UNION OF INDIA Vs. PURANMAL LALCHAND MUNDRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) The respondents had applied for renewal of the licence under the Salt Act. The appellant insisted upon the respondents for grant of renewal of the licence either to concede to the title of the land of the Government or to obtain any lease from the owners. Challenging the order, the respondents filed the writ petitions in the High Court. In similar cases, the Division Bench of the Bombay High Court directed that the appellant would not insist upon conceding to the title to the property. But appropriate authority was directed to dispose of the pending matter on title in appeal. Till then the direction was issued to grant renewal of the licence subject to the result in the appeal.