Kerala High Court
Masa’A Holy Pilgrimage Group vs The Axis Bank Branch on 8 November, 2024
Author: V.G.Arun
Bench: V.G.Arun
WP(C) No.39266/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 8th day of November 2024 / 17th Karthika, 1946
WP(C) NO. 39266 OF 2024 (G)
PETITIONER:
MASA'A HOLY PILGRIMAGE GROUP, AGED 50 YEARS, 61/10220 1ST FLOOR
MULLATH BUILDING, NEAR KSRTC TERMINAL, OPPO WOODLAND SHOWROOM,
CALICUT REPRESENTED BY ITS MANAGING PARTNER, P.C.MUHAMED ZAHIR, AGED
50, S/O.AHMED BARAYIL THAYIPURATH, SEENAS, DOOR NO.51/354,
CHETTAKUNNU P.O., THALASSERY, PIN - 670 101.
RESPONDENTS:
1. THE AXIS BANK BRANCH, REPRESTENDED BY ITS AUTHORISED OFFICER CALICUT
BRANCH GROUND FLOOR, MARINA MALL, YMCA CROSS ROAD, KOZHIKODE, PIN -
673 001.
2. THE CYBER CRIME POLICE STATION REPRESTENDED BY STATION HOUSE
OFFICER, ANAND, AMUL DIARY ROAD, MT POLICE LINE OPP. LIC OFFICE,
ANAND GUJARAT [email protected], PIN - 388 001.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to order or direct the 1st respondent bank to stay the operation
of Exhibit P4 to P7 to the extent it directed to mark lien for an amount
of Rs.1,54,800-00 against the bank account of the petitioner maintained at
1st respondent bank having the effect of freezing or blocking of the bank
account of petitioner, pending disposal of the writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.BALRAM S.A., Advocate for the petitioner and of STANDING COUNSEL for
the 1st respondent, the court passed the following:
WP(C) No.39266/2024 2/3
V.G.ARUN, J
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W.P.(C) No.39266 of 2024
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Dated this the 8th day of November, 2024
ORDER
Admit. Learned Standing Counsel takes notice for the 1st respondent. Issue notice to the 2 nd respondent through speed post. Alternatively, the petitioner is permitted to take out notice to the 2 nd respondent through e-mail and produce proof of service.
Post on 03.12.2024.
In the meanwhile, the debit freeze on the petitioner's account shall be confined to the lien marked/disputed amount, if any, mentioned in the requisition received by the bank.
Sd/-
V.G.ARUN JUDGE SSK/08/11 08-11-2024 /True Copy/ Assistant Registrar WP(C) No.39266/2024 3/3 APPENDIX OF WP(C) 39266/2024 Exhibit P4 TRUE COPY OF THE REPLY EMAIL DATED 07-09-2024 ISSUED BY THE 1ST RESPONDENT STATING THAT LIEN CAN BE REMOVED ONLY IF THE COMPLAINT IS REMOVED FROM THE NCRP PORTAL Exhibit P5 TRUE COPY OF THE REPLY EMAIL DATED 07-09-2024 ISSUED BY THE 1ST RESPONDENT Exhibit P6 TRUE COPY OF THE REPLY EMAIL DATED 07-09-2024 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P7 TRUE COPY OF THE ATTACHMENT ALONG WITH EXHIBIT P5 EMAIL 08-11-2024 /True Copy/ Assistant Registrar