PAUL SANKAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The Appellant has focused the instant intra Court Writ Appeal which arises from the order dated 20.04.2012 in W.P.No.25727 of 2009 passed by the Learned Single Judge.

(2.) The learned Single Judge while passing the impugned order dated 20.04.2012 in W.P.No.25727 of 2009 in para 19 had observed to the effect that even if such extension of lease is granted it would be contrary to the provisions of the Enemy Property Act, 1968, which specifies that the lease could be granted only for a period of three years, at a time. Further, it has been stated, on behalf of the respondents 1 to 3, that the lease agreement granted in favour of one S.Victor Selvaraj had been cancelled, on 14.09.2006, as he had violated the terms and conditions of the lease agreement, dated 07.10.2004. When S.Victor Selvaraj had not chosen to challenge the cancellation of the lease agreement, on 14.09.2006, and as such cancellation had become final, the present writ petition filed by the petitioner herein cannot be held to be maintainable in the eye of law. As such, the writ petition filed by the petitioner is devoid of merits and accordingly, dismissed the same.

(3.) At the outset, this Court pertinently points out that on 12.01.2015 when the main Writ Appeal is taken up for hearing, the Learned counsel appearing for the Appellant expressed his inability to argue the matter and as such, the matter was adjourned for four weeks, as a last opportunity and the matter was directed to be posted on 10.02.2015.