Satyabrata Sinha, J. - (1.) This appeal is directed against a judgment and order dated 15-5-1995 passed by a learned Single Judge of this Court whereby and where under the writ petition filed by the writ petitioner was allowed.
(2.) The petitioner filed the aforementioned writ application inter alia, questioning an order dated 17-3-1994 as contended in Annexure 'C' thereto.
(3.) Bereft of all unnecessary details the fact of the matter is as follows:- By a registered deed of sale dated 29th April, 1992, the writ petitioner purchased 2 cottahs 10 chittaks of land being R. S. Dag No. 265 under R. S. Khatian No. 96 of Mouza Kankari from one Amal Kumar Banerjee. Admittedly, the name of the aforementioned Amal Kumar Banerjee was mutated in the office of South Dum Dum Municipality and a building plan was sanctioned in his favour. The petitioner purchased the aforementioned land together with the right to construct a structure on the basis of the said plan.;