ZUBAIDA HAMID Vs. THE STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2018-2-167
HIGH COURT OF CALCUTTA
Decided on February 16,2018

Zubaida Hamid Appellant
VERSUS
The State Of West Bengal And Others Respondents

JUDGEMENT

Shekhar B. Saraf, J. - (1.) I am first taking up the application being CAN 6228 of 2015 for addition of party filed by one Rashida Hamid.
(2.) Learned counsel on behalf of the applicant being Rashida Hamid (Ahmed) submits that she is the owner of the premises no. 168A, Tiljala Road, P.S. Karaya, Kolkata 700 046 by way of a gift Deed date April 10, 1975 wherein Rashida Hamid (Ahmed), a minor represented by her mother, Johara Hamid was gifted a portion of land in premises no. 168A, Tiljala Road to the extent measuring 1 Bigha, 2 Cottahs, 9 Chittacks and 2 Sq. Ft.
(3.) The present writ petition has been filed by Zubaida Hamid, one of the daughters of the original donor with respect to premises no. B/168A/H/1, Tiljala Road, P.S. Karaya, Kolkata- 700 046.;


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