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Judgment
Raja Basu Chowdhury, J
Affidavit of service filed in Court is taken on record.
The matter pertains to non-disposal of the petitioner’s representation for cancellation of mutation. The petitioner would submit that though the petitioner had made representation dated 2nd July, 2023 in relation to cancellation of mutation concerning premises no. 10 Meher Ali Road, Kolkata – 700 017, Assessee No. 110642600333, and though according to the petitioner, a proceeding had been initiated as would corroborate from the hearing notice in relation to objection against mutation dated 3rd February, 2023, no final order in relation thereto has till date been passed.
Having heard the learned advocates appearing for the respective parties, I am of the view that no fruitful purpose will be served in keeping the writ petition pending especially taking into consideration the fact that the municipal authorities have already taken steps in furtherance to the complaint lodged by the petitioner. It is thus, expected that if, such proceedings have not been concluded as yet to conclude the same by passing a reasoned order as expeditiously as possible, preferably within a period of 12 weeks from the date of communication of this order.
It is made clear that a decision in this regard must be taken by the authorities in accordance with law upon hearing all concerned including the petitioner and the private respondents. It is also made clear if no order has been passed till date, a fresh hearing must be given to the parties before taking a final decision.
With the above observations and directions, the writ petition is disposed of.
Urgent photostat certified copy of this order, if applied for be given to the parties upon compliance with the requisite formalities.