LAHORIRAM PRASHAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ONE Kanhayalal Kanodia, since deceased, claimed to be the owner of a studio at premises No. 20, Baburam ghosh Road, Tollygunge. Respondents no. 2 and 3 are his legal representatives. Whether at the material time Kanhayalal Kanodia had a subsisting leasehold right in premises No. 20, Baburam ghosh Road is a disputed question. I need not, however go into that question in this Rule.

(2.) THE petitioner Lahoriram Prashar is at present the sole proprietor of a film producing business known as Unity production. The petitioner claims to have taken on hire the said studio at a monthly rent of Rs. 12,500/ -. He says that he was making considerable income from the said studio.

(3.) IN May, 1943, premises No. 20, Baburam Ghosh Road were requisitioned under the provisions of the Defense of india Act, 1939 and the Rules thereunder framed and possession thereof was taken on August 11, 1943.