LAWS(CAL)-2022-1-2

SUMAN CHOWDHURY Vs. STATE OF WEST BENGAL

Decided On January 03, 2022
Suman Chowdhury Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Supplementary affidavit filed by the writ petitioner in Court today be kept with the record.

(2.) The writ petitioner claims that the private respondent No.5 has sold a property being a flat unit at English Bazar Police Station in Malda by registered sale deed dated 28th July 2020. After occupying the said premises the writ petitioner has come to know that the said property has already mortgaged to the UCO Bank. The writ petitioner lodged a complaint on 08/01/2021 with the English Bazar Police Station and he is aggrieved that no steps have been taken since then in that regard.

(3.) Learned counsel for the State has produced a report dated 29/03/2021 in the form of instructions issued by the Inspector-in-Charge, English Bazar Police Station, Malda addressed to the learned Government Pleader and the same is taken on record.