- (1.) An affidavit of service is filed, let the same be kept on record. The writ petitioner claims to be the owner of a property situated at No. 2 Debendra Ghosh Road, Police Station-Bhowanipore, Kolkata - 700025, by virtue of a registered deed of conveyance dated May 4, 1990.
(2.) The writ petitioner alleges that in the later part of the year 2011 and/or early 2012, his maternal aunt being the respondent No. 3 having close relation with respondent No. 4, who is a promoter realtor, impressed upon the petitioner that the said proposal put forward by the said respondents No. 3 and 4. The petitioner, accordingly, had executed various documents including a registered power of attorney dated April 25, 2012. commercial exploitation of the premises in question by raising a multi-storied building would be profitable and on the basis of such representation, the petitioner agreed to
(3.) The petitioner also claims to have paid municipal rates and taxes in respect of the premises and the last payment was made on December 10, 2012 in respect of the taxes upto third quarter for assessment year 2012-13.;