Shobha Devi vs The Union Of India
2023 Latest Caselaw 475 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.19008 of 2019

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Shobha Devi W/o Shri Sunil Kumar Gupta Resident of 21, Raj Colony Civil Line, Sasaram, P.S.- Sasaram Town, District- Rohtas.

... ... Petitioner/s

Versus

1. The Union of India through Finance Secretary, Finance Department, Govt.

of Bihar, New Delhi.

2. The Zonal Manager, (FGMO) Union Bank of India, Doranda, Ranchi.

3. The Regional Manager, Union Bank of India, Regional Officer, Frazer Road, Patna.

4. The Branch Manager, Union Bank of India, Sasaram Branch G.T. Road, Sasaram, Rohtas.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Dineshwar Mishra, Advocate For the Union of India : Mr. Arbind Tewari, Advocate For the Union Bank of India : Mr. Nishi Nath Ojha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 30-01-2023

Petitioner has prayed for the following relief(s):-

"That this is an application for issuance of appropriate writ (s), order (s) or direction Commanding the Respondents for amicable settlement of the loan amount taken by the Patna High Court CWJC No.19008 of 2019 dt.30-01-2023

petitioner as the rice mill of the lady petitioner has become sick and the petitioner herself has suffered from brain stroke and is still under treatment and supervision of the doctor and is the meanwhile, husband of the petitioner also met a serious accident and on account of spinal injury he himself too was under prolonged treatment at Veranasi, and the petitioner has already deposited total of Rs. 65 lakhs in which Rs. 45 lakhs has been deposited after setting her five bighas of land on the assurance of the Respondent No. 4 and for rest of the loan amount, the petitioner is running from pillar to post for amicable settlement, but the respondents are acting in ipse disxit manner and the case of petitioner is not being heeded to at all and therefore the act of the Respondents is arbitrary, highhanded, unjust and the same against the doctrine of parity as well as in colorable exercise of the power conferred to them which is causing serious prejudice to the helpless and ill fated petitioner and has also in fringed the fundamental right of the petitioner conferred to her under article 21 of the constitution of India."

Learned counsel for the respondents places on record

the terms of the settlement entered into between the parties.

Communication dated 20.12.2022 is reproduced

hereinunder:-

Patna High Court CWJC No.19008 of 2019 dt.30-01-2023

In view of the aforesaid, the present petition stands

disposed of.

Patna High Court CWJC No.19008 of 2019 dt.30-01-2023

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) shiv/PKP AFR/NAFR CAV DATE Uploading Date 31.01.2023 Transmission Date