Calcutta High Court
Durga Narayan Sen vs Unknown on 17 January, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.3714 of 2016
With
PLA No.307 of 2003
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF :
DURGA NARAYAN SEN, DECEASED
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 17th January, 2017.
Appearance.
Ms. Debaleena Ganguly, Advocate.
The Court : Administration of the estate lying incomplete for the last 12 years of the grant of probate has prompted this Court to pass an order on 22nd December, 2016 directing the applicant to file an affidavit indicating how the legatees under the Will have been made over their respective legacies and to what extent administration remains incomplete. The executrix has filed an affidavit. In paragraph 10 of the said affidavit she stated that the sole beneficiary of the said Will is her sister Sumita Lodh, who has been handed over the estate of the deceased comprised in plot no.417 in Block AE in Sector-I at Bidhannagar (Salt Lake City), Calcutta-700064 as soon as the probate was granted on 3rd December, 2003 and nothing remains on the administration of the estate of the deceased. It is also mentioned in paragraph 10 that the name of the sister of the executrix has been mutated in respect of the said plot before the appropriate authority and she has been paying property tax to the Bidhannagar Municipality.
Under such circumstances, the explanation is accepted. The applicant is directed to file accounts and inventory of the deceased within a 2 period of four weeks from date. The delay in filing the accounts and inventory is condoned.
The application is accordingly disposed of.
(SOUMEN SEN, J.) pa