1. This set of two identical writ petitions have been filed with prayer for quashing and setting aside the supplementary demand letters, quashing the proceedings initiated before the Court of the Estate Officer and also for quashing of clause 1 (iii) in the interim policy dated 10-03- 2017, as being de-hors the provision of the Cantonment Land Administration Rules, 1925 and the Cantonment Land Administration Rules, 1937. The petitioners also prayed for direction for framing of Final Policy regarding leased sites whose term have expired.

2. Mr. S. P. Mahanta, learned Senior Counsel assisted by Mr. D. Dkhar, learned Counsel appearing for the respondent No.4 submits that the issues and contentions raised in these writ petitions have already been decided by a Coordinate Bench of this High Court in WP(C) No. 343 of 2022 and WP(C) No. 344 of 2022 by Judgment and Order dated 05-06- 2024 whereby the writ petitions are dismissed on merits. He submits that the present writ petitions should also be decided in the light of the said Judgement and Order. Mr. N. D. Chullai, learned AAG assisted by Mr. E. R. Chyne learned GA appearing for the State-respondents No.2 & 3 supports the submission made on behalf of the respondent No.4.

3. Mr. W. Jyrwa, learned Counsel appearing for the petitioner does not dispute the submission made on behalf of the respondents and submits that the necessary order may be passed by this Court.

4. In view of the above, this set of two writ petitions are also dismissed in terms of the Judgment and order dated 05-06-2024 passed in WP(C) No. 343 of 2022 and WP(C) No. 344 of 2022. No cost.