merits in accordance with law.

5. With these, observations, the appeal is allowed. Since we have allowed the appeal, no orders need be passed on any pending application(s).