PRIME PROPERTIES PVT LTD Vs. ACCOMMODATION OFFICER

JUDGEMENT

(1.) Since all the aforesaid writ petitions involve the same or similar issues, they are disposed off by this common Judgment and order.

(2.) The brief matrix of the relevant facts and law, in cronological order are as follows.

(3.) - Continuance of Requisition-Notwithstanding the expiration of the Defence of India Act, 1939 (XXXV of 1939), and the rules made thereunder, all requisitioned land shall continue to be subject to requisition until the expiry of this Ordinance and the appropriate Government may use or deal with any requisitioned land in such manner as may appear to it to be expedient;