TARUN AGARWALA, J. - (1.) Harijan Sewak Sangh Iswar Saran Ashram is a society registered under the Societies Registration Act, 1860 and have filed the writ petition praying for writ of mandamus commanding the respondents to get their hostel vacated, which is in occupation by the students.
(2.) The petitioner contends that the society is a unit of Harijan Sewak Sangh, Delhi which was established by Mahatma Gandhi. The society was founded to promote education and to uplift the weaker and poorer section of the society. The petitioner contends that Nazul land of the Government was allotted over which the petitioner established a group of institutions, namely, Post Graduate Degree College which is an associate college of the University of Allahabad and also established Iswar Saran Boys Inter College, Iswar Saran Girls College, Vikas Vidyalaya School, Primary and Junior High Schools which are located in the campus known as Iswar Saran Ashram.
(3.) The petitioners have also established a hostel to accommodate the students of Intermediate College, who joined the Allahabad University for graduation classes. The petitioner alleges that unauthorised persons have entered the hostel and are occupying the rooms and some of these unauthorised persons are not students nor are they neither paying any fees and are using the hostel facilities, viz, electricity and water without payment of any charges. In this regard, the petitioner had written several letters to the University as well as to the district administration for providing help to get the hostel rooms vacated which have been occupied by the unauthorised persons but the administration could not provide the necessary help for reasons best known to them and therefore the present writ petition was filed for writ of mandamus.;