RAM BACHAN SMRARAK HIGH SCHOOL Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel appearing for the State respondents.

(2.) By means of the present petitioner, the petitioner has prayed for the following reliefs:-

(3.) The case set forth by the petitioner is that a registered lease-deed was executed on 18/6/2003 a copy of which is Annexure No.3 to the petition. The said lease-deed was for a period of 30 years. Clause 5 of lease-deed provided that Lessee shall have one option for same period and it will be determined on the basis of the mutual consent of the parties by executing a separate lease-deed after expiry of lease period.