SRINIVAS KEDWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal by Pandit Srinivas Kedwal against a judgment of Bose J., dated the 7th of May, 1951, dismissing an application filed by the appellant under Article 226 of the Constitution of India for the issue of a writ of certiorari for quashing an order of requisition dated the 31st of October, 1950, made by the Assistant Secretary, Government of West Bengal, under Section 3(1) of the West Bengal Requisition (Temporary Provisions) Act, 1947 (West Bengal Act V of 1947), hereinafter called the Act in respect of three rooms on the first floor in the south west wing of Premises No. 11, Vivekananda Road in the city of Calcutta.

(2.) One Bhajanlal Kedwal died on the 9th of April, 1942, leaving him surviving his widow Bam Devi and three sons, Srinivas, the appellant, Bhuramull and Babulal.

(3.) On Bhajanlal's death the said premises No. 11, Vivekananda Road vested in the appellant Srinivas and his two brothers, Bhuramal and Babulal.