M INDIRA Vs. MANAGER INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THE writ petition is filed for a direction directing the respondent to consider petitioner's representation dated 11.3.2008 and consequently direct the respondent Bank to allow the petitioner's sister, namely, M. Valsala to operate the petitioner's Savings Bank Account No.18597 in the respondent Bank.

(2.) THE learned counsel for the petitioner would pray for issuing direction to the authority concerned to consider the representation dated 11.3.2008 by the respondent.