RUPALI CHATTOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petitioners are the legal heirs and successors in interest of the original writ petitioner, namely, Anutosh Chattopadhyay, since deceased (for short, the original writ petitioner). Pursuant to an order dated February 17, 2022 the present petitioners were substituted in place and stead of the original writ petitioner.

(2.) For the purpose of establishing a Small Scale Industrial unit (for short, SSI Unit), the original petitioner in or about 1982 applied before the respondent authority for obtaining a lease hold land. By a letter dated April 05, 1982 the authority concern in receipt of a letter dated March 09, 1982 informed the original petitioner that it had started allotting land for Small Scale Industries measuring about two and half cottahs to about fifteen cottahs and asked the original petitioner to submit the proof and documents of his registration with the SSI Department, his Project Report and Proof of his Financial Capability. He was also informed that upon submissions of all the above documents his application would be considered on the basis of an interview to be held by the authority and in such interview the original petitioner could authorize his representative to appear in such interview.

(3.) By a communication dated April 12, 1982 the respondent authority informed the petitioner to appear for the interview for obtaining an allotment of industrial plot for setting up SSI Unit at Salt-lake on April 22, 1982 and to produce the documents mentioned in the said communication which, inter alia, included a detailed scheme for which the land was sought for duly approved by the SSI Department.