SATEY SINGH BACHAN SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned A.G.

(2.) A lease had been granted in favour of the petitioner by the U. P. Government which was to expire on 31st March. 2001. The lease was renewed for another ten years by order dated 1.8.2000 though the earlier lease period had not lapsed. The petitioner submits that application for renewal of the lease, as per rules, was required to be made before six months from the date of expiry of the lease. The lease granted in favour of the petitioner has been cancelled by an order dated 25.1.2001 (Annexure -5 to the writ petition) passed by the District Magistrate, Tehri Garhwal.

(3.) THE learned Advocate General states that the State of Uttaranchal has taken a decision on 12.1.2001 that no renewal of lease shall lake place after expiry of the period of lease. However, it is a fact that renewal of lease granted by the State Government has been cancelled by the Collector of Tehri Garhwal (delegatee).