- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) Petitioner before this Court seeks a writ of certiorari for quashing the order dated 4.4.2014 passed by the State Government copy of which has been annexed as annexure no. 9 to the petition. Under the order impugned, the State Government after resumption of the Nazool Property plot No. 16/14 (Bungalow no. 10) total area 9747.01 Sq. Meter situated at Thornhill road, Naseebpur Bakhtiyar, Allahabd has decided to allot the same to the law department of the State of Uttar Pradesh so that it could be utilized for the purposes of constructions as required by the High Court at Allahabad.
(3.) Learned counsel for the petitioner challenging the order of the State Government submits that originally the bungalow in question being nazool property was given on lease to one Mr. F. Carlton on 12.2.1981 under registered deed dated 6.3.1891. Later on the lease is said to have been renewed in favour of Smt. M.I.Siyarns on 15.1.1948 and thereafter the lease hold rights are said to have been transferred in favour of Rai Bahadur Ram Babu Saxena on 25.1.1950. After the death of Rai Bahadur Ram Babu Saxena, the name of his son Sri. Virendra Saxena was mutated over the nazool property. Sri. Virendra Saxena on his behalf as well as on behalf of his mother and sister transferred the nazool land in favour of Prayag Up Niveshan Awas Evam Nirman Sahakari Samiti Limited, Bangalow No.2. Balrampur House, Allahabad on 29.4.1988, which deed is said to be registered. The petitioner is stated to have purchased a small plot measuring 249.54 Sq. Yards (208.61 Sq. Meter) for a sum of Rs.92,330/- from the said housing cooperative society. This deed is said to have been registered on 24.12.1994.;