RAGHUNATH PRASAD SON OF LATE SHITAL PRASAD Vs. RESERVE BANK OF INDIA THROUGH ITS REGIONAL DIRECTOR, THE CHIEF GENERAL MANAGER, RESERVE BANK OF INDIA, MANAGER, RESERVE BANK OF INDIA

JUDGEMENT

(1.) THE questions involved in the present writ applications are same and the facts being similar, with consent of parties, these four writ applications have been heard at this stage for its final disposal.

(2.) The petitioners are basically aggrieved by the non -encashment of the Gold Bonds 1998 by the Reserve Bank of India which was purchased by them. The Reserve Bank of India purports to act under orders of the Central Bureau of Investigation which has merely, by a letter, put a Stop Encashment Order.

(3.) COUNTER affidavits have been filed by the Reserve Bank of India and the Central Bureau of Investigation, the latter having filed a supplementary counter affidavit as well and rejoinder has been filed by the petitioners.