Sanjib Banarjee, J. - (1.) The grievance of the petitioner is that the petitioner car has been illegally detained at the Indian Overseas Bank, International Banking Branch, 2, Upper Wood Street, Calcutta.
(2.) The petitioner says that in course of the petitioner's visit to the International Banking Branch on August 7, 2008 the petitioner was arrested by police officials who arrived at the branch and did not permit the petitioner to remove the petitioner's car which was parked within the bank premises.
(3.) The petitioner subsequently wrote a letter dated November 17, 2008 requesting the bank to allow the petitioner's car to be removed from the bank premises whereupon the bank responded by its letter of November 20, 2008 claiming that officers of Lal Bazar Headqu ers of Kolkata Police had directed the Deputy General Manager of the Bank to retain the car at the bank's premises.;