Sheetala Prasad vs State Of U.P. And Another
2023 Latest Caselaw 7102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 21 of 2021
 

 
Petitioner :- Sheetala Prasad
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Chandra Prakash Pandey
 
Counsel for Respondent :- Udai Bhanu Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Syed Qamar Hasan Rizvi,J.

Heard learned counsel for the petitioner; learned Standing Counsel for the State-respondent no. 1 and Sri Udai Bhanu Singh appears for the second respondent.

Petitioner is before this Court with a request commanding the respondent no. 2 to ensure the payment of F.D.R. of Rs. 6,875/- matured on 03.04.2012 and Rs. 60,000/- recurring deposit shown on 17.12.2008, in which the petitioner will get Rs. 1,00,000/- and in saving bank account Rs. 60,253/- lying since 31.03.2016 along with interest till date to the petitioner.

Learned counsel for the petitioner in support of his submissions has placed reliance upon the judgment passed by coordinate Bench of this Court in Vinod Kumar Singh V/s. State of U.P. and 4 others (Writ-C No. 14423 of 2020, dt. 29.09.2020) and as such it is sought to be contended that the present matter is squarely covered by the aforesaid judgment and the similar treatment may also be extended to the petitioner.

The above said argument of learned counsel for the petitioner is not being disputed by learned Standing Counsel as well as counsel for the respondent-Bank.

The writ petition is accordingly disposed of in terms of Vinod Kumar Singh (supra) by providing that 25% of the amount standing to the credit of the petitioner shall be paid to him immediately upon receipt of a certified copy of the instant order and the remaining amount shall be paid to him in three tri-monthly installments.

Order Date :- 3.3.2023

A.K.Srivastava