ASHIMA J SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Dr.Ashima J.Shah, petitioner has filed this petition praying for a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction, holding and declaring the action of the respondent refusing to return the balance amount lying in National Savings Scheme Account No.101071 of the petitioner to her and refusing to close the same as being arbitrary, unreasonable and illegal.

(2.) The facts giving rise to this petition are as under:-

(3.) When the matter was placed for hearing before this Court, on 1.5.2001 this Court issued notice returnable in the week commencing from 18.6.2001. Thereafter the matter was adjourned from time to time. Thereafter on 23.7.2001 this Court (Coram: K.M.Mehta, J.) has passed the following order: