SMITA VIPUL SHAH Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) THE present petition has been filed by the petitioners under Arts. 14, 19, 21 and 226 of the Constitution of India for the prayers,

(2.) HEARD learned advocate Shri GM Joshi for the petitioners and learned AGP Shri Bharat Vyas for respondents Nos. 1,2 & 3. None present for respondents Nos. 4/1, 4/2 & 4/3.

(3.) LEARNED advocate Shri Joshi referred to the impugned order passed by the Dy. Director dated 8.12.2009 at Annexure E and submitted that the complaint is that the passbooks have not been returned. However, he submitted that necessary formality was required to be completed like signature in the transfer form which was not given by the original complaint, respondent No. 4 and therefore the original passbooks could not be returned by the petitioners as agent. He therefore submitted that only to cause harassment the complaint came to be filed and therefore the impugned order is erroneous, arbitrary and it should be set aside.