- (1.) In the writ petition, the petitioner stated to be a charitable organization and a society carrying on philanthropic activities and registered under the Societies Registration Act, 1860, has challenged the order dated 9th August, 2005 passed in the proceedings conducted under Section 7-A of the Employees' Provident Funds & Miscellaneous Provisions Act, 1952, which was communicated to the petitioner on 12th August, 2005.
(2.) It is submitted that after the said order was communicated, though not in proper form a representation in the form of review was filed on 22nd August, 2005 before the authorities. In the meantime, the respondents in alleged execution of the said order passed under 7-A proceedings attached the bank account of the petitioner submission is made that the respondents have acted illegally in attaching the Bank account during the pendency of the application for review.
(3.) Mr. Mihir Kundu, learned Advocate appearing on behalf of the respondents submits that the application for review filed on 22nd August, 2005 was not in proper form and therefore cannot be considered. However, pursuant to a query. Mr. Kundu in his fairness submitted that during the pendency of the application for review the order of attachment was not proper. This Court appreciates the fair stand taken by Mr. Kundu.;