BASHIR AHMAD KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 5911/2019: Mr. Tahir Majid Shamsi, ASGI for the applicants/ respondents 1 to 5. Mr Rizwan-u-Zaman Bhat, Advocate for the non-applicants/ appellants.

(2.) This application is filed on behalf of the applicants/ respondents 1 to 5 seeking a direction upon the non-applicants/ appellants to execute the pending lease agreement(s), being a mandatory requirement for regularization of the rent for the remaining period and its payment to the non-applicants/ appellants in terms of the rules governing the field.

(3.) Perusal of the pleadings on record reveals that the instant application has been, in fact, filed in an appeal, being LPAOW No.09/2018; IA No.02/2018, which stands already disposed of by this Court in terms of judgment dated 7th of March, 2019.