RAMAKANT DWIVEDI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petitioner by invoking writ jurisdiction of this Court under Article 226 of the Constitution of India does not challenge any specific order but seeks following reliefs:-

(3.) Grievance of the petitioner is that he obtained home loan from the State Bank of India but on account of certain defaults committed in repayment the Bank has issued demand notice and has frozen another account of the petitioner bearing number 34725643550 which according to the petitioner is a pension account at Branch Mangawan of the State Bank of India, District Rewa.