Tapan Mukherjee, J. - (1.) This appeal at the instance of the appellant -writ petitioner is directed against the judgment and order dated 2.3.2007 passed by Learned Single Judge in W.P. No. 956 (W) of 2007 dismissing the writ petition summarily.
(2.) The case of the appellant is that on June 5, 2002 Bharat Sanchar Nigam Limited floated tender in the Ananda Bazar Patrika inviting applications for accommodation on rental basis for setting up Telephone Exchange in different places including at Khalia on Benaras Road, Howrah. The appellant -writ petitioner duly made his offer and the same was accepted and by letter dated 21.8.02 the appellant was requested by BSNL to complete the required building for the purpose of Telephone Exchange within one month and to hand -over the same for final measurement within the same period. On 28.8.2002 the appellant was intimated by BSNL, respondent No. 1 that appellant's offered accommodation was approved on rental basis subject to round the clock water supply and some civil additions and alterations to be done by him which the appellant did.
(3.) By letter dated 4.9.2002 appellant was informed that BSNL received his acceptance letter dated 3.9.2002 and he was requested to deposit the required documents. The petitioner constructed the required structure after demolishing the existing structures from which he used to get a monthly rent of Rs. 5000/ - after getting bank loan from State Bank of Bikaner and Jaipur. By letter dated 11.11.2002 appellant was informed by BSNL, respondent No. 1 that during inspection on November 7, 2002 and November 8, 2002 some discrepancies were noticed and he was asked to remove them and intimate the respondent No. 1, BSNL thereon.;