SOUMYENDU CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners have impugned the order dated December 30, 2014 passed by the respondent no. 2, Annexure P-12 at page 82 to the writ petition under which the claim of the father of the writ petitioners to record the assignment of lease in respect of plot No. A-11/321 at Kalyani (said plot) and for mutation was rejected. The original writ petitioner was the father of the petitioners.

(2.) During pendency of this writ petition, the father of the petitioners died and these petitioners being the sons of the deceased original petitioner were substituted and carried out the proceeding.

(3.) One Bimalananda Roy, the added respondent no. 3 (for short 'Bimalananda') on August 1, 1990 applied before the State authority for obtaining lease in respect of the said plot at page 39 to the writ petition.