- (1.) Heard Sri Yashwant Verma, Senior Advocate assisted by Sri Rohan Gupta on behalf of the petitioner, Sri K. R. Singh, Standing Counsel on behalf of the State and Sri Manish Goyal on behalf of the intervener Allahabad High Court.
(2.) This petition is directed against the order of the State Government dated 27.09.2012 whereunder the order of the District Magistrate dated 24.10.2007 renewing the lease of the property in question has been revoked. Petitioner has also prayed for quashing of the decision of the State Government dated 31.08.2012 wherein the same property has been leased out in favour of the High Court of Judicature at Allahabad for a period of 90 years. Petitioner has prayed for declaration that it has the right to occupy the lease hold property. Petitioner also prays for compliance of the judgment of the Writ Court dated 24.11.2011 passed in Writ Petition No.39284 of 2010.
(3.) Facts in short leading to present petition are as follows : The Collector of Allahabad on behalf of the Governor of the State of U. P had executed a lease of the property described as Plot nos.112, 113, 114, 118, 119, 120, 121, 122 and 123 village.Bhawapur, Mustarkharja, Pargana and Tehsil Chail, District-Allahabad in favour of Allahabad Bank on 5.07.1930. The lease was registered on 29.05.1940. Since, there were 8 plots under transfer, 8 separate lease deeds were originally executed. However, these 8 separate lease deeds were substituted by one common lease deed dated 29.05.1940, which was registered on the same date. (A copy of the lease deed is annexure 2 to this petition);