BHAGABATI PROSAD BANERJEE, J. - (1.) This is an appeal against the order dated 25 April 1995, passed by the learned trial Judge, disposing of the writ application, directing the Municipal Authorities to consider and dispose of the application filed by the appellant for extension of the period of the sanctioned plan.The facts of this case is briefly stated as follows :- The Appellant No. 3, Williamson and Magor Co. Ltd. as owner of premises No. 22, Camac Street, Calcutta, applied for and obtained sanction of a plan from the Calcutta Municipal Corporation for construction of a building. The said plan was sanctioned on 8th April, 1985. The validity period of the said sanctioned plan was up to 7th April, 1990.
(2.) It is stated that after obtaining the sanction of the said plan, works for erection of the building as per the said plan was commenced by starting soil work, through a firm of Foundation Consultants, namely Technical Consultancy Services, with effect from 22nd January, 1986, and in respect of which, intimation was given to the City Architect by a letter dated 15th January, 1986.
(3.) On 5th March, 1986, Williamson and Magor Co. Ltd. appointed the appellant No. 1, Circular Properties Pvt. Ltd., as contractor for construction of the building and the City Architect was informed by the letter dated 5th March, 1986, regarding the awarding of such contract and that the work would be commenced by the said contractor from 7th March, 1986.;