- (1.) Since all these appeals arise out of a common judgment and order dated 3.11.2009, they have been heard together and disposed of by this common judgment.
(2.) By the impugned judgment dated 3.11.2009 passed by a Division Bench of the Allahabad High Court, the writ petition filed by the writ petitioner United Bank of India was allowed and necessary directions were issued. Aggrieved by those directions, the appellants have come to this Court.
(3.) In the writ petition No.775 of 1999, the writ petitioner namely United Bank of India sought the following reliefs: "a) issue a writ, order or direction in the nature of certiorari quashing the impugned show cause notice dated 19.12.1998 contained in Annexure '6' to this writ petition. b) issue a writ, order or direction in the nature of prohibition restraining the respondents from canceling the lease with regard to property no.19, Clive Road, Allahabad. c) issue a writ, order or direction in the nature of prohibition restraining the respondents from converting the lease of property no.19, Clive Road, Allahabad, into free hold in favour of any other person. d) issue a writ, order or direction in the nature of mandamus directing the respondents nos.1 to 4 to accept the application and money for conversion of lease hold rights with regard to property no.19, Clive Road, Allahabad, into free hold, as per Government order dated 4.12.1998, contained in Annexure '7' to this writ petition in favour of the petitioner bank. e) issue a writ, order or direction in the nature of mandamus directing respondents nos.1 to 4 to renew the lease in respect of the premises No.19, Clive Road, Allahabad, and to execute the necessary lease deed with reference to the decretal rights of the petitioner bank. f) Issue any other suitable writ, order or direction which this Hon'ble Court may deem just and proper in the circumstances of the case.";