Harish Tandon, J. - (1.) The writ petition was filed by the petitioner seeking reliefs against the Railway Authorities as well as the West Bengal State Electricity Distribution Company Limited (hereinafter referred to as "Distribution Company") to give supply of electricity so that the complex, which the petitioner undertook to construct, may be energized and simultaneously a direction was sought upon the South-Eastern Railway to forthwith grant way leave permission and accord approval for installation of electrical poles to cater the supply of electricity thereat.
(2.) It would not be the out of place to mention that during the currency of the writ petition several orders came to be passed; by virtue whereof the scope, which was limited, was expanded and several points were raised by the respective parties; the foundation whereof is not there in the original writ petition, but can be traced from several affidavits filed in the said writ petition.
(3.) The progress in the writ petition can be jotted down or adumbrated as under: The Railway Board decided to commercially exploit the surplus land by way of a development through private party by making construction of a commercial complex. A tender was floated inviting the bid from the prospective developers, who were interested in construction of commercial complex at the surplus land of the Railway and it is not in dispute that the petitioner was adjudged as a successful bidder. The aforesaid development work was intended on a surplus land comprised of 2.06 acres and it was clearly indicated in the 'notice inviting tender' that the initial period for licence/lease, as the case may be, shall be 10 years expandable for a like term.;