M.Y.EQBAL, J. - (1.) HEARD Mr. R. Krishna, learned counsel for the petitioners and Mr. Rajiv Ranjan, learned counsel for the respondent -Steel Authority of India Limited.
(2.) PETITIONERS have filed this writ application seeking issuance of writ of mandamus commanding upon the respondents mainly respondent No. 2, Managing Director, Steel Authority of India Limited, Bokaro Steel Plant, Bokaro to release 210 acres of land to the Bokaro Steel Employees Co - operative House Construction Society Limited for developing housing colony for 351 non -plot holders employees of the aforesaid society. Petitioners case is that respondents took resolution dated 8.5.1973 for allotment of 210 acres of land to the Society. It is contended by the petitioners that since 1973 petitioners have been approaching the respondent authority for release of 210 acres of land but the same has not been released. Respondents in their counter affidavit challenged the authority of the petitioners to file writ petition inasmuch they do not represent the Co - operative Society. It is stated that even if any resolution or commitment was made by the respondents in 1973, the same can be enforced only by filing suit for specific performance.
(3.) AFTER considering the affidavit filed by the parties and also hearing argument of the learned counsel for the parties, I am of the opinion that the relief sought for by the petitioners is wholly misconceived and the writ application is belated one. This Court cannot issue mandamus for the enforcement of any resolution and/or commitment made by the respondents for allotment of land in favour of the society.;