MADHUCON PROJECTS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed for quashing the impugned letter dtd. 2/4/2019 (Annexure-3) issued by the respondent in exercise of powers under sec. 91 Cr.P.C. directing Canara Bank (Prime Corporate Branch, Secunderabad) and all other consortium of banks funding the project of "4-laning of Ranchi-Jamshedpur National Highway, in the State of Jharkhand, not to allow the petitioners to operate their existing bank accounts, FDs, etc.

(2.) Further prayer is made for quashing the impugned reply of respondent dtd. 23/5/2019 dismissing the representation of the petitioner no.1 dtd. 6/5/2019.

(3.) Mr. R.S.Mazumdar, the learned Senior counsel appearing on behalf of the petitioners submitted that the petitioner was awarded the project for 4-laning of Ranchi-Rargaon-Jamshedpur sec. of 163.50 Kms on Design Built Finance Operate Transfer (DBFOT) annuity basis for semi annuity of INR 133.20 Crs. For 15 years.