Satyabrata Sinha, J. - (1.) The petitioner in this writ application has, inter alia, prayed for the following reliefs : "(a) Issue a Writ of or in the nature of Mandamus commanding the respondents to cancel and/or quash the orders contained in Annexure 'K' being Memo dated 12th September, 1989 and 2nd November, 1989 issued by the respondent No. 7 and 4 respectively and further commanding the respondents their respective men, agent and subordinates from giving any effect or further effect to the impugned Memo dated 12th September and 2nd November, 1989 issued by the respondent Nos. 7 and 4 respectively being Annexure 'K' to this petition and further commanding the respondents to allot iodized salt in piecemeal loading in favour of the petitioners as sponsored by the State Authorities. (b) Issue a direction upon the Respondent No. 7 to consider and dispose of the application sanctioning permission to set up an iodized plant at Purulia. (c) Issue a writ of or in the nature of Certiorari commanding the respondents to certify and transmit the records of your petitioners' case to the learned Registrar, Appellate Side of this Hon'ble Court so that con-sionable justice may be done by quashing Memo dated 12th September, 1989 and 2nd November, 1989 issued by the respondent Nos. 7 and 4 respectively being Annexure'K'to this petition."
(2.) The fact of the matter lies in a very narrow compass.
(3.) The petitioner intended to set up Iodization Plant at Purulia. For the aforementioned purpose, he filed an application for obtaining permission of the Salt Commissioner. The petitioner had already obtained loan from the West Bengal Financial Corporation but the Salt Commissioner in terms of letter dated 13-8-1986 stated: "Since the existing plants already set up so far have the necessary capacity to cater to the needs of endemic areas in and around your districts, it has been decided your districts, it has been decided not to grant permit to set up any more plants in the area mentioned for the present. You will be informed if it is decided subsequently to permit setting up any more plants in the area.";