AMAR DEEP SINGH NARULA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner by this writ petition seeks a writ of mandamus directing the respondents to issue duplicate Indira Vikas Patra certificates to the petitioner, in lieu of the certificates lost by the petitioner or in the alternative release the maturity amount of the Indira Vikas Patras, which matured on 1.12.1999.

(2.) Petitioner claims to have purchased 8 Indira Vikas Patras during the financial year 1994-95 with a total value of Rs.20,000.00. The said Indira Vikas Patra had the maturity date as 1.12.1999. Unfortunately the petitioner states he lost the Indira Vikas Patras and the same are not traceable.

(3.) Petitioner claims to be the bonafide owner of the said Indira Vikas Patras, having purchased them and having duly declared the same in his tax returns. Petitioner claims to have availed of the standard deduction in his tax returns. The phto copies of the said Indira Vikas Patras have also been produced with the petition. Petitioner had lodged an FIR regarding the loss of Indira Vikas Patras with the Police Station on 27.10.1998. He thereafter requested for issuance of duplicate certificates in lieu of the certificates that had been lost. Petitioner also informed the respondent of the loss of the Indira Vikas Patra and requested that if any claim is made by third party, it should not be entertained.