Altamas Kabir, J. - (1.) The petitioner No. 1 is a registered partnership firm having its office at "Sagar Estate", 2, Clive Ghat Street. Calcutta-700 001. and the petitioner No. 2 is one of the partners thereof.
(2.) The ease of the writ petitioners, as made out in the writ petition, is that one Prakashwati Devi Kajaria and the respondents Nos. 4 to 13, as the join owners of premises No. 105-F. North Station Road, Agarpara. District-24 Parganas (North), within Panihati Municipality, entered into two Memorandums of understanding dated 9th April, 1991 and 27th May, 1991, respectively, with M/s. R. D. Builders, for construction of a building complex on the said premises, on the terms and conditions mentioned therein M/s. R. D. Builders agreed to nominate the petitioner No.1 firm to develop the said premises in its place, and, towards that end, the joint owners thereof entered in to a fresh Agreement with the petitioner No. 1 firm on 27th December, 1991, with the said M/s. R. D. Builders as Confirming Party. The said Agreement was duly registered with the Additional District Sub-Registrar, Barasat
(3.) According to the petitioners, it would be clear front the Agreement itself that the same was binding on the heirs, legal representative and successors-in-interest of the owners, and it empowered the petitioners to prepare plans for the construction of multi-storeyed buildings and arrange for the same to be sanctioned and/or approved by the appropriate authority, in accordance with law.;