Subhro Kamal Mukherjee, J. - (1.)Both the writ applications are taken up together as it has been submitted by the learned advocates appearing for the parties that similar questions of law and facts are involved in both the matters.
(2.)The facts in relation to Writ Petition No. 14235(W) of 2003 are narrated for the purpose of appreciating the points involved in the said writ applications.
(3.)The State of West Bengal granted a lease in respect of the disputed property at Kalyani Township in favour of one Nanigopal Saha for the period of 999 years on April 18, 1969. The possession of the disputed property was handed over to the lessee. Nanigopal Saha intended to transfer his leasehold interest in favour of the writ petitioner and as such an application for permission was filed on March 16, 1999.
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