- (1.) Apot 60 and 61 of 2016 are filed by the Board of Trustees for the Port of Kolkata and another (for short hereinafter referred to Port Trust) against Ballarpur Industries Limited. APOT 66 of 2016 is filed by Ballarpur Industries Limited and others against the Board of Trustees for the Port of Kolkata. APOT 63 of 2016 is filed by one Ramesh Kumar and Company Private Limited and another against the Board of Trustees for the Port of Kolkata and others.
(2.) Two writ petitions came to be filed, one by Ballarpur Industries Limited and others and another by Ramesh Kumar and Company Private Limited and another. Both the writ petitions 169 of 2016 and 170 of 2016 were against the Board of Trustees for the Port of Calcutta and other.
(3.) In brief the facts led to the filing of the present appeals are as under: Premises No. 5, Hide Road Calcutta was taken on a lease from Port Trust, according to writ petitioner Ballarpur Industries Limited as contended in W.P. 169 of 2016. W.P. 170 of 2016 was filed by Ramesh Kumay and Company Private Limited contending that they were occupying the premises in question and doing the business in that premises under Ballarpur. They further contend that there are about 200 employees working there and the monthly rent payable by Ballarpur to Port Trust is about Rs.4.5 lacks and is paid by Ramesh Kumar and Company Private Limited. Apparently, huge arrears of rent was due to the Port Trust. The claim is about Rs.4.12 crores. A sum of Rs.3.30 crores is the rent component of the said amount.;