Calcutta High Court (Appellete Side)
Smt. Malina Ghosh vs The State Of West Bengal And Others on 25 June, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
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Sl. 355(M/L).
25.06.2013.
S.G. W.P. No. 11295 (W) of 2012
Smt. Malina Ghosh
-versus-
The State of West Bengal and others
Mr. Anil Kumar Chattopadhyay
.....for the petitioner.
Mr. Ayan Banerjee
Ms. Debasree Dhamali
......for the respondent no. 4.
Mr. Asit Kumar Bhattacharya Mr. Somnath Gangopadhyay ....for the respondent nos. 5, 6 and 9.
Disputed questions of fact arise and the petitioner effectively seeks the allocation of a part of an immovable property exclusively in the petitioner's favour.
There appears to be a family dispute and the petitioner complains of ill-treatment by her sons. Without going into the complaints pertaining to the immovable property, the Officer-in- Charge of the police station should ensure that no physical harm is caused to the petitioner by reason of her disputes with her sons.
WP No. 11295 (W) of 2012 is disposed of without any order as to costs.
Urgent certified photocopies of this order, if applied for, be given to the parties upon compliance of the requisite formalities.
(Sanjib Banerjee, J.) 2