MAHADEB GHOSH Vs. STATE O WEST BENGAL

JUDGEMENT

(1.) Admittedly Amiyabala Ghosh, since deceased, was a lessee in respect of 5.7407 cottahs of land lying at Plot No. 199 in Block- BF in Sector-l of the Northern Salt Lake City extension area in the district of 24 Paraganas under the State of West Bengal. The said lease was granted by the State of West Bengal in favour of Amiyabala Ghosh, the mother of the petitioner by a registered indenture of lease dated 28th April 1982.

(2.) Subsequently, by a deed of rectification dated 14th April, 1983 executed between the parties it was clarified that rent-free land measuring 5.2803 cottahs was leased out to the said lessee.

(3.) After obtaining the said lease, a two-storied building was constructed in the said premises.