COMPETENT AUTHORITY, CALCUTTA AND OTHERS Vs. ARUNACHAL PIPES INDUSTRIES LTD. AND ANOTHER

JUDGEMENT

(1.) This appal is directed against the order passed by Bhagabati Prosad Banerjee, J. directing the competent authority under the Urban Land (Ceiling and Regulation) Act, 1976 that if there be any excess land under the said Act the authorities concerned should accord permission to the writ petitioners in accordance with law.

(2.) The facts of the case are shortly stated as follows :

(3.) According to the writ petitioners the Competent Authority purportedly refused on the ground the State Government had issued directions or instructions or circulars to the effect that no permission and/or clearance under the Land Ceiling Act should be given to any person who is interested or making profit out of such construction.