(1.) Since common question of law and fact is involved in these writ petitions, they were heard together and are being disposed of by this common order.
(2.) This batch of writ petitions have been directed against a common order dated 5-12-2014 by which the lease of land granted to the petitioners has been cancelled by the State Government finding that the land in question is required for preservation and beautification of tank and also for widening of national highway.
(3.) Mr. Kishore Bhaduri, Mr. Raghavendra Pradhan and Mr. Amtio Das, learned counsel appearing for the petitioners, submit that the lease period has not come to end and there was sufficiently long time in their possession by virtue of valid lease subsisting in their favour, yet without show cause notice and without giving proper opportunity of hearing and without anything having been established by the Municipal Corporation that the land in question is required for preservation of tank and for widening of road, the lease in question has been prematurely determined by the State Government that too by a non-speaking and unreasoned order, therefore, it deserves to be set aside.