MOHD. SADIQ WANI Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these writ petitions, a direction in the name of respondents is prayed for to consider the case of petitioner(s) for renewal of period of lease that they occupy and is in their possession since long, and also to restrain respondents from causing any sort of interference in their peaceful possession and occupation.

(2.) I have heard learned counsel for parties and considered the matter.

(3.) Learned senior counsel appearing for petitioners in all the writ petitions has, in order to support the contentions contained therein, referred to the judgement rendered in the case of Ajar Enterprises (P) Ltd v. Satyanarayan Somani (2018) 12 SCC 756, particularly paragraphs 11 and 34 thereof. He has also made reference to various provisions of Rule 7 of the Land Grant Rules.