LIPIKA BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) As this matter was heard for a couple of days, by consent of parties, the appeal is treated as on day's list and both the appeal and application are disposed of by this judgement.

(2.) This is an appeal against the order dated 19.4.04 by which a learned Judge of Writ Court has been pleased to dispose of the writ petition and confirm the interim order granted by His Lordship. While disposing of the writ petition learned Judge was pleased to direct the police to see that the respondent No. 6 in the writ petition (the appellant before us) does not step into the matrimonial home of the writ petitioner at CL-173, Second Floor, Sector-II, Salt Lake City, Kolkata-700 091 (the said premises). The respondent No. 6 the appellant before us, who was staying previously at the said premises was thus restrained from staying in the same and was virtually evicted therefrom.

(3.) The facts of the case which have been recorded in the order of the learned Judge and also in the writ petition are as follows: