CHANDAN KUMAR CHATTERJEE Vs. MINISTRY OF COMMUNICATION

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:-

(2.) At the outset, I may state, that this writ petition was disposed of by this Court on the first date of hearing itself, i.e., May 24, 2019 when this Court directed the respondent No.1 to release the amount as admitted in the letter dated November 29, 2017 with interest @ 9% per annum. Pursuant thereto, the respondents had filed a review petition being 422/2019 seeking review of the order dated May 24, 2019 which was allowed by this Court on January 15, 2020 whereby this Court had restored the writ petition.

(3.) Suffice would it be to state, the petitioner herein had challenged the order of this court in the review petition dated January 15, 2020 before the Supreme Court. The Supreme Court vide its order dated February 20, 2021 has not interfered with the order but had, in view of the fact, the petitioner is of 82 years of age, requested this Court to take the writ petition for final disposal as early as possible and preferably within three months.