- (1.) In this writ application, the petitioners have challenged an order dated 2nd September, 2002, whereby the Chairman of West, Bengal Small Industries Development Corporation Ltd., which is hereinafter referred to as the respondent Corporation, directed the prescribed authority to take steps, in accordance with law, for resumption of Shed No. Z-57 at the Howrah Industrial Estate, demised to the petitioner by the Government of West Bengal.
(2.) The facts giving rise to the writ application are briefly enumerated hereunder.
(3.) By a deed of lease dated 12th December, 1979 the State of West Bengal leased out to the petitioner Shed No. Z-57 at the Howrah Industrial Estate, Baltikuri, District Howrah, hereinafter referred to as the demised premises, comprising an area of about 3733 square feet of which 1768 square feet was covered and 1965 square feet uncovered, for a period of 99 years, at a rent of Rs.2,588/- per annum. The said deed of lease was registered on 27th February, 1980.;