MUNNURUKAPUKAPU VIDYARTHI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Arun Kumar Doddla, learned counsel for the petitioner, Smt. V.Dyumani, learned counsel for the 1st respondent and Sri B.Shankar, learned counsel appearing for 2nd respondent. Perused the record.

(2.) This writ petition is filed to declare the action of respondent Bank in issuing proceedings to defreeze certain accounts of the petitioner Trust w.e.f.13/1/2023, as illegal and consequently to direct the respondent Bank to allow the petitioner Trust to operate the said accounts.

(3.) The petitioner herein i.e. Munnurukapu (Kapu) Vidyarthi Vasathi Gruham Trust Board is a registered Trust registered on 16/10/1965. Trust Deed was executed. It is a charitable institution. Its objects are to acquire immovable properties, to construct its own building flats and mulgies, to realize the income from the Trust property to look after the educational and social needs and well being of all persons who are economically backward, irrespective of caste and creed or religion residing in India. Perform works of charity such as payment of scholarships, tuition fees, costs of books to students and to allow them to reside in the Trust building on payment of no rent or a nominal rent per month, which is intended to be utilized for the repairs of the Trust Building, electricity, water tax etc. Allow all the public to celebrate marriages, hold functions etc., in the back portion of the Trust building on payment of no rent or rent or on payment of a donation which is intended for meeting the expenses such as water, electricity etc., on those occasions, to provide moneys for the funerals of poor people who cannot afford to meet the funeral expenses and to provide moneys for the marriage of poor people.