Ismatara Begum Mondal & Ors vs Union Of India & Ors on 1 July, 2025

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Calcutta High Court (Appellete Side)

Ismatara Begum Mondal & Ors vs Union Of India & Ors on 1 July, 2025

Bench: Amrita Sinha

   638.
01-07-2025
(Ct. no.14)
 debajyoti

               IN THE HIGH COURT AT CALCUTTA
                 Constitutional Writ Jurisdiction
                        APPELLATE SIDE

                         WPA 20548 of 2024

                   Ismatara Begum Mondal & Ors.
                                 Vs.
                        Union of India & Ors.

              Mr. Biswajit Hazra,
              Mr. Arif Mahammad Khan
                                   ... For the Petitioners.
              Mr. Asis Kumar Mukherjee,
              Mr. Jasojeet Mukherjee
                                     ... For Union of India.
              Mr. Bishwambhar Jha,
              Ms. Munmun Mishra,
              Mr. Harshwavardhan Kumar Jha
                                   ... For Respondent No.8.

Mr. Sankar Prashad Dalapati, Mr. Satyajit Mahata ... For the intervenor-

Kota Mahila Co-operative Society.

1. Affidavit-of-service filed in Court today is taken on record. None appears on behalf of the State respondents.

2. The petitioners claim to be members of a registered cooperative society. They allege that the bank is not permitting them to operate their bank account.

3. Learned advocate representing the Central Bank of India relies upon a communication dated 09th July, 2024 made by certain members claiming themselves to be the functionaries of the cooperative society objecting to the functioning of the bank account by the petitioners.

4. Learned advocate representing the present members of the cooperative society who have not been made parties in the instant writ petition submits, upon instruction that, the petitioners do not have any right to administer the affairs of the cooperative society.

5. As the State is not represented, the Court is not in a position to ascertain the status of the petitioners in the subject cooperative society. Let a further notice be served upon the learned advocate representing the State respondents.

6. Re-list the matter for further consideration in the Combined Monthly List of July, 2025.

7. Affidavit-in-opposition filed on behalf of the Central Bank of India in Court today is retained with the records. It will be open for the petitioners to file reply to the said opposition.

8. All parties shall act on the server copies of this order duly downloaded from the official website of this Court.

9. Urgent photostat certified copies of this order, if applied for, be supplied to the parties on compliance of necessary formalities.

(Amrita Sinha, J.)

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Calcutta High Court (Appellete Side)