I.P. Mukerji, J. - (1.) This is a common judgment and order disposing of the three writ applications filed by the writ petitioners and the connected contempt petition.
(2.) The facts are these.
(3.) In these islands there was in force, in the past, the Land Tenure Regulation, 1926. Under section 4A the Commissioner had the power to make a grant or in other words, grant a lease of land to any person for a period not exceeding 30 years. There was an option available to the lessee to obtain one more renewal.;