FEMINA SIYAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed by the legal heirs of late Muhammed Siyad, who was conducting Tour business in the name and style of Safa Travels & Tourism, Ettumanoor.

(2.) It is stated that the deceased Muhammed Siyad had applied for licence to the Haj Committee for conducting Haj tour operation and he had deposited a sum of Rs.25 lakhs in the Punjab National Bank. After Muhammed Siyad passed away, the petitioners approached the Bank for refund of the amount. The Bank insisted for a letter from the Haj Committee and the Ministry of Minority Affairs, Union of India. The petitioner has approached this Court seeking the following directions:

(3.) I heard the learned counsel for the petitioner, learned ASGI as well as the learned Standing Counsel for the Bank.