ARIJIT BANERJEE,J - (1.) The petitioner company (hereinafter referred to as the 'petitioner') is the owner of two adjacent premises in Calcutta. Being aggrieved by the refusal of the Calcutta Municipal Corporation (in short the 'KMC') to grant amalgamation of the said two premises the petitioners have approached this Court. Contention of the petitioners:-
(2.) The petitioner purchased a property known as Sarkar Bazar situate at 8, Dr. Suresh Chandra Banerjee Road (formerly known as Beliaghata Main Road), Kolkata-10 as also an adjacent property situate at 1/1 K.G. Bose Sarani (formerly known as Talpukur Road), Kolkata- 10, Ward No. 35 in a Court Sale ordered in partition suit. A conveyance dated 12 August, 2009 was executed in favour of the petitioner by the Commissioner of Partition appointed in CS No. 2539 of 1955, representing the owners of the said premises. The petitioner claims to have paid a sum of Rs. 6.25 crores for purchasing the said premises. Mutation of the said premises has been effected by KMC in the name of the petitioner.
(3.) The petitioner planned to develop a commercial-cum-residential project on the said premise. For that purpose the petitioner applied to the KMC for amalgamation of the said two premises.;