HARBHAJAN KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal is preferred against the order of the learned Single Judge dated 23.12.2015 in W.P.(C) No. 12271 of 2015. The unsuccessful petitioner is the appellant before us.

(2.) The said writ petition was filed seeking a mandamus to the Government of India to take appropriate action for realisation of the sum of money deposited by the late husband of the petitioner in his accounts with General Post Office (Round Post Office), Sichin Road, Shanghai, China. On a representation being made to the Chinese authorities, the petitioner was informed vide letter dated 09.10.2003, that the claim for the monies deposited in the said accounts stands abandoned as per the policies of their government.

(3.) The learned Single Judge dismissed the writ petition by the order under appeal dated 23.12.2015 and held as under: