NIMAI CHANDRA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners are aggrieved about the malpractice happened in the office of respondent no. 2 in interpolating and manipulating registered deed of gift, which was earlier executed on 20/7/1976 (being No. 13489 of 1976). Allegedly in the original deed, Donee No. 1 received 0.66 satak whereas Donees No. 2 and 3 received .33 satak of land from amongst the entire .99 satak of land comprised in Dag No. 43/880 in Mouza- Samsernagar, District-North 24 Parganas.

(2.) Allegedly that, in the certified copy of the said deed, the entitlement of the respective Donees has been stated to be otherwise i.e. .66 satak of land is to be granted to Donee No. 3 whereas .33 satak of land is to be granted to Donee Nos. 2 and 3.

(3.) It is pointed out by Mr. Roy, learned advocate appearing for the writ petitioners that in this way by a serious malpractice done in the office of the respondent no. 2, a registered document has been manipulated and respondents have illegally interfered with the frights of the writ petitioners as to the landed property granted in their favour by dint of such deed of gift. Mr. Roy has also stated that for redressal of grievance of his clients as well as seeking necessary action on the part of the concerned respondent, a demand justice notice was sent to it, vide letter dtd. 4/3/2020 but to no avail whatsoever.