MANMOHAN LAL BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these three writ applications involve common questions of law and as such, they with the consent of the learned counsel appearing on behalf of the parties, have been heard together and are being disposed of by this common judgment.

(2.) All these writ petitions are in relation to passing of an order by the concerned respondents refusing to renew the lease granted in favour of the petitioner under the provisions of the Khas Mahal Manual.

(3.) The individual facts relating to the cases may be noticed although it is not necessary to state the facts in details.