Krishna Murari, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the order dated 11.1.1996 passed ,by the District Magistrate, Kanpur Nagar requisitioning the property plot No. 22 block No. 96 Chunniganj, Kanpur Nagar and the construction standing thereon known as Bari Kothi (hereinafter referred to as the property in dispute) under the U. P. Accommodation (Temporary) Requisition Act, 1947 as amended by U. P. Act No. 38 of 1972 (hereinafter referred to as "the Act').
(2.) We have heard Sri R. K. Jain, learned senior Advocate assisted by Sri Rahul Jain appearing for the petitioner and the learned standing counsel appearing for the respondents.
(3.) The facts giving rise to the present dispute are that the property in dispute is owned by Lala Chhedi Lal Trust and was being used as Dharamshala. On 29.1.1996 the Additional District Magistrate, (City), Kanpur Nagar and the City Magistrate, Kanpur Nagar took forcible possession of the property with the help of police force. Feeling aggrieved the petitioner filed Writ Petition No, 38877 of 1996.;