WPA/3432/2020
2023 Latest Caselaw 454 Cal

   72
16.01.2023
 Ct. No.10
    b.das



                               WPA 3432 of 2020
                                      +
                                CAN 1 of 2022


                 Ms. Hasnuhana Chakraborty
                 Ms. M. Bhattacharjee      ...for the petitioner.

                 Mr. Chandi Charan De
                 Mr. H. K. Halder     ...for the State.


                 The petitioner claims to be the sole legatee of the

             original lessee in respect of the plot in question by virtue

             of a Will executed in his favour and prays for a direction

             upon the respondents to execute and register the deed of

lease in his favour.

Learned counsel for the petitioner places reliance on

a judgment passed by a co-ordinate Bench of this Court

on 27th April, 2016 in WP 1496 of 2005 in support of her

contention.

Learned counsel for the respondents seeks to take

instructions in this matter.

Let the matter appear under the same heading on 3rd

February, 2023.

(Suvra Ghosh, J.)