KIRAN BHAWSINGHKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners purchased a plot of land at Salt Lake being Premises No. 213, Block-AE Sector-l by registered deed dated 1st October, 1986 for the unexpired period of the lease.

(2.) The original licensee of the State of West Bengal was one Bijan Chandra Banerjee, who was granted the lease by a deed of lease dated 2nd May, 1972.

(3.) After the transfer of the land in favour of the petitioner, she applied for mutation but no action was taken by the concerned authorities on the said application for mutation. Being aggrieved by the said action, the petitioner moved a writ application before this Hon'ble Court being W.P. No. 9399 (W) of 2002 which was disposed of by a Single Judge of this Court by an order dated 15th July, 2002 by directing the respondents to consider the grievance of the petitioner by treating the writ petition as a representation.