TAPASRI BASU Vs. CALCUTTA MUNICIPAL CORPORATION

JUDGEMENT

(1.) In this Writ Petition, the Petitioner prays for the issuance of a Writ of Mandamus Commanding upon the Respondents to delete the names appearing as owners in respect of Premises No. 2/1, Raja Kalikrishna Lane and insert her name as "Owner" thereof and further be directed to follow the Regulations of the Corporation in the matter pertaining to separation on the basis of the Decree and alter the original number by giving a new number to the separated portion.

(2.) The Petitioner is a co-owner of Premises No. 2, Raja Kalikrishna Lane having an undivided 1/6th share which was Declared so by a Preliminary Decree passed in Title Suit No. 808 of 1987 dated 23.3.1988 and confirmed by a final Decree dated 28.11.1994. Copies of the said Preliminary Decree as also the final Decree have been brought on record vide Annexure-P/1 appended to the Writ Petition.

(3.) According to the Petitioner, the property has been demarcated and 1/6th share thereof has been allotted to the Petitioner and the remaining 5/6th share has been allotted jointly to the Defendants in the Suit.