FEBIN FRANCIS Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed to direct the 6 th respondent bank to lift the freezing of the petitioner's bank account bearing No.917010051403733.

(2.) The petitioner is the holder of the above bank account with the 6th respondent bank. The petitioner contends that the 6th respondent has frozen the petitioner's bank account pursuant to the requisitions received from the respondents 4 and 5. The action of the 6 th respondent is illegal and arbitrary. Hence, this writ petition.

(3.) Heard; the learned counsel appearing for the petitioner and the learned counsel for the 6 th respondent bank.