Shampa Sarkar, J. - (1.) This intra-court appeal has been filed against the judgement and order dated February 3, 2016 passed by a learned single judge of this court in W.P. No.29421 (W) of 2015 In re: Smt. Kusum Agarwal & Anr. vs. The State of West Bengal & Ors. (hereinafter referred to as the writ petition).
(2.) By the judgement and order impugned the learned single judge disposed of the writ petition by directing the concerned respondent authority, that is, the appellant no. 3 to take appropriate steps and complete the mutation in favour of the respondents/writ petitioners (hereinafter referred to as the writ petitioners) subject to compliance of all formalities within a period 12 weeks from communication of the order.
(3.) The principal grievance of the writ petitioners before the learned single judge was that although, they were beneficiaries under the last Will and Testament of one Ajit Chandra Bagchi which was probated by an order passed by the High Court dated September 18, 2013, the authority concerned refused to act on the basis of the application dated October 7, 2013 for mutation of the names of the writ petitioners as lessees in respect of premises No. BK-222, Sector-II, Salt Lake City, Kolkata- 700064.;