DURGABALA MDANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service filed by the appellant discloses that the respondent no. 9 is served. She is not appearing before this Court.

(2.) In this appeal the appellant who is a widow lady aged about 80 years has challenged the order of the learned Single Judge dtd. 1/3/2019 whereby WP No. 3672(W) of 2019 has been dismissed.

(3.) The record reflects that the writ petition was filed by the appellant with the prayer to issue a direction to the respondent no. 9 to provide financial assistance to the appellant for survival and medical treatment.