Satyabrata Sinha, J. - (1.) The writ petitioner in this application has, inter alia, prayed for the following reliefs : "(A) Writ in the nature of Mandamus commanding the respondent Nos. 2, 3, 4 and 5 not to give any effect or further effect to the report dated 25.2.1993 of the respondent No. 4, being Annexure 'C' to the petition and further command them to rescind and cancel the said report dated 25.2.1993, and further to refrain from giving any effect or further effect to the said report dated 25.2.1993 and from interfering in the business of the petitioners in name of 'M/s. Raja Brick Field'. (B) Writ in the nature of Mandamus Commanding the respondents to accept the royalty from the petitioners at the rate of Rs. 20/- per 100 cft. of brick-earth in terms of the Notification under Memo No. 3931-CI/Mines dated 30.6.1987, issued by the Commerce and Industries Department, Government of West Bengal, being Respondent No. 1 and to regularise the brickfield of the petitioners in the name of 'M/s. Raja Brick Field' as per Bhowanipore, under Police Station-Sandeshkali, North 24-Parganas. (C) Writ in the nature of Certiorari directing the respondents to produce before this Hon'ble Court all records relating to the present case and upon perusal of records, conscionable justice may be rendered to the petitioners by quashing the report dated 25.2.1993, being Annexure 'C' to the writ petition."
(2.) The fact of the matter is not much in dispute.
(3.) The private respondents are raiyats. They had executed a registered deed of lease on or about 19.7.82 for a period of 10 years for the purpose of manufacturing of bricks. Pursuant to the said lease the writ petitioners have been carrying on business of manufacturing under the name and style of M/s. Raja Brick Field.;