- (1.) By a registered deed of conveyance dated 12th September, 1974 Survey of India Co-operative Housing Society Ltd. sold and transferred a plot of land measuring about 3 katha chitack 36 sq.ft. being part of R.S. Dag No. 825 under R.S. Khatian No. 14 within Mouza Santoshpur Touzi No. 151, J-L- No. 22, P.S. Jadavpur, District South 24-Parganas forming Plot No. 70 in Block-B to one Probodh Chandra Mukherjee absolutely and for ever for the consideration mentioned in the said deed of conveyance. By virtue of such sale, the said Probodh Chandra Mukherjee became the absolute owner of the said property. He got his name mutated as owner of the said property in the Municipal records. Subsequently the said Probodh Chandra Mukherjee through his Power of Attorney sold and transferred the said property to the petitioner by a registered deed of conveyance date 20th December, 2002.
(2.) After purchasing the said property from Probodh Chandra Mukherjee, the petitioner applied for mutation of his name as owner of the said property in the Municipal records before the Municipal authority.
(3.) The Municipal authority insisted upon production of "Noc Letter" from the Secretary of Co-operative Society and Attested Share Certificate, Membership Certificate as a condition for mutating the petitioner's name as owner of the said property.;