LGW LTD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS appeal has been preferred at the instance of the writ petitioner assailing the judgment and order dated 24th September, 2007 passed by a learned single Judge of this Hon'ble Court whereby and whereunder the said learned Judge dismissed the writ petition on merits.

(2.) THE appellants herein specifically stated in the writ petition that the Government of West Bengal issued an advertisement in the newspapers inviting application with regard to distribution of plots of land in Salt 'lake City for the purpose of construction of godowns in respect of cement, steel etc. It has also been mentioned in the said writ petition that pursuant to the aforesaid advertisement appellants herein applied for a plot of land for the purpose of construction of its own composite centre. It was further submitted on behalf of the appellants that the Deputy Secretary to the Government of West Bengal by the letter under memo Mo. 2360-UD/o/m/si, (AL/nr)-6l-11/97 dated June 3, 1997 requested the. Special Engineer, S, L. Randd Circle to locate a plot measuring 6 to 8 cottahs in Salt Lake city for the purpose of allotment to the writ petitioner No. 1. The text of the said letter is quoted hereunder : <FRM>JUDGEMENT_16_AIR(CAL)_2009Html1.htm</FRM>

(3.) THE Special Engineer by the Memo dated 19th November 1997 informed the principal Secretary as hereunder : <FRM>JUDGEMENT_16_AIR(CAL)_2009Html2.htm</FRM>