SELIM SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application is directed against the failure and/or refusal of the District Magistrate, Paschim Midnapore, to consider the application of the Petitioner for extension of lease of the plots specified in the petition, for a further term of five years. The Petitioner has sought orders directing the District Magistrate, Paschim Midnapore to renew the lease and other consequential reliefs.

(2.) The Petitioner was granted a mining lease for extraction of sand at the said plots at the bed of the River Kangsabati, for a period of five years with effect from 19th September, 2003.

(3.) A registered Deed of Lease was duly executed on 19th September, 2003. However, possession of the said plots was made over to the Petitioner on or about 17th January, 2005, almost 1 year and 4 months after the date of execution of the Deed of Lease. The Writ of Possession was executed on 17th January, 2005.