- (1.) These two petitions have been filed ostensibly in the public interest by the same petitioner. The petitioner has averred that he is "a public spirited person" and an Advocate by profession.
(2.) In the first of the two petitions, the petitioner seeks an inquiry by the Central Bureau of Investigation in respect of what is alleged to be an illegal transfer of government land allotted to the Sam Higginbottom Institute of Agriculture Technology and Sciences (formerly known as Allahabad Agricultural Institute), a deemed University which is represented by the first and second respondents. The petitioner further seeks an investigation by the Central Bureau of Investigation "with respect to forceful conversion into Christianity and other hatred activities (sic)" alleged to be going on in the campus of the deemed University.
(3.) In the second writ petition, the petitioner seeks to question the legality of a deed of trust executed by the Board of Directors in favour of an institution by the name of Yeshu Darbar Trust (the Trust) by which, land admeasuring about 26 Bighas, is alleged to have been utilized for the benefit of the activities of the Trust. The case of the petitioner is that on 23 May 1914, an agreement was entered into between the Secretary of State for the United Provinces and the North India Mission of the American Presbyterian Church in the United States of America under which certain land which was acquired for the purposes of the aforesaid company under the Land Acquisition Act, 1894 came to be governed. Clause (5) of the agreement provided as follows: "(5) That the said company, within one year of the conveyance to it of the aforesaid land, will use it for the purpose of establishing a properly organised and equipped agricultural department in connection with their present college known as the Ewing Christian College and that they will not divert the aforesaid land to any other use, without the previous permission of Government.";