- (1.) Heard Sri G.S. Nigam and Sri Abhishit Saran Nigam, learned counsel for the petitioner, Sri Pankaj Patel, learned Additional Chief Standing Counsel and perused the record.
(2.) Petitioner/Dedaur Inter College, Dedaur, Raebareli ( hereinafter referred to as an ' Institution') is a recognized educational institution governed by the provisions as provided under U.P. Intermediate Act, 1921, imparting education upto intermediate classes in various subjects including Science, Commerce and Arts. In order to impart education in Botany subject , a request has been made by the Management Committee of the institution to opposite party no.5/ Bhoodan Yagya Samiti, Raebareli for allotment of a land.
(3.) Accordingly in the year 1968 a patta/lease granted in favour of the institution in respect to plots no. 39/0.041 Hec., 434/0.481 hectare, 435/0.275 hectare, 449/0.278 hectare, 451/0.041 hectare and 452/0.461 hectare ( hereinafter referred to as ' land in question').;