- (1.) For revival of the petitioner No.1 which is a sick company, the surplus land belonging to the petitioner No.l measuring about 5,326 sq. mt. at premises No.160 G.T. Road (South), Shibpur, Howrah was permitted to be transferred to the highest bidder M/s. Vedant Traders Pvt. Ltd. at a price of Rs. 458 lakh in a proceeding under BIFR as per the recommendation of the Assets Sale Committee.
(2.) The land which is proposed to be sold to the said highest bidder has already been earmarked.
(3.) When the petitioners took step to construct a boundary wall around the land proposed to be sold, the petitioner was obstructed and as a result the petitioner had to file a writ petition before this Court seeking issuance of a writ of mandamus directing the State and the police authorities to give necessary police protection, so that the petitioners can raise boundary wall around the land proposed to be sold. The said litigation went up to the Hon'ble Supreme Court giving rise to Civil Appeal No.2639 of 2006 which was ultimately disposed of by the Hon'ble Supreme Court on 12th May, 2006 with a direction upon the State authorities, viz., the respondent Nos. 4 to 7 therein to continue to give the requisite protection to the petitioners herein in respect of the property of the petitioner company and also to give necessary protection to enable the company to repair or renovate its boundary walls as also for construction of separate boundary wall for the plot of land proposed to be sold under the supervision of BIFR.;