- (1.) In both these writ petitions common questions are involved, as such, both the writ petitions are being decided by a common judgment.
(2.) By means of the present writ petitions, the petitioner has sought for quashing of the order dated 29.12.2003 passed by the District Magistrate, Faizabad as contained in Annexure No. 1 and the order dated 19.3.2004 passed by the Nazul Adhikari/ Upper Zila Adhikari (Vitta Evam Rajaswa) Faizabad as contained in Annexure No. 2 to the writ petition and further to direct the opposite party No. 2 to grant and declare the free hold right to the petitioner in respect of the premises in question after getting the formalities completed and also declare the word 'rent control' before the word 'tenant' written in point No. 14 of the Nazul Bhoomi Free Hold Neeti as ultravirus.
(3.) The brief facts of the case are that the petitioner State Bank of India is a banking institution incorporated and constituted under the State Bank of India Act, 1955 having its Corporate office at Nariman Point Mumbai, one of its local Head Offices situated at Moti Mahal Marg, Hazratganj, Lucknow and interalia Branch Office, known as Main Branch at Station Road, Mohalla Civil Lines, City and District Faizabad. The Nazul plot No. 4099, measuring 14 Bigha 14 Biswa situate at Mohalla-Civil Lines, City-Faizabad, was leased out to Raja Pratap Narain Singh and Raja Brij Narain Singh on 22.5.1876 for a period of 99 years. The lease granted by the Nazul Department was "Patta Sakni".;