S.B.Sinha, J. - (1.) Whether deposit of fee after a plan is passed within a reasonable time entitles the Howrah Municipal Corporation to cancel the said plan is the question involved in this application.
(2.) The admitted facts are :-
(3.) The petitioners are owners of 2 Cottahs 8 Chhitacks of land being Holding No. 26, Kumar Rameswar Malia 1st Bye Lane, Kalabibir Bagan Howrah. The said land was purchased by them by reason of a deed of transfer executed on 22nd December, 1964. The petitioners have been paying tax in relation to the said holding. A building plan was submitted on 25.5.1984 in relation whereto a case being No. BR-326/84-85 was registered by the Building Committee.;