DIPAK BHATTACHARYYA Vs. THE BANKING OMBUDSMAN AND ORS.

JUDGEMENT

(1.) THIS is a writ petition filed under Article 226 of the Constitution, to assail the order dated 19.09.2012, passed by the Banking Ombudsman.

(2.) THE petitioner says that he has been maintaining the account with the respondent no. 3/bank since 2001, and that, he has been denied access to the account maintained with it, for reasons, which are not sustainable in law.

(3.) UPON respondent no. 2 i.e., Reserve Bank of India (RBI) formulating regulatory guidelines qua KYC norms, the petitioner, was informed that those norms, had to be fulfilled.