Gauhati High Court
Page No.# 1/2 vs The Union Of India And 4 Ors on 15 March, 2023
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010039912023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1360/2023
SRI SRI RADHAMADHAB JEW SEBA PARICHALANA SAMITY SINGLA
ANCHALIK COMMITTEE AND ANR
SINGLA, P.O. ANIPUR, 788734, KARIMGANJ DIST., ASSAM, (REP. BY THE
SECRETARY OF THE AFORESAID COMMITTEE)
2: SHRI TUSHAR KANTI SINHA
S/O- LT. RAJAMANI SINHA
THE SECRETARY
RADHAMADHAB JEW SEBA PARISHALANA SAMITY
SINGLA ANCHALIK COMMITTEE
P.O. ANIPUR
788734
DIST.- KARIMGANJ
ASSA
VERSUS
THE UNION OF INDIA AND 4 ORS
(REP. BY THE SECRETARY TO THE GOVT. OF INDIA, DEPTT. OF POST, THE
MINISTRY OF COMMUNICATION AND TECHNOLOGY, NEW DELHI, INDIA)
2:THE DIRECTOR GENERAL (POSTS)
DAK BHAWAN
NEW DELHI- 110001
3:THE CHIEF POST MASTER GENERAL
ASSAM CIRCLE
GUWAHATI- 781001
4:THE SR. SUPERINTENDENT OF POSTS
CACHAR DIVISION
SILCHAR- 788001
5:THE SUB-POST MASTER
Page No.# 2/2
SUB-POST OFFICE
ANIPUR- 788734
DIST.- KARIMGANJ
ASSA
Advocate for the Petitioner : MR B SINHA
Advocate for the Respondent : DY.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
15.03.2023 Heard Shri B. Sinha, learned counsel for the petitioners, who are aggrieved by the action of the respondent authorities in refusing to release the matured amounts of two numbers of 5½ KVP/9JCC 598490 and 5½ KVP/9JCC 598491 for Rs.10,000/- each which according to the petitioners had matured on 30.11.2007.
On the ground of delay in approaching this Court, the learned counsel has submitted that though it is a fact, the said delay may be leniently treated as the petitioner is a Society and in any case the amount in question is still lying with the respondents.
Issue notice of motion, returnable by 4 (four) weeks.
Ms. R. Devi, learned C.G.C. accepts notice on behalf of all the respondents.
Extra copies of the writ petition be served upon her by tomorrow i.e., 16.03.2023.
JUDGE Comparing Assistant