Jagdev Singh vs Union Territory Of J&K And Others on 5 May, 2021

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Jammu & Kashmir High Court

Jagdev Singh vs Union Territory Of J&K And Others on 5 May, 2021

Bench: Sanjeev Kumar

                                                                          S. No. 150

           IN THE HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU
                        (Through virtual mode)

                                            WP(C) No.931/2021
                                            CM Nos.3900 & 3901/2021

Jagdev Singh                                            .... Petitioner(s)
                      Through: Ms. Pariksha Parmar, Advocate
          Versus
Union Territory of J&K and others                            ......Respondent(s)

                      Through:

CORAM:                Hon'ble Mr. Justice Sanjeev Kumar, Judge

                                   ORDER

CM No.3901/2021 This is an application filed by the petitioner seeking extension of time to deposit the court fee etc. The application, for the reasons stated therein, is allowed. Let deficiencies be made good within one week after the restrictions imposed due to COVID 19 are withdrawn.

WP(C) No.931/2021

IN this petition, the petitioner has assailed the order of Sub Divisional Magistrate, Khour dated 04.02.2021, whereby the Manager, State Bank of India, Branch Purkhoo has been directed to stop further transactions/payment in the petitioner's account, on the ground that former has received a complaint from the co-sharers of the petitioners.

The impugned order has been challenged inter alia on the ground that respondent No.3 has passed the impugned order without affording any opportunity being heard to the petitioner. It is further submitted that even in the complaint lodged by Pritam Singh and Vimla Devi, the name of the petitioner amongst the beneficiaries of compensation has not been included. The petitioner claims that his monthly salary also goes in this account and in case he is not permitted to operate his account, he will be put to serious consequences.

2 WP(C) No.931/2021

Heard learned counsel for petitioner and perused the record. A case for indulgence at this stage is made out. Issue notice to the respondents in the main petition as well as CM seeking interim relief, returnable within four weeks.

Requisites for service within one week.

List on 02.07.2021.

In the meanwhile, subject to objections from the other side and till next date of hearing, the impugned order dated 04.02.2021 passed by the Sub Divisional Manager, Khour, insofar as it pertains to the stoppage of transaction in the account of the petitioner, shall remain stayed.

(Sanjeev Kumar) Judge JAMMU 05.05.2021 Vinod

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