REENA DASGUPTA Vs. STATE AND ORS.

JUDGEMENT

(1.) The writ petition is moved on service. Affidavit of service filed in Court is taken on record.

(2.) A will was probated in respect of the estate of the original lessee of plot No. BE-261, Sector 1, Salt Lake City, Bidhannagor, Kolkata - 700 064.

(3.) By the said will the original lessee sought to make provision for his sons and his daughters in law and also his grandchildren. Since one of his sons Abhijit Dasgupta already died, the original lessee/testator devolved his property in such a manner so that 50% of it would go to his surviving son, daughter in law and granddaughter being the respondent No. 4, writ petitioner and the respondent No. 7 while the balance 50% went to the widow of his predeceased son and his grandson being the son of his predeceased son being the respondent Nos. 6 and 5.