- (1.) HEARD Sri Prabhat Kumar, learned counsel for revisionist, Sri R.N. Shukla, learned counsel for opposite parties and perused the record.
(2.) FACTS , in brief, of the present case are that the premisses known as House No. 1280, Domiyapur, Allahabd Road, Sultanpur bounded as under: - East - Gali Nagar Palika Vadhu Makan Guru Prasad Singh West - Faizabad - Allahabad Road North - House No. 1281, Vadi Vadhu Gani Nagar Palika South - Rest Plat vadi
(3.) THE said premisses has been was given on lease by a lease agreement executed between Sri Ganesh Chandra Gupta and Bharat Sanchar Nigam Limited (BSNL) (hereafter referred to as the BSNL). As per the terms and conditions of the lease agreement, the premises in question has been given to BSNL from 20.08.2004 for a period of 05 years. As per clause 2 of the said lease agreement, it is provided that the lease was commenced on 20.08.2004 and shall continue for a term of 5 years with an option to the BSNL to renew the lease for further time as set out in clause 14 thereof.;