BHAGWAN SAHAI Vs. STTAE OF U P

JUDGEMENT

(1.) Heard Sri Vinod Sinha learned counsel for the petitioners and Sri Kumar Anish for the respondent nos. 19 and 20.

(2.) There is a limited prayer made before this court and therefore it is not necessary to issue notice to the other respondents in a matter relating to cancellation of lease. The order passed against the petitioners has been challenged in a revision which is pending before the Additional Commissioner, Meerut Region, Meerut.

(3.) The learned Additional Commissioner during the pendency of the revision has refused to grant any interim relief on the ground that it is not clear as to whether the revisionist has any prima facie case or balance of convenience in his favour or not.