PANCHU GOPAL MULLIK Vs. STATE

JUDGEMENT

(1.) This revision petition raises a rather interesting question of law.

(2.) One Jagabandhu Mallick left two sons, one of them being the petitioner Panchu Gopal Mallick and the other Akshoy Kumar Mallick since deceased. Akshoy left behind two sons of whom Arun Kumar Mallick petitioner 2 is one. Akshoy had a daughter who was given away in marriage and she died sometime ago leaving behind one Shyamsundar, who is said to be an absconding accused for whose apprehension proceedings fay way of proclamation and attachment have been taken.

(3.) A plot of land was said to have been purchased quite a long time ago by the father of the petitioner Panchu Gopal Mallick where certain structures were later raised by the latter and in the house thus constructed the absconding accused Shyamsundar was permitted- to live. The petitioners' case is that Shyamsundar lived there as a licensee & that he had no interest, claim or title to the property in question,