HIRANMAY BHATTACHARYYA,J. - (1.) The instant appeal is at the instance of the writ petitioners and is directed against an order dated January 27, 2020 passed by an Hon'ble Single Judge in W.P. No. 203 of 2018. By the impugned order the Hon'ble Single Judge upheld the order of rejection of the application for amalgamation passed by the Municipal Commissioner, Kolkata Municipal Corporation.
(2.) The petitioner/appellant herein purchased a property popularly known as Sarkar Bazar situate at 8, Dr. Suresh Chandra Banerjee Road (formerly known as Beliaghata Main Road), Kolkata 10 as also an adjacent property situate at 1/1 K.G. Bose Sarani (formerly known as Talpukur Road), Kolkata-10, in a court sale order passed in a suit for partition being CS 2539 of 1955. The Commissioner of Partition appointed in the said suit for partition executed a deed of conveyance dated August 12, 2019. The petitioner/appellant herein claims to have paid a sum of Rs. 6.25 Crores for purchasing the said premises. The KMC mutated the said premises in the name of the petitioner/appellant herein.
(3.) The appellant planned to develop a commercial-cum- residential project at the aforesaid two premises. For such purpose the appellant applied to the KMC for amalgamation of the said two adjacent premises.;