SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) In the writ petition the petitioner has prayed for a direction upon the respondents particularly on the Land Manager and Officer-in-Special Duty and Ex-Officio Deputy Secretary, Urban Development, Government of West Bengal, the respondent no.3, to grant permission for mutating her name in respect of premises no. BD-133, Sector-I, Salt Lake, Kolkata-700064 in accordance with law.
(3.) It appears that one Saraswati Devi was the original allottee of the plot of land in question. According to the petitioner, as there was no restrictive clause in the lease deed, the plot of land was transferred by registered deed of assignment on 25th June, 2007. Thereafter, the petitioner made representations dated 19th July, 2011, 2nd September, 2011 and 9th November, 2011 before the respondent no.3 seeking to mutate her name in respect of the property. Since those representations have gone unheeded, aggrieved this writ petition has been filed.;