Arijit Banerjee, J. - (1.) The appellants (writ petitioners before the Learned Single Judge) requested the West Bengal Industrial Development Corporation Ltd. (the respondent no. 1 and in short 'the Corporation') to register Module No. C-102 along with parking space at Garment Park, Beliaghata, Kolkata, in the name of the appellant no. 1 (in short 'Allenby'). By a letter dated 30 September, 2015 the Corporation raised a demand of Rs. 30.34 lakhs as transfer fee for registration of the said Module in the name of Allenby. The appellants challenged the said letter of demand before the Learned Single Judge by filing WP 207 (W) of 2016. By a judgment and order dated 10 February, 2016 the learned Single Judge dismissed the writ petition. Being aggrieved the appellants are before us. The undisputed facts of the case are as follows.
(2.) With a view to promoting garment trade, the Corporation undertook a project called Garment Park Phase 1 at Beliaghata, Kolkata. It invited applications from interested parties for allotment of commercial space and car parking space in the said project. A company by the name of True Tone Distributors Pvt. Ltd. (in short 'True Tone') applied.
(3.) By a letter dated April 17/18, 2006, the Corporation allotted Module No. C-102 with super built up area of 206 sq. mtrs. in favour of True Tone in the Standard Design Factory Building of Garment Park.;