BISWANATH SOMADDER,J. - (1.) The writ petitioner no. 1 is a company registered under the Companies Act and the writ petitioner no.2 is its Director. The petitioners have approached this Court praying, inter alia, for the following principal reliefs: "a) A writ of and/or order and/or directions in the nature of Mandamus do issue declaring that the determination of the "Market Value" of an immovable property based on "Proposed Land Use" is illegal; b) A writ of and/or order and/or directions in the nature of Mandamus do declaring that the determination of the market value of an immovable property based on "Proposed Land Use" is contrary to The West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001; c) A writ of and/or order and/or directions in the nature of Prohibition do issue injuncting the respondent authorities and/or each one of them from determining the "Market Value" of an immovable property based on information with regard to "Proposed Land Use" d) A writ of and/or order and/or directions in the nature of Certiorari do issue directing the respondent authorities and/or each one of them to certify and transmit all records pertaining to the instant case so that same may be quashed and conscionable justice be done between the parties;"
(2.) From the pleadings it appears that the petitioner no.1 is in the business of supplying and trading in various agricultural goods and services and is desirous of setting up farms for vegetables, pulses, grains, dairy, organic food etc., for which the petitioners have already bought and are interested in buying further land in Mouzas Chaketbati, Chakmanik, Chakparan and Pujali, amongst other parts of West Bengal.
(3.) The writ petitioners have stated that in certain registration offices, if the transferee is an individual, the registering authority does not force him to change the proposed land use either to "Bastu" or "Industrial", but if the transferee is an entity other than an individual, the registering authority forces him to change the proposed name to these. This change of the "Proposed Use of Land" in the records of Registration Offices has no bearing with the records maintained in the office of the B.L and L.R.O. Separate application is required to be made with the concerned office of the B.L and L.R.O seeking permission for such conversion. Granting of such conversion is based on several rules, regulations and bye-laws which may or may not be granted by the office of the B.L and L.R.O depending on the prevailing circumstances. Moreover, the B.L and L.R.O also charges conversion fees, as applicable.;