- (1.) THESE are four writ petitions which raise common question of facts and law and, therefore, are being decided by a common order.
(2.) TO understand the controversy involved, it would be of some advantage to have a brief history of the facts. The issue relates to creation of a new district known as Chhattrapati Shahuji Maharaj Nagar (hereinafter referred to as CSM Nagar), which is said to be carved out from the existing district of Sultanpur.
(3.) TO begin with, the new district CSM Nagar was created by notification issued under Section 11 of Uttar Pradesh Land Revenue Act, 1901 read with Section 21 of Uttar Pradesh General Clauses Act, 1904, by His Excellency the Governor on 21.05.03. This notification was challenged before Allahabad High Court at Lucknow Bench in Nagarjun Prasad Gupta v. Uttar Pradesh Sarkar and Ors. Writ Petition No. 5027 (MB) of 2003, wherein a Division Bench of this Court passed an interim order dated 09.10.03 staying the operation of the said notification. The interim order was passed keeping in mind the view expressed by a Division Bench of this Court at Allahabad in the case of Ram Milan Shukla and Ors. v. State of Uttar Pradesh and Ors. reported in, 1999 (17) LCD 323.;