KURIAN BABU Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) THIS is an application for review of an order passed by us (Myself and Deshmukh, JJ.), dated 3 -2 -1992 dismissing the writ petition. The petitioner appeared in person before us for the hearing of the petition and he appears in person today also. The grounds of review, on the face of it, do not justify any review of the order. The grievance made by the petitioner in the application to the effect that he did not get a chance to reply to the affidavit filed by the respondents or, as he puts it, 'to refute the falsehood and other allegations made in the above affidavit' are incorrect. In fact, we heard him at length before dismissing the Writ Petition and we have heard him at length today (more than 45 minutes) only because he is a party in person. We have also not taken into account for the purpose of the present order, the question of maintainability of the Review Petition because the petitioner is a party in person. We have also once again examined the merits of the petitioner's claim in the Writ Petition and heard him as well as the respondents on the merits of the Writ Petition afresh so as to leave no grievance to the petitioner.

(2.) THE Writ Petition is for an order directing the South Indian Bank Limited, having a branch office at Mahatma Gandhi Road, Pune to give the petitioner an account opening form because the petitioner wants to open a bank account there as the sole proprietor of a firm known as M/s. Kay and Bee Associates. The petitioner had such an account with the 4th respondent bank in the year 1974 -75, but, according to the petitioner, this account was closed because his firm became a sick unit.

(3.) IT is also the contention of Respondent Nos. 3 and 4 that no writ petition is maintainable against the South Indian Bank Limited, because it is not a 'State'. We have not gone into this submission also because even otherwise on merit, in our view, the petitioner has no case. In these circumstances, no useful purpose would be served by granting the application of the petitioner.