JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated January 13, 2012 is alleging inaction on the part of the Additional Registrar of Assurances-II, Kolkata.
(2.) The allegation is that in the capacity of the registering officer the Additional Registrar has not considered the petitioner's representation dated September 29, 2011 (at p.99).
(3.) By making the representation the petitioner requested the registering officer to destroy the document that was presented by the private respondent for registration, on the grounds that the document remained unclaimed for a period exceeding two years; and also to register a deed of declaration presented by her.;