ARIJIT BANERJEE,J. - (1.) In this writ petition the petitioners challenge the orders passed by the Learned Addl. District Judge, Burdwan, in 24 Land Acquisition Cases (Annexure P 29 to the writ petition). The undisputed facts of the case are briefly as follows.
(2.) In June, 2004 the Burdwan Development Authority (in short 'BDA') issued a notice inviting Expression of Interest for selection of a suitable private partner for development of a Satellite Township at Burdwan. As per the terms of the said notice, the private partner was to pay the actual cost of acquisition of the land on which such township was proposed to be set up.
(3.) Bengal Shrachi Housing Development Ltd. being the proforma respondent (in short 'Bengal Shrachi') submitted a proposal to BDA in response to the notice inviting Expression of Interest. By a letter dated 8 November, 2004 BDA communicated its approval of Bengal Shrachi's proposal.;