STATE OF WEST BENGAL Vs. AJAY PODDAR

JUDGEMENT

(1.) This is an appeal by the State of West Bengal and its officials against judgment and order dated September 18, 2014 passed by the Hon'ble Single Judge of this Court in W.P No. 687(W) of 2014. By the order impugned in this appeal, the Hon'ble Single Judge directed the authorities to mutate the names of the petitioners in relation to plot no. 272 in Block EC in Sector I of the Salt Lake City Extension area, within 4 (four) weeks from the date of communication of the aforementioned order dated September 18, 2014.

(2.) By an indenture of lease dated February 12, 1972, the State of West Bengal granted lease in favour of Somendra Mohon Mukerji for the period of 999 (nine hundred ninety nine) years on annual rent of Re.1 (Rupee one) only or any fraction of any year at the same rate. The only restrictive clause in the said deed of lease was prohibiting the lessee from sub-dividing or sub-letting the demised land or the building to be constructed without the consent in writing of the Government.

(3.) On or about December 25, 1995 the original lessee, namely, Somendra Mohon Mukerji, died intestate. Consequent upon his death, the name of the daughter of the original lessee, namely, Shibani Mukherjee, was mutated on or about October 9, 1996.