MANDIRA SAHA Vs. DHRUBA MOHAN SAHA

JUDGEMENT

(1.) By this appeal, correctness of the order of the Learned Single judge dtd. 24/11/2021 passed in W.P.A. No. 13820 of 2021 (Dhruba Mohan Saha -versus- State of West Bengal and Ors.) has been questioned by the writ petitioner. This appeal is concerned with the order of the said Learned Single Judge relating to the validity of an impugned order dtd. 18/11/2019 passed by the Learned Additional Chief Secretary, Finance department, West Bengal.

(2.) The petitioner/appellant herein had filed a writ petition W.P.A. No. 13820 of 2021 under article 226 of the Constitution of India, which was preceded by various other proceedings between members of the same Saha family, the private respondent herein.

(3.) The said dispute is between the legal heirs of two partners of an original partnership firm which was enjoying excise license for selling liquor. The partnership firm was reconstituted with an heir after one of the partners died. The disputes and differences between the legal heirs arose pursuant to the death of one of the partners of the reconstituted partnership firm.