- (1.) Sensing that it would be difficult to assail the order on factual matrix and legal pronouncements on the points which were canvassed both before the Estate Officer and the appellate authority, the argument is advanced by Mr. Mitra for the petitioner on the different horizon weeding out certain facts from the respective stands of the parties.
(2.) Admittedly by an agreement dated 8.8.1997 entered into between the petitioner and the opposite party, the premises in question was let out initially for a period of ten years commencing from 1.5.1998 on payment of monthly rent agreed therein. However, the period can be extended if both the parties agrees on the terms and conditions as may be agreed.
(3.) It would not be necessary to quote the other terms and conditions embodied in the said agreement except the one which assumes significance and importance on the submissions advanced before this Court.;