- (1.) By means of the present writ petition the petitioner has sought for the following reliefs: "(a) to issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 09-08-2001 passed by the Nagar Ayukt/ Mukhya Nagar Adhikari, Nagar Nigam, Allahabad (filed as Annexure-4 to this petition); 23-09-2009 passed by the District Magistrate, Allahabad (filed as Annexure-1 to this petition) and orders dated 26-10-2002 and 12-01-2009 passed by the Secretaries, Revenue Department and Urban & Housing Planning Department, Government of U.P., Lucknow (Respondents No. 1 and 4) (filed as Annexures-2 and 3 to this petition); (b) to issue a writ order or direction in the nature of mandamus restraining the Respondents from challenging the title, and right of the Petitioner over the property in question and also restraint the Respondents from taking any steps for disturbing the peaceful possession and ownership of the petitioner over the property in question (i.e. land situated at 5, 7, 9, 11, 13, 15 and 17 Master Zahurul Hasan Road, Madhokunj, Allahabad recorded as occupancy tenancy for dwelling in Nazul Records and also in revenue records in Arazi No. 351/1 under entry 6-kaa); (c) to issue any other writ, order or direction which this Hon'ble Court may deem fit and proper and in the circumstances of the case; (d) to award costs of the Petition to the Petitioner."
(2.) The dispute involved in the present writ petition centers around the question as to whether the property bearing Khasra No. 353/1, situated at Master Zahurul Hasan Road, Katra (old name Beli Uparhar), Allahabad (in short called as the "land in question") is a Nazul land or Government Estate land.
(3.) In order to understand and decide the dispute we have to have at first the factual aspects of the case as submitted by the respective parties before this Court.;