Attau Rahman Masoodi, J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel who has put in appearance on behalf of respondents.
(2.) This writ petition is directed against the order dated 30.11.2010 passed by the District Magistrate Raebareli whereby the lease hold rights of the petitioner in respect of the disputed Nazul property have been withdrawn and resultantly the petitioner's tenancy stands frustrated notwithstanding the fact that the lease was renewed in favour of the petitioner on 19.08.2000 for a further period of thirty years i.e. up to the year 2027 on a lease rent of a sum of Rs. 120/ - per annum.
(3.) Factual background of the case in brief is that two Nazul plots situated in the urban area of District Raebareli measuring 5 Bigha 2 Biswa bearing plot Nos. 2404 and 2405 were leased out to Late Himansu Dhar Singh Talukedar of Tekari while being under the guardianship of Tej Bhan Singh, Rais of Tekari, District Raebareli for a period of thirty years on 01.04.1937 at an annual lease rent of Rs. 20/ -, subject to renewal for an aggregate period of 90 years in two consecutive terms of thirty years. The period of thirty years on coming to an end on 31.03.1967, the lease was further renewed for a period of thirty years on 22.08.1967 w.e.f. 01.04.1967 i.e. up to 31.03.1997 at an enhanced lease rent at the rate of Rs. 30/ - per annum.;