SOUMITRA PAL,J. - (1.) Affidavit of service filed pursuant to the directions contained in the order dated 7th December, 2011 be kept on record.
(2.) In the writ petition, the petitioners have prayed for direction upon the respondents to mutate their names as joint lessees in respect of premises no. CA-199, Sector-I, Salt Lake City, Kolkata-700 064 since the original lease deed does not contain any restrictive covenant.
(3.) Submission has been made that since Bela Saha the original lessee by a deed of assignment dated 13th January, 2011 had transferred the said plot to the petitioners and as there is no restrictive clause in the original lease deed dated 29th April, 1974 entered into between the Governor and Bela Saha and as the petitioners by a letter dated 5th May, 2011 have prayed for mutation, appropriate directions may be issued.;