JUDGEMENT
Tapabrata Chakraborty, J. -
(1.) Affidavit of service filed by the petitioner be kept on record.
(2.) The present writ petition has been preferred challenging an e-Auction notice dated 15th November, 2018. In the said notice, the column pertaining to "Description and owner of property" reads as follows :
"all that piece and parcel of landed property measuring about 0.09 acre under Mouza-Purshottambati, J.L. No.175, Deed No.I-1089, Vol No.14, Pages from 67 to 71 dated 17.03.89, A.D.S.R.-Hooghly, R.S.Khatian No.110, L.R. Khatian No.286, R.S. Dag No.369, P.S.-Polba, Dist-Hooghly.
Owner : Biplab Kumar Banerjee"
(3.) It also appears from the said notice that the e-Auction would be conducted on 29th December, 2018.;
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