ARIJIT BANERJEE,J. - (1.)MAT 1230/2021 is an appeal from the judgment and order dated August 10, 2018, whereby W.P. No. 17722(W) of 2005 was disposed of. M.A.T 1212 of 2021 is an appeal from the judgment and order dated September 3, 2021, whereby the application of the respondent no. 6 in the writ petition (appellant before us) for review of the judgment and order dated August 10, 2018, was dismissed. The two appeals were taken up for hearing together along with connected applications as they involve the same facts and points of law.
(2.)I propose to deal first with MAT 1230 of 2021.
In re: M.A.T. 1230 of 2021

(3.)The writ petitioner claims to be the owner of Premises No. 151, Bidhan Sarani, Kolkata (in short, 'the said premises').