- (1.) Heard learned Counsel for the petitioners and the learned Standing Counsel.
(2.) The contention raised is that the petitioners were allotted housing sites after the land vested in the State under a notification dated 6th of July, 1974.
(3.) Learned Counsel for the petitioners submits that the respondent having failed to get any relief against the said divesting of the land, appears to have approached the State Government and a lease under the Government Grants Act has been extended on 7th of October, 1982.;