Calcutta High Court (Appellete Side)
(Huf) vs Union Of India & Ors on 18 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
8 18.02. W.P. No.25895(W) of 2018
ns 2019
Shekhar Tusnial as Karta of Bithal Das Tusnial
(HUF)
Versus
Union of India & Ors.
Mr. Jishnu Chowdhury,
Ms. Gargi Goswami ... for the petitioner.
Mr. Rudra Jyoti Bhattacharjee ... for respondents.
The petitioner is aggrieved by the actions taken by the respondents in relation to a Public Provident Fund (PPF) Account maintained by the petitioner. The petitioner is a Hindu Undivided Family.
Apparently, it ought to have to be closed the PPF account in terms of two circulars of the Government in the year 2010. It, however, chose to close the PPF account in the year 2017. The petitioner was paid a portion of the claim of the petitioner. The justification of non-payment of the balance portion is based upon the circulars issued by the Government.
In the facts of the present case, therefore, it would be appropriate to permit the parties to file affidavits.
Let affidavit-in-opposition be filed within four 2 weeks from date. Reply thereto, if any, be filed within two weeks thereafter. The writ petition will be treated as ready for hearing immediately upon completion of the time period to file affidavits.
Liberty is given to the parties to mention for early hearing.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )