D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the Original respondents of W.P.(C) No. 3044 of 2010, which was preferred by the present respondent. This writ petition was allowed by the learned Single Judge vide judgment and order dated 9th March, 2011, whereby, evenafter the lease period was over, the learned Single Judge permitted occupancy of the leased premises for years together.
(2.) Having heard counsels appearing for both sides and looking to the facts and circumstances of the case, it appears that impugned premises, viz. a godown, is owned by these appellants.
(3.) Said property was given on lease to respondent (original petitioner) on 2nd May, 1997, for a period of 11 months and the lease period was over as on 31st March, 1998. Thereafter, these appellants had given a Notice, dated 3rd June, 2010, (Annexure 7 to the supplementary affidavit to this Letters Patent Appeal) to the respondent (original petitioner) to vacate the premises because appellant-the Agriculture Produce Market Committee, Chaibasa was in the need of the godown for its own use. This action of these appellants was under challenge in the writ petition filed by the respondent, being W.P. (C) No. 3044 of 2010.;