DEBANGSU BASAK,J. - (1.) Three writ petitions and an application for extension of interim order are taken up for analogous hearing, as they relate to the same immovable property.
(2.) The first petitioner claims to have entered into collaboration with a foreign company for the purpose of assembling vehicles in India.
(3.) The first petitioner submitted a project report to set up an automobile unit on 300 acres of land by a letter dated June 22, 2004. The first petitioner was allotted 200 acres of land for setting up the automobile unit at Haldia. They were, however, given 100 acres initially. On measurement, it was found to be 98.55 acres of land. A possession certificate was issued to the first petitioner on June 25, 2004. The first petitioner claims that, it complied with the payments required to be made in terms of the writing dated June 22, 2004. In fact, according to the petitioners, they overpaid.;