Allahabad High Court
Roshan vs State Of U.P. And Another on 8 July, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:110668-DB Court No. - 40 Case :- WRIT - C No. - 14661 of 2024 Petitioner :- Roshan Respondent :- State of U.P. and Another Counsel for Petitioner :- Amar Bahadur Singh Counsel for Respondent :- Ashish Agrawal,C.S.C.,Ravindra Kumar Srivastava Hon'ble Shekhar B. Saraf,J.
Hon'ble Manjive Shukla,J.
1. Heard learned counsel appearing on behalf of the petitioner, learned Standing Counsel appearing on behalf of the State and Sri Ravindra Kumar Srivastava, learned counsel appearing on behalf the respondent Bank.
2. This is a writ petition under Article 226 of the Constitution of India wherein the petitioner is aggrieved by the inaction on the part of the respondent Bank in releasing the amount of Fixed Deposit account bearing Nos.362903030093910 and 36290303003911.
3. Counsel appearing on behalf of the Bank respondent has submitted that no application has been filed by the petitioner with the respondent Bank for the aforesaid purpose till date.
4. In light of the above submission, the petitioner is directed to make a formal application before the respondent Bank for release of the amount lying in the aforesaid Fixed Deposit accounts within two weeks from date. In the event such an application is moved, the respondent Bank is directed to act in accordance with law and keeping in mind the provisions of Section 45ZA of the Banking Regulations Act, 1949, preferably within a period of four weeks from the date such an application is made.
5. With the above directions, the writ petition is disposed of.
Order Date :- 8.7.2024 Kuldeep (Manjive Shukla, J.) (Shekhar B. Saraf, J.)