MAXLUX HOLDINGS LTD. Vs. KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petition and the several applications therein have been needlessly pending for a considerable period of time, most of it due to the petitioners' hope that the passage of time might crystalise a right in favour of the petitioners when none may have existed at the time of the institution of the petition. The petition was filed in 2006, challenging the cancellation of an offer by the Kolkata Metropolitan Development Authority to allot a plot of land measuring about 0.86 acre in the East Calcutta Area Development Project area. The petitioners intended to set up a commercial project on the land.

(2.) A crisp list of dates has been made over on behalf of the petitioners that has considerably simplified the adjudication.

(3.) In May, 2000 KMDA conveyed to the petitioners the offer of bulk land of 0.86 acre at the rate of Rs. 3,53,333/- per cottah. In August, 2000, the petitioners confirmed the acceptance of the relevant land which was identified by number but may not have been identifiable by a sight since the area was not developed at the relevant point of time.