Subrata Talukdar, J. - (1.) The party/parties are represented in the order of their name/names as recorded in the cause title.
(2.) Mr. Moitra, learned counsel, appearing with Mr. Siddhartha Chatterjee, learned counsel, for the petitioner, points out that the issue in this writ petition relates to two premises namely, no. 7/1A, Hazra Road and no. 3/1A, Nafar Kundu Road (respectively referred to as premises no. I and II).
(3.) It is next submitted that in respect of both premises no. I and II, the petitioner, as the owner, entered into an agreement with the respondents/Kolkata Municipal Corporation (for short "KMC"). Such agreement was entered into in the year 1994 in respect of premises no. I and II. Since the respondents/KMC failed to act in terms of the agreement of 1994, the petitioner, as the subsequent purchaser/owner, was left with no option but to sell the premises no. I to a third party, namely, M/s. Darby Sales Pvt. Ltd. and another.;