J.Bhattacharya, J. - (1.) The petitioner has filed this writ petition by challenging the inaction on the part of the concerned respondent of Kolkata Municipal Corporation for not considering the petitioner's application for mutation as well as his application for reassessment of the flat in question.
(2.) The petitioner purchased a flat being flat No. 5 in a multistoried building namely Heera apartment situated at premises No. 42F Bedia Danga, 2nd Lane (presently New Ballygunge Road, P.S. Kasba) from the erstwhile recorded owner thereof by a registered deed of conveyance dated 29th October 2004.
(3.) Immediately after purchase of the said flat, the petitioner applied for mutation of his name as owner of the said flat in the place of the petitioner's vendor in the municipal records. The requisite formalities which are required to be complied with, has all been completed by the petitioner in this regard.;