CHAN DA JHUNJHUNWALLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ON 3rd April 1985 Chanda Jhunjhunwalla and her. minor son Rabindranath Jhunjhunwalla, the appellants before us, Moved a writ application under Article 226 of the Constitution of India before Padma Khastgir, J.

(2.) THE case of the writ petitioners is that by a registered Deed of Conveyance dated 14th May 1982, the vendors of the property being premises No. 3, Ashoka -Road, Calcutta, sold more or less 10 cottahs of land to the purchasers mentioned therein including the writ petitioners. Due to bonafide mistake and or inadvertence, at the time of engrossing the said Deed of Conveyance the name of the writ petitioner No. , 1 Chanda Jhunjhunwala, as one of the transferees was omitted from the said Deed of Conveyance. With a view to rectify the said mistake and or omission, a duly stamped Deed of rectification was executed by and between the concerned parties including the writ petitioner No. 1

(3.) ON or about 18th March 1985, the writ petitioners made and or caused to be made necessary arrangements for presenting the said Deed of Rectification for registration and it was arranged that the concerned officer of the Registrar of assurances would attend at the respective residences of the vendors at No. 3a, ashoka Road, Calcutta, on 22nd March 1985 between 5 p. m. and 7 p. m. according to the convenience, of the concerned officer and the vendors.