KALYANI ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS writ application is filed by the petitioner for a direction upon the respondent authority to register the lease deed in favour of the petitioner in respect of the plot of land lying and situated at Plot No. 227, Block BE, sector-1, Salt Lake City as also to grant mutation in respect of the above land in favour of the petitioner.

(2.) THE fact of the case in a nutshell is this the aforesaid plot of land was allotted in favour of the father-in-law of the petitioner, namely, Manmatha nath Roy on December 5, 1967. Pursuant thereto the money was deposited by the aforesaid Manmatha Nath Roy on September 9, 1971.

(3.) SUBSEQUENTLY, the aforesaid Manmatha Nath Roy died on October 15, 1971. On the basis of an application submitted by the husband of the writ petitioner the respondent authority by a communication dated August 14, 1992 asked him to produce certain documents for mutation of the aforesaid plot of land in his favour. Subsequently, the husband of the writ petitioner was directed by the respondent authority to deposit an amount of Rs. 500/-in favour of the respondent authority for the purpose of mutation of his name in respect of the plot under reference.