JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated September 9, 2010 is seeking the following principal relief: "(a) Issue a Rule calling upon the respondents to show cause why a writ or writs in the nature of mandamus should not be issued by commanding the respondent no.5 to release the excess amount of Rs. 9,53,338/- with 12% interest in favour of the petitioner as nominee of late Sudip Kumar Samanta for six policies"
(2.) Sudip purchased the six policies from LICI, and he nominated the petitioner, his mother, to collect the benefits under the policies in case of his death before their maturity. He died on August 29, 2009. He was survived by his mother, father, wife and a minor daughter.
(3.) During his life time Sudip assigned all the six policies to Bangiya Gramin Vikash Bank, the fourth respondent. Accordingly, LICI paid the benefits payable under the policies to this bank.;