JAGDISH Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) HAVING heard the learned Counsel for the petitioners and having perused the record of the case, I find absolutely no substance in this writ. It is nothing but an abuse of process in invoking Article 226 of the Constitution of India. Since, the limits of Article 226 are not defined and are extraordinary in nature and therefore, it is usually abused rather than to invoke properly.

(2.) IT is against what is called inaction complained against the Bank for not doing the work of petitioners for which they have approached the Bank. I fail to appreciate whether Courts monitor day today working of any Bank, whether it involves any judicial act, whether it involves infraction of any fundamental right guaranteed under the Constitution of India, whether it involves any violation of personal liberty? The answer is emphatically in No. It is for the petitioners to knock the doors of the authorities of the respondent-Bank and ensure disposal of their work.

(3.) PETITION, thus, fails and is dismissed in limine.