MIR DARA SHEKO, J. - (1.) In view of consensus submission the application, being CAN 12189 of 2016 and the writ petition are taken up together for final disposal.
(2.) Heard Mr. Dutt, learned counsel representing the writ petitioner, Mr. Chanda, learned Additional solicitor General representing the Union of India and Mr. Gupta, learned counsel representing the State of West Bengal.
(3.) Upon hearing it appears that the very lis as involved in this case is, as to whether the lease in respect of the subject property as granted by the State in favour of the writ petitioners, can be proposed to be cancelled on the basis of objection of the third party respondents-defence authorities, that too by virtue of the letters of communication as appended to the writ petition.;