LAWS(CAL)-2021-9-100

SMARAJIT ROYCHOWDHURY Vs. UNION OF INDIA

Decided On September 29, 2021
Smarajit Roychowdhury Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Present petition has been filed, inter alia, praying for a direction to form an enquiry commission to go into the reason of death of Dr. Syama Prasad Mukherjee. He died on June 23, 1953.

(2.) A petition filed 70 years after the death of Dr. Syama Prasad Mukherjee, cannot be entertained for holding enquiry or appointment of a commission as neither the record therefor nor any person may be available who may throw any light on that. It may be merely an exercise in futile.

(3.) The present petition is accordingly dismissed.