SHILA KUNDU Vs. ASANSOL

JUDGEMENT

(1.) The petitioner in this application has, inter alia, prayed for issuance of a writ of or in the nature of mandamus directing the respondents Nos. 2 to 4 to provide water connection to the writ petitioner in her leasehold land situated in Plot No. 3601 of City Centre. Durgapur.

(2.) The fact of matter lies in a very narrow compass.

(3.) Admittedly, the petitioner was granted lease for a period of 99 years in respect of 3.600 Sq. Ft. of land by the West Bengal Government by an Indenture of Lease of 1981. The said lease was granted for commercial purpose only. The petitioner initially applied for permission to run a Coal Depot at the said place. She, however later on intended to set up a Electrical Data Processing Centre in lieu of Coal Depot, on 25-2-1989. The petitioner wanted to use the said land for commercial purposes. The said offer was turned down. It was stated that she could not have been permitted to use the land for different purpose.