BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) The petitioner's father died intestate on 16th June, 1990, leaving behind the writ petitioner as one of the legal heirs amongst others. At the time of his death, the petitioner's father had left some money including fixed deposits and share certificates with the respondent Contai Cooperative Bank Ltd., Contai Main Branch (for short, referred as the Bank). Subsequently, the writ petitioner obtained a Succession Certificate from a competent Civil Court on 19th May, 2007, and thereafter approached the Bank for release of his share (i.e., ? ..?th share of the total amount lying in credit in the name of his late father together with interest accrued thereon).
(3.) According to the writ petitioner, he made several representations between 2007 and 2010 praying for release of his ? ..?th share along with up to date interest. He also prayed for transfer of the said amount to a Savings account which he maintained with the same Bank.;