Rajasekhar Mantha, J. - (1.) The writ petitioner's husband was running a business and the petitioner along with four children living with him. The business was in the name and style of "Gazi Enterprise". A large number of vehicles were also stated to be under the writ petitioner's husband and in his name. Since after the death of the writ petitioner's husband she is stated to have been driven out from her matrimonial house and is now residing with her father along with her children. The assets of the petitioner's husband are stated to have been taken over and appropriated by the private respondents who are the brothers and other relatives of the writ petitioner's late husband. The police authorities submit that an FIR has been registered in that regard and investigation is on.
(2.) There is a further direction from the ACJM, Barasat directing the Officer-in-Charge of Shasan police station, North 24-Parganas to initiate an appropriate investigation and conduct the same in accordance with law.
(3.) In those circumstances, the Officer-in-Charge, Shasan police station is directed to complete the investigation as expeditiously as possible but not later than a period of two months from date.;