- (1.) Writ Petition (C)Nos.136 and 140 of 2017 : Learned counsel for the petitioners, in the first instance, invited this Court's attention to the speech delivered by the Hon'ble Prime Minister of India on 8th November, 2016 (Annexure P-2), with reference to the demonetization scheme. Our pointed attention was invited to paragraphs 9 and 10 thereof, wherein, it was clearly expounded, that such of the persons, who could not deposit their old L 500 or L 1000 currency notes by 30th December, 2016, would be permitted to do so, at specified offices of the Reserve Bank of India, by 31st March, 2017.
(2.) This Court's attention was also drawn to the notification of the Finance Ministry dated 8.11.2016 (Annexure P-3), which envisaged, that the old currency notes held by individuals (other than a Banking Company), would be permitted to be deposited, subject to specified conditions. Condition No.(ix) in paragraph 2, postulates as under : "(ix) any person is unable to exchange or deposit the specified bank notes in their bank accounts on or before the 30th December, 2016, shall be given an opportunity to do so at specified offices of the Reserve Bank or such other facility until a later date as may be specified by it."
(3.) Based on the aforesaid condition, it was submitted, that the notification dated 8.11.2016 was in consonance with the speech delivered by the Hon'ble Prime Minister of India, on 8.11.2016.;