I.P.MUKERJI, J. - (1.) THE writ petitioner company is registered in Chennai. It has a place of business in Worli, Mumbai. It claims the distinction of having developed Rewas Port located in the Mumbai Harbour region. This contract was awarded to them by the Government of Maharashtra in 2002.
(2.) IT also claims to have set up two thirds of the new jetties and ports in Maharashtra and Tamil Nadu, as asserted by it in its letter dated 24th May 2007 to the Government of West Bengal. In this letter the company declared that it had identified the mouth of the river at Rasulpur to be the suitable site. Seventh generation container vessels and bulk cargo vessels could enter the port. The Managing director proposed to name it Tamralipta, as it was at this place that the ancient port by this name existed.
(3.) THE other petitioners are associated with this company. They all possess engineering degrees and claim to have a vast experience in this field. Having gained some experience in developing the Rewas Port in Maharashtra, and other ports in Maharashtra and Tamil Nadu. The writ petitioner company became interested in setting up a deep water port in West Bengal. The site at which this port was to be established was identified by them considering all aspects of feasibility. On 6th June, 2006 the Department of Shipping, Government of India issued a global tender for setting up deep water, all weather port in West Bengal. The department invited applications by 31st June, 2006 for this purpose. There was no response.;