SHAMPA SARKAR,J. - (1.) Re CAN 5218 of 2018 With the consent of the parties, this application is taken up for hearing treating the same as on day's list.
(2.) This application has been filed along with the copies to the respective learned Advocates by one Debatosh Mukhopadyay for adding him as party respondent to the instant proceedings on the ground that the plot of land in respect of which the writ petitioner has filed the instant proceedings for settlement of plot bearing No. EP-44, No. 2, Mahajati Nagar Colony, P.O. Agarpara, P.S.Khardah, District North 24-Parganas, as a refugee is actually in his possession and he is the brother of the writ petitioner. He further states that along with the writ petitioner and him there are three other legal heirs of the deceased father, namely sisters.
(3.) According to the learned Advocate for the petitioner, the sisters have relinquished their share in favour of the petitioner.;