Pradip Kumar Biswas, J. - (1.) Parties are present before me and heard them.
(2.) This is an application under section 401 read with section 482 of the Code of Criminal Procedure filed at the instance of Sukanta Ghosh, the petitioner herein, seeking to quash the chargesheet No. 75 dated 17.4.2000 submitted in connection with G. R. Case No. 437/2000 arising out of Shibpur P. S. Case No.53/2000 dated 16.3.2000 under section 277/278/34 of the Indian Penal Code and section 52 of the West Bengal Town and Country (Planning and Development) Act, 1979.
(3.) The short facts leading to the filing of this revisional application are as under:- The father of the petitioner in the year 1998 purchased a plot of land from one Smt. Durgarani Debi and others by a registered deed of Conveyance measuring about two cottahs together with the structure thereon and after the purchase of the said plot of land, the father of the petitioner duly made an application before the statutory authority to record his name in place of original vendor from whom the property has been purchased.;