D.N.PATEL,J. - (1.) THE present petition has been preferred mainly for the reason that there is a revocation of lease which was initially given to the petitioner for approximately about 10 years and when petitioner applied for renewal of the lease which was granted vide order dated 8th June, 2007 (Annexure -2).
(2.) LEARNED Counsel appearing for the respondents submitted that L.P.A. No. 774 of 2000 and some P.I.L. have been preferred before this Court, but he has not having number of that P.I.Ls. Therefore, as per submission made by the learned Counsel for the respondents, the lease which was renewed by the petitioner was revoked vide order dated 12th May, 2008 (Annexure -3). Looking to the facts and circumstances of the case, learned Counsel for the respondents could not point out any provision of law whereby the order at Annexure -3 is passed.
(3.) THERE is no provision under law that whenever any matter is pending before this Court, the lease which is otherwise renewable cannot be renewed or if it is renewed it can be revoked.;