B D PAHWA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties. Writ petitions are taken up for disposal.

(2.) By this common order, I would be disposing of CW. No. 6071/2002 and CW. No. 6072/2002 both titled Sh. B.D. Pahwa v. Union of India.

(3.) Petitioner has filed these writ petitions, claiming that the respondent/L&DO, is seeking to dis-possess the petitioner from the plots in question, on the basis of notices dated 6.9.2002, which were served on the him on 11.9.2002, without waiting for the expiry of 15 days period, as provided for, in the lease deed. Learned counsel for the petitioner places reliance on Clause (xii) of the lease deed, which is as under :-