STATE OF WEST BENGAL Vs. MOTILAL MOHTA

JUDGEMENT

(1.) The short point in this appeal is whether the Appellants/State of West Bengal and the Respondent/the Writ Petitioners were bound by a contract requiring each of the parties to fulfil their respectful contractual obligations. The appellants/the State submit that the Memo dated 29thof April, 1977 bearing No. PW (MD)/4M-4/74/284 of the Public Works Department, Metropolitan Development Branch, Government of West Bengal issued by the Deputy Secretary to the writ petitioners does not create any binding obligation on the part of the State to lease out a plot of land in favour of the writ petitioner.

(2.) It would be now relevant for this discussion to quote the Memo dated 29thof April, 1977, which reads as follows:-

(3.) Additional Charge for locational advantage are :