JAGDISH PRASAD BOHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service as filed on behalf of the petitioner is taken on record.

(2.) Learned advocate appearing on behalf of the respondent nos.1, 2 and 4 has submitted a written instruction dtd. 7/5/2024 as issued by the respondent no.2 after serving copies of the same to the learned advocate for the writ petitioner and the learned advocate for the private respondent no.3. Let the instruction as submitted on behalf of the respondent State is taken on record.

(3.) By filing the instant writ petition, the writ petitioner has prayed for issuance of appropriate writ/writs against the respondent no.2 for quashing and/or setting aside the Memo No.3332-SL(AL)-2L-122/75(AD-62) dtd. 8/12/2023, whereby and whereunder the respondent no.2 intimated the private respondent no.3 as well as the writ petitioner regarding cancellation/rejection of transfer application dtd. 12/7/2022 as submitted by the private respondent for transferring 50% share of Plot No.AD-62 in Sector-I, Salt Lake, Kolkata 700064 in favour of the present writ petitioner.