Paritosh Kumar Mukherjee, J. - (1.) A communication dated August 2, 1983, issued by the Assistant Secretary, Metropolitan Development Department, Salt Lake Branch, Sech Bhawan, Calcutta, addressed to Sunil Chandra Ukil, residing at CS 2/2, Golf Green Complex, Calcutta, relating to transfer of Plot No. 188 in Block CD in Sector I, measuring 4.3628 cottahs of land, be the same a little more or less in Bidhannagar, copy of which has been impugned in the instant writ petition.
(2.) The said communication runs as follows; - " Metropolitan Dev. Department Salt Lake Branch Sech Bhawan, Calcutta-64. No. 2781-SL/68 34.322/68-CD-183 From: Asstt. Secy. to the Govt. of West Bengal. To : Sri Sunil Chandra Ukil, CS 2/2, Golf Green Complex, Tollygunge, Calcutta, Sub.: - Transfer of plot No. CD-183 (4 cottah) in Sector-I of Bidhannagar Sir, I am directed to refer to Sm. Bhakti Mondal's letter dated, 22.3.83 and to say that as per opinion of the State Advocate, the transfer deed 4.12.78 (certificate copy of which was submitted by Sm. Mondal) is not in order, as the same does not bear to convenant to be observed on behalf of the transferee. Accordingly, a deed of Rectification should be executed and registered between you and Sm. Bhakti Mondal and the certified copy of which should be submitted to this Deptt., for further necessary action in the matter, Yours faithfully, Sd............. Assistant Secretary. No. 2781/1-SL/SB Dated 2.8.83. Copy forwarded to Sm. Bhakti Mondal, of 8, High Mansion, Telkol Ghat, Railway Colony, Dt, Howrah for information and necessary action. This has a ref. to her letter, dated 22.3.83. Asstt. Secretary.".
(3.) The present Rule was issued by Bhagabati Prasad Banerjee, J, on September 20, 1984, when no interim order was granted by the learned Judge and the petitioner was directed to serve copies of the writ petition upon the respondents and liberty was given to pray for interim order and the matter was directed to appear on September 25, 1984.;