KING STAR HANDICRAFT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Kshitij Shailendra, learned counsel for the petitioners and Smt. Raj Kumari Devi, learned counsel appearing on behalf of respondent nos. 1 to 3.

(2.) Notices were issued to the respondent nos. 2, 3 and 4 by this Court vide its order dated 11.01.2017. As per the office report dated 10.02.2017 notices were issued to the aforesaid respondents by RPAD fixing on 13.02.2017. Neither acknowledgment nor undelivered cover has been returned back. As such in view of provision chapter VIII Rule XII of Allahabad High Court Rules notices are deemed to be served upon the aforesaid respondents.

(3.) The petitioners have preferred the present writ petition interalia with the prayer to issue a mandamus commanding the Senior Intelligence Officer, Directorate of Revenue Intelligence, Nahva Sheva Unit, First Floor, Port Users Building (PUB), Nhava Sheva Uran, Raigard, Maharashtra/respondent no. 2 as well as Federal Bank Limited, Ground Floor, Gandhi Nagar, Rampur Road, Moradabad/respondent no. 4 to defreeze the Current Account No. 16250200002619 held at Fedral Bank Limited, Ground Floor, Gandhi Nagar, Rampur Road, Moradabad.