SUBHASIS DASGUPTA,J. - (1.) The grievance of the petitioners is that State/respondent authority Nos. 1-4 without making strict adherence to the conditions, imposed in their notifications issued for the purpose, dated 20th August, 2009, and subsequent notification dated 03.08.2018, steps were taken for execution of fresh lease deeds with respect to four (4) tea gardens, namely Bamandanga Tea Garden, Samsing Tea Garden, Yangtong Tea Garden and Tondoo Tea Garden, in favour off respondent nos. 5, 6 & 7 upon determination of lease of erstwhile lessees, being proforma respondent nos. 1 & 2.
(2.) Admittedly, petitioners extended credit facilities to erstwhile lessees of those tea gardens of proforma respondent nos. 1 and 2, for improvement of tea gardens.
(3.) All the existing liabilities of those tea gardens of erstwhile lessees being proforma respondent nos. 1 and 2 were, thus, required to be assumed by the subsequent lessees, being respondent nos. 5, 6 and 7 before execution of fresh lease in their favour on the strength of such notifications, writ petitioners contended.;