SOUMITRA PAL,J. - (1.) In the writ petition the petitioner has prayed for a direction upon the respondents, particularly on the Estate Manager and Ex-Officio, Assistant Secretary to the Government of West Bengal, Urban Development Department, Kalyani, Nadia, the respondent no.2, to grant possession of plot no. A-8/391, Kalyani, Nadia in his favour and to execute the deed of lease. It is submitted that since pursuant to the notice dated 7th December, 2011 issued by the respondent no.2 documents have been furnished, appropriate direction may be issued on the said respondent to pass a reasoned order.
(2.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the respondent no.2 to dispose of the matter by passing a reasoned order, if not already passed, to be communicated to the petitioner within eight weeks from the date of presenting a copy of the certified copy of this order after giving an opportunity of hearing and after verifying the records and upon production of the documents which have been sought for by the intimation dated 7th December, 2011.
(3.) I make it clear that I have not gone into the merits of the matter and all points are left open to be dealt with by the respondent no.2.;