SUNDARAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner being the loser of land in the acquisition process is knocking at the doors of Writ Court for assailing the notice dtd. 16/12/2020 (Annexure K) so far as it concerns her whereby her bank account in which the compensation has been credited by the 2nd Respondent is directed to be frozen.

(2.) After service of notice, the respondents 1 and 2 have entered appearance through their Senior Panel Counsel who has filed the Statement of Objections opposing the Writ Petition. The 3rd Respondent - Bank in which the petitioner maintains her account has remained unrepresented despite service, presumably because it has no stakes in the matter.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court is inclined to grant indulgence in the matter inasmuch as indisputably, the land of the petitioner having been acquired by passing the award on 13/4/2020 and taking the possession, the 2nd Respondent has already credited the compensation amount to the bank account of the Petitioner. A chunk of this credit is drawn by the Petitioner as well.