T M SHEKSHAVALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WE have heard learned counsel for the parties.

(2.) IT is not in dispute that the question which arises for consideration in this Petition is covered on all fours by the order dated 17.9.2012 passed in W.P.Nos. 16107-08/2012. For facility of reference, the said order is reproduced below:

(3.) RULE 6(1) specifically states that, the maximum period for which a lease may be granted shall not exceed thirty years. Provided that the minimum period for which any such lease may be granted shall not be less than twenty years.