Allahabad High Court
Harkesh And Others vs State Of U.P. & Ors. on 20 July, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 29995 of 2010 Petitioner :- Harkesh And Others Respondent :- State Of U.P. & Ors. Petitioner Counsel :- H.V. Shastri Respondent Counsel :- C.S.C.,K.M.Asthana Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
By means of present writ petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :-
"I. Issue a writ or direction in the nature of mandamus directing the respondents to provide the payment of the Fixed Deposits dated 12-02-2001 and 04-03-2001 with compounding interest (Renewal of the Fixed deposit on each and every year as per the directions of this Hon'ble Court Annexure Nos. 1 and 2 to this writ petition).
II. Issue any other writ, order of direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.
III. Award the cost of the petition in favour of the petitioners and against the respondents."
The controversy involved in the present writ petition appears to be concerned only with respondent no.3 i.e. Branch Manager, United Bank of India, Ghanta Ghar, Ghaziabad. Therefore, we direct the petitioners to make a fresh application to the respondent no.3, who shall look into the matter carefully and pass necessary orders in this regard and take necessary steps to comply with the earlier order passed by this Court within a period of one month from the date of presentation of a certified copy of this order, copy of which shall be annexed by the petitioners along with the application afresh.
With the aforesaid direction, this writ petition is finally disposed of.
Order Date :- 20.07.2010.
Rks.