PRAMOD KUMAR KANKANE Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.

(2.) The issue with regard to the right of the petitioners to enjoy the lease in respect of the property in question came to be considered by this Court in writ petition no.51876 of 2013 filed by the present petitioners. The writ petition was decided under the order dated 23.09.2013. This Court noticed that the District Magistrate has referred the entire matter pertaining to the petitioners to the State Government on 31.05.2011. On the request of the petitioners themselves, the State Government was directed to take a decision in the matter so referred at the earliest, preferably within three months of the date of the presentation of the certified copy of the order in accordance with law.

(3.) The Principal Secretary, under the order impugned dated 05.06.2014 has recorded a finding that the petitioners have breached the terms and conditions of the lease deed and, has gone on to hold that there is no justification for renewal of the term of the lease. It has been directed that the petitioner may be asked to vacate the government land and action taken be reported to the State Government within 15 days.