As per case facts, West Bengal Small Industries Development Limited appealed a judgment reversing an eviction order and mandating lease renewal for M/s. Twinstar Industries. The respondent's lease expired, facing ... eviction notices. A prior Writ Petition was dismissed for default, leading to new resumption orders. Respondents applied for a beneficial scheme. Appellants seized the plots on the same day a new Writ Petition was filed and served, pre-empting judicial review. The question arose whether respondents were entitled to lease renewal and the scheme's benefits, and if appellants' actions violated Article 14 or constituted legal malice. Finally, the court found that although strict statute provisions didn't guarantee renewal, respondents were eligible for the scheme. Appellants' discriminatory denial of the scheme, given to others, violated Article 14. The court also identified legal malice in the appellants' swift repossession tactics, executed immediately after a previous Writ Petition's dismissal and on the filing day of a new one, designed to circumvent the legal process. The Single Judge's order for property restoration and scheme benefits was upheld.