DESIREE M THAKUR Vs. APPROPRIATE AUTHORITY

JUDGEMENT

(1.) Heard Dr. Abhinav Chandrachud, learned counsel for the petitioners and Mr. Ashok Kotangale, learned standing counsel Revenue for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners seek a direction to respondent No.1 to pay to the petitioners the benefits which accrued on the amounts of Rs.65,93,334.00 and Rs.32,96,667.00 including interest from the date of transfer of the said amounts into its Public Deposit Account till 21.05.1999 and thereafter further benefits including interest on account of alleged wrongful withholding of the said amounts by respondent No.1.

(3.) A brief recital of the facts is considered necessary.