ROOPKATHA BHATTACHARYA Vs. K.M.D.A.

JUDGEMENT

(1.) The matter relates to the alleged inaction on part of the respondent/Kolkata Metropolitan Development Authority, to execute a sale deed in favour of the writ petitioner, for the property purchased (by her predecessor in interest), in response to an advertisement published by the said respondent and in lieu of due consideration money.

(2.) The respondent Authority published a brochure declaring its intention to dispose the particular landed property amongst the intending purchasers, by dint of execution of a deed of sale to each one of them, in lieu of stipulated consideration money. The mother of the writ petitioner (since deceased) had responded to such advertisement of the said Authority and obtained the property in her possession in 2003. Before that, in 2001, she had remitted the entire consideration money for the same as was stipulated.

(3.) On July 27, 2005, the petitioner's mother had executed her last will and testament. The said immovable property was bequeathed in favour of the present writ petitioner. The mother of the petitioner died thereafter, on August 15, 2005.