S.U.Khan, J. - (1.) Learned Counsel for the landlord states that after reconstruction tenant-State would be provided accommodation of exactly same area which is at present in tenancy occupation of the State and at the same place.
(2.) Sri S. P. Misra, learned Standing Counsel has obtained instructions from the tenant state on the direction of the Court. Sri S. P. Misra states that police authorities have got no objection to handover formal possession of the property in dispute to the landlords provided that within two months they reconstruct. Learned Counsel for landlords requests that four months time may be granted for reconstruction.
(3.) Under the facts and circumstances of the case, it is directed that reconstruction be positively made within three months from taking possession. Sri S. P. Misra, learned Standing Counsel who has also filed supplementary affidavit states that within ten days from today formal possession will be handed over to the landlord.;