- (1.) The writ petitioners pray for issuance of a writ of mandamus upon the respondent authorities to grant sanction to the building plan submitted by the petitioners in respect of Premises No. 761, Madurdaha, Kolkata-700107. Case of the Petitioners':
(2.) The petitioners no. 1 to 30 are all private limited companies. The petitioner no. 31 is the director and authorised representative of the petitioner nos. 1 to 30. The petitioners nos. 1 to 30 (in short 'the petitioners') have acquired by 54 several conveyance deeds, different plots of land adjoining each other, situate in Mouza Madurdaha which is within the Borough No. XII of the Kolkata Municipal Corporation (in short 'KMC').
(3.) After acquiring the said plots of land, the petitioners applied to the KMC to mutate the said plots of land in the names of the petitioners. Initially the KMC sat tight on such applications and the petitioners had to approach this court twice by way of writ petitions. Finally, in terms of a judgment and order dated 13th December, 2013 passed by this Court in WP No. 656 of 2013, the names of the petitioners were mutated and the various plots owned by the petitioners were amalgamated and allotted a single municipal premises no. being No. 761, Madurdaha, Kolkata 700107 (in short 'the said premises').;