Pranab Kumar Chattopadhyay, J. - (1.) The plot of land being No. C.B. 9 at Salt Lake City was allotted by the respondent authorities in favour of one Mohini Mohan Bose since deceased after execution of a deed of lease on 29th January, 1971. Petitioners herein are the heirs and legal representatives of the said Mohini Mohan Bose since deceased.
(2.) The original allottee expired before taking possession of the said plot of land. The names of the heirs of the allottee were duly mutated in the records of the respondent authorities. It has been alleged by the petitioners that the formal possession of the plot of land has not yet been given to the petitioners who were admittedly the heirs of the original lessee.
(3.) According to the respondents, the original allottee was asked to take possession of the plot of land in question and was also advised to contact the concerned Executive Engineer for that purpose.;