(1.) The office of the Additional District Sub-Registrar, Falta (hereafter the ADSR office) is presently functioning from an old dilapidated building owned by a private party. The building, according to the official respondents, is more than a century old and no repairs have been effected by the owner for a long time. In fact the counter affidavit of the official respondents reveals that the owner is not to be found and since 1975, no rent is being accepted.
(2.) The Directorate of Registration and Stamp Revenue had initiated process to computerize all the registration offices in the State. Since the accommodation at Falta was found to be inadequate for implementing the project of computerization, the Director was on the look out for an alternative accommodation for the ADSR office.
(3.) In course of searching for a suitable building, the ADSR office received an offer from the writ petitioner Diblu Naskar (hereafter Naskar) conveying willingness to let out the ground and first floors of her building at Fatepur, Police Station Falta, South 24 Parganas for accommodating the ADSR office. A proposal had been initiated by the ADSR office for shifting it to the building offered by Naskar. The District Magistrate, South 24 Parganas recommended the move which was accepted by the Inspector General of Registration and Commissioner of Stamp Revenue. By a Government Order bearing No.1852-F.T. dated 13.11.2006, administrative approval was accorded for shifting of the ADSR office to Fatepur.