TOLARAM (INDIA) LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This Appeal arises impugning the order of dismissal passed by the Hon'ble Single Bench in the Writ Petition No. 8341 of 2021 on 4/8/2021.

(2.) The background facts leading to the filing of the present Appeal, in brief, are as follows:

(3.) The Appellant no.1 obtained lease of such property from the original owner, a Pakistani National, for a period of 31 years at a monthly rent of Rs.6000.00, on the strength of a Lease Deed dtd. 24/11/1958.