URAL INDIA LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The three appeals arise out of a judgment and order dated 12th October, 2018, passed by a learned Single Judge in three writ petitions, being WP 5092 (W) of 2018, WP 28546 (W) of 2014, and WP 22411 (W) of 2015 (Ural India Ltd. & Anr. vs. State of West Bengal & Ors.).

(2.) By the impugned judgment and order, the learned Single Judge was pleased to dismiss the three writ petitions filed by Ural India Limited and another (being the appellants herein) for such reasons as stated therein.

(3.) The three writ petitions were centred around an issue with regard to allotment of 200 acres of land in favour of the appellants/writ petitioners by the concerned authority of the State for setting up of an automobile unit at Haldia. After considering all facts relevant to the issue as also the judgment cited before it, the learned Single Judge refused to come to the conclusion that the view taken by Haldia Development Authority in respect of utilisation of the allotment of land by the appellants/writ petitioners could be said to be either arbitrary or unreasonable. As such, the learned Single Judge proceeded to dismiss the three writ petitions finding no merit.