Calcutta High Court
Ram Chandra Mahato vs The Branch Manager on 16 April, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
OD-1 ORDER SHEET
WPO No.367of 2024
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
RAM CHANDRA MAHATO
VS
THE BRANCH MANAGER, IDBI BANK & ORS.
BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date: 16th April, 2025.
Appearance:
Mr. Mahim Sasmal, Adv.
Mr. Surajit Basu, Adv.
...for the Petitioner.
Mr. Saurabh Guhathakurata, Adv.
Mr. Abhratanu Sarkar, Adv.
...for Respondent No.1.
Mr. Jayanta Samanta, Jr. Govt. Adv.
Mrs. Paromita Malakar (Dutta), Adv.
...for the State.
1. The petitioner is aggrieved by the notice issued under Section 148A of the Income Tax Act, 1961.
2. The petitioner lodged a complaint before the Income Tax Officer and also before the Officer-in-Charge, Cossipore Police Station alleging that he never opened any bank account with the IDBI Bank. He was never involved in any fraudulent transaction. As none of the authorities responded, the instant writ petition has been filed.
3. Learned advocate representing the Bank submits, upon instruction that, the petitioner indeed opened the bank account and was involved in transactions.
4. Learned advocate representing the State respondents submits, upon instruction that, in response to the complaint filed by the petitioner, 2 enquiry has been made and several incriminating documents have been unearthed.
5. The Bank and the State respondents are directed to file separate affidavits disclosing all facts and figures. Copy of such affidavits shall be prepared and circulated by 8th May, 2025. Reply, if any, be filed by 16th May, 2025.
6. List the matter for consideration on 10 th June, 2025.
7. The petitioner is granted leave to implead the Union of India as party respondent in the instant writ petition and served a copy of the writ petition in the office of the Ministry of Law and Justice.
(AMRITA SINHA, J.) nm