- (1.) Heard Shri Faizan Ahmad and Shri S. F. A. Naqvi, Advocates on behalf of the petitioners and the learned Standing Counsel for the State-respondents.
(2.) Petitioners before this Court, who are two in number seek quashing of the order of the Chief Supervisor, Enemy Property, Home Department, Union of India, New Delhi dated 18.6.2014 whereunder the District Magistrate, Fatehpur, Custodian of the enemy property has been informed that the properties detailed in the letter have already been declared to be enemy property, therefore, necessary corrections in the relevant revenue records be got made. The present occupants as mentioned in the letter, if they want to retain the possession may be asked to pay rent for the occupation of the property, which may be determined at the current market rate so that there is no loss of revenue to the State Government. The petitioner has also prayed for quashing of the order of the District Magistrate, Fatehpur dated 4.8.2014 issued for enforcing the order made by the Chief Supervisor, Enemy Properties, Union of India referred to above, and for payment of rent since September 1965 till date for use and occupation of the said enemy property.
(3.) The petitioner has lastly prayed for quashing of the order dated 27.10.2014 whereunder a direction has been issued for letting out the enemy property on lease by the District-Fatehpur.;