ADARI LAVANYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner prays for a writ of mandamus declaring the action of respondents in freezing her SB account bearing No.212110100001103 maintained with the Bank of 3rd respondent as illegal, arbitrary and for a consequential direction to defreeze the SB account.

(2.) The petitioner's case succinctly is thus:

(3.) The 6th respondent filed counter and opposed the writ petition contending as follows: