NILAM NAMGYAL Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners have approached this Court by way of this writ petition, wherein they have made the following prayers:

(3.) LEARNED counsel for the petitioners submitted that the petitioners are depositors, who deposited the amount with respondent No. 2. A criminal case was instituted against respondent No. 2, however, he was acquitted and a direction was given by a Criminal Court to the District Magistrate, South Sikkim at Namchi to constitute a Committee to return the amount to the rightful claimants. He further submitted that the petitioners are the rightful claimants and they have approached the learned District Magistrate, but he has not returned the amount to them. Therefore, a direction is required to be given to respondent No. 1 to return/refund the entire amount.