JYOTIRMAY BHATTACHARYA,J. - (1.) The petitioner No.2 is the purchaser of the two landed properties which were sold by the petitioner No.1 as per the provisions contained in section 13(4) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
(2.) After those properties were sold by the petitioner No.1 to the petitioner No.2, the Bank, being the petitioner No.1, applied for mutation of the name of the petitioner No.2, as owner of those two landed properties as he purchased those properties in the manner as aforesaid.
(3.) Since the said applications for mutation which were submitted before the Tehsildar on 24.6.2009 and 20.11.2009 respectively, remain unattended, both the petitioners have come up before this Court, with this application seeking issuance of a direction upon the concerned authority for early consideration of those applications for mutation, appearing at pages 16 and 17 of the writ petition respectively.;