- (1.) We have heard learned counsel for the petitioner. Counter and rejoinder affidavits have been exchanged. Learned counsel for the respondent-Bank has failed to appear on both the calls.
(2.) Prayer in this writ petition is that the Branch of the respondent-Bank, which is functioning at its existing location and which is proposed to be shifted by the respondent-Bank, should not be shifted without considering the grievance of the persons of the locality with regard to such shifting. The ground mentioned is that the present location of the Branch of the respondent-Bank is very convenient to everybody and the place where it is proposed to be shifted will make it inconvenient for the customers of the respondent-Bank.
(3.) In the counter affidavit in paragraph no.3(v) it has been stated that the Branch is presently located in a rented house of one Bhudhar Layat, who is an influential and powerful person, and he does not want this Branch to be shifted to other building, as continuing of the Branch as his tenant gives him advantage.;