Calcutta High Court (Appellete Side)
Allauddin Mondal & Ors vs Union Of India & Ors on 18 November, 2016
Author: Arindam Sinha
Bench: Arindam Sinha
1
IN THE HIGH COURT AT CALCUTTA
18-11-2016 Constitutional Writ Jurisdiction
Appellate Side
Subrata
.
W.P.No.26271(W) of 2016 Allauddin Mondal & Ors.
-vs-
Union of India & Ors.
Mr. Akbar Ali Ms. Rekha Bose ...for the petitioners Mr. Kaushik Chanda Mr. Ujjal Kumar Roy Mr. Trivesh Goswami ...for the Union of India Learned advocate Mr Ali appearing for the writ petitioners submitted that the physically challenged, aged and ailing persons should be given opportunity to have their money exchanged through their authorised agents. He, in connection with this, drew our attention to section 7 of the High Denomination Bank Notes (Demonetisation) Act, 1978 which contained a provision for exchange of money by the physically challenged people through their authorised representatives. He submitted that an identical provision should be there in the notification made by the Central Government, if such provision is not there. According to him, the Government should be directed in the same line to allow the aged, ailing, infirm and handicapped persons to act through their agents. He added that the authorisation may be countersigned by the local councillor in order to check abuse of the process.
2Mr Chanda, learned Additional Solicitor-General of India appearing for the Union of India, submitted that he shall take instructions as to how the aged, ailing and disabled persons can be helped to have their money exchanged through their agents or their near relations. He prayed for some time to take instructions. The prayer is allowed. Let it be listed next Friday - November 25, 2016 fairly at the top.
A plain copy of this order duly countersigned by the Assistant Registrar (Court) shall be given to the parties on usual undertaking.
(Girish Chandra Gupta, Chief Justice) (Arindam Sinha, J) 3