RAVINDRA S. ANGADI Vs. DIRECTOR

JUDGEMENT

(1.) The prayer made in this petition is to direct the 4th respondent to renew the lease period of the petitioners for a period of 12 years and to permit them to continue their business.

(2.) Since the petitioners claim that they have a right to get the lease renewed, it would be incumbent upon the part of the 4th respondent to consider the said request and pass appropriate orders in accordance with law.

(3.) It is made clear that the direction to consider the representations should not be construed as a direction to renew the lease.