Bilkish Jahan vs State Of U.P. Thru Prin. Secy. ...
2019 Latest Caselaw 1067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 7117 of 2019
 

 
Petitioner :- Bilkish Jahan
 
Respondent :- State Of U.P. Thru Prin. Secy. (Revenue) & Ors.
 
Counsel for Petitioner :- Satya Prakash Mishra,Jay Prakash
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Alok Mathur,J.

Notices on behalf of opposite parties no. 1 to 4 have been accepted by the learned Chief Standing Counsel.

Issue notice to the opposite party no.8, Branch Manager, Dhan Laxmi Bank, Jagdishpur, District Amethi.

The petitioner may also serve the opposite party no. 8 by dasti.

The office may issue dasti notices to the petitioner's counsel in this regard.

Learned counsel for the petitioner submits that an amount of Rs. 97,64,215/- was credited to the petitioner's bank account in lieu of the compensation of the land acquired by the opposite parties. The said compensation amount has been paid to the petitioner after duly ascertaining the title and possession of the petitioner over the land in question. However, on the basis of an alleged complaint made by one Sukai, son of Ram Bharose, who is totally an outsider to the land of the petitioner, the opposite party no.4 Sub Divisional Magistrate, Musafirkhana, District Amethi has directed the bank to stop the operation of the bank account of the petitioner. It is submitted that the opposite parties have no right to stop the operation of the bank account of the petitioner in the given facts and circumstances of the case.

The learned Standing Counsel appearing for the opposite parties no. 1 to 4 may seek instructions as to why and how the impugned order has been passed.

List in week commencing 25.03.2018 as fresh.

Order Date :- 12.3.2019

psd