AMITABHA DATTA Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Premises Nos. 22, 24, and 26 Nandalal Bose Lane, Kolkata-700003 altogether measuring an area of about 2 bighas 12 cottahs and 1 chittak, originally belonged to Sri. Bata Krishna Pal. By virtue of a decree dated February 18, 1955 passed by this Hon'ble Court in a partition suit the properties had vested in favour of several family decedents of the said Bata Krishna Pal and/or successors in interest.

(2.) The writ petitioners are the present co-owners of the said premises nos.22, 24 and 26 Nandalal Bose Lane, Kolkata-700003 with the Municipal Assessee Nos. 5007230005, 110072300300 and 110072300324 respectively.

(3.) Premises No.22 Nandalal Bose Lane, Kolkata-700003 had been declared and earmarked as "Bustee" land by the Kolkata Municipal Corporation (for short, KMC). At all material time the Municipal Rate Cards had been issued describing the said premises as Bustee land, Annexure P-3 to the writ petition.