Tripura High Court
Smt. Madhumita Deb vs The Union Of India And Ors. ... on 20 July, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
HIGH COURT OF TRIPURA
AGARTALA
I.A. 2/2023
In WP(C) 224/2007(D/O)
Smt. Madhumita Deb ----Applicant(s)
Versus
The Union of India and Ors. ----Respondent(s)
PRESENT For Applicant(s) : Mr. Alik Das, Advocate For Respondent(s) : Mr. B. Majumder, Deputy SGI HON'BLE MR. JUSTICE ARINDAM LODH Order 20/07/2023 Heard Mr. Alik Das, learned counsel for the applicant. Also heard Mr. B. Majumder, learned Deputy SGI appearing for the respondents-Union of India.
This is an application filed by the applicant for withdrawal of the deposited awarded compensation.
Mr. Das, learned counsel for the applicant has fairly submitted that as per order dated 25.06.2008 passed by this Court in WP(C) 224 of 2007, the applicant has now attained the age of majority and the share from the awarded amount may be released in her favour.
Learned Deputy SGI has not raised any objection to the submission made by learned counsel for the applicant.
I have gone through the record.
The grounds set forth in the application are found to be satisfactory. Accordingly, the applicant is allowed to withdraw the fixed deposit amount to the tune of Rs.50,000/-.
Registry shall ensure the release of said amount of Rs. 50,000/- in favour of the applicant on submission of the bank details of the applicant.
The instant application accordingly stands allowed and thus disposed.
JUDGE SANJAY GHOSH Date:
Digitally signed by SANJAY GHOSH2023.07.20 16:37:30 +05'30' Snigdha