CYGNUS DEVELOPERS (INDIA) PVT LTD Vs. INSPECTOR GENERAL OF REGISTRATION & COMMISSIONER OF STAMP REVENUE, WEST BENGAL & ORS

JUDGEMENT

(1.) Although voluminous pleadings are on record, the essential facts can be reduced as follows:

(2.) The matter has been assigned before this Bench by the Note of the Hon'ble the then Acting Chief Justice dated the 6th of November, 2017. Upon assignment the parties were extensively heard and the order reserved.

(3.) The writ petitioner begins by making out a case of purchase by assignment of the property in issue measuring around 2 bighas 18 cottahs 15 chitaks and 15 sq.ft. at premises No. E7-100, Biren Roy Road (West), Kolkata- 700140 (hereinafter referred to for short as only the said land or the said property) by way of a Deed of Conveyance executed on the 4th of September, 2008 (the Deed) through the Official Liquidator, High Court. For the record it must be mentioned that the sale of the said property follows liquidation proceedings heard by the Hon'ble Company Court from time to time.