Amitava Lala, J. - (1.) By this writ petition, the petitioner, virtually, wanted withdrawal, recalling, cancellation, etc., of the orders passed by the authority dated February 13, 1996, August 3, 1999, September 7, 1999, and a communication dated November 9, 1999. In addition thereto further other order of refund collected by the appropriate respondents and not to give effect and/or further effect of the orders or communications as aforesaid. In all, the other prayers are incidental to the main relief as prayed for as above.
(2.) Firstly, it is to be remembered that the instant application was taken out on April 6, 2000, long after the aforesaid happenings.
(3.) According to the petitioner, on January 31, 1983, an agreement was entered into between Orient Beverages Ltd. (the lessor) and one Jaymac India (P.) Ltd., the original defaulter in the proceedings, in terms whereof the lessor let out such company 11th floor of premises No. 50, Chowring-hee Road, Calcutta, covering an area of 5,386 sq. ft. (the said premises) for a period of 34 years up to February 28, 2015, against payment of Rs. 9,49,680 as premium.;