RAJ KUMAR HEM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 read with Article 227 of the Constitution of India seeking a direction to the respondent no. 1 to release the funds of the petitioner from an appropriate bank and for quashing of the letter/order dated 17th June, 2013 passed by Banking Ombudsman.

(2.) BRIEFLY stated the facts of the present case are that petitioner seeks reimbursement of two Fixed Deposit Receipts dated 6th February, 1924 and 8th August, 1935 belonging to his great grandmother, Her Highness Rani Jaswali Dharamdei of Chamba, for which the petitioner had obtained a succession certificate in October, 2011.

(3.) PETITIONER 's complaint was dismissed by the Banking Ombudsman vide order dated 17th June, 2013. The relevant portion of the order reads as under:-