K.KUTTAPPAN NAIR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) IN this writ petition, order dated 12.10.2012 was passed by this court, which reads thus;

(2.) PETITIONER complains that Rs.2.25 lakhs deposited by him has not been disbursed by the respondent Bank. It is therefore that he has filed this writ petition seeking a direction to the Bank to pay the petitioner such sums as is due from it, in pursuance of Ext.P1 fixed deposit receipt.

(3.) ACCORDING to the counsel for the Bank, there are about 19 similar complaints pending before the Lok Ayukta and more than Rs.3 crores are due to the depositors. It is stated that enquiry as directed by this court is continued by the Lok Ayukta and it is at that stage the writ petition is filed.