Pankaj Mithal, Abhai Kumar, j. - (1.) Heard Sri Ravi Kant, Senior Counsel assisted by Sri Swapnil Kumar, learned counsel appearing for the petitioner now represented by her heirs and legal representatives, Sri Aditya Narayan Tiwari, learned Standing Counsel for State of U.P. and Sri Ashok Pandey, learned counsel who has appeared for the respondent no. 4. The dispute in this petition relates to the renewal of lease in respect of Plot No.3, Coondoo's Garden, Allenganj, Allahabad having an area of 1721 square yards, which was leased out to the petitioner for a period of 51 years 10 months vide lease deed dated 13th May, 1954.
(2.) The petitioner contends that the aforesaid lease deed provides for renewal of the lease and that the petitioner is entitled to its renewal despite its expiry or the policy of making the Nazul Land on lease to be free hold land.
(3.) The petitioner therefore seeks a direction upon the respondents to renew the lease in terms of renewal clause contained in lease deed while assailing the G.O. dated 1.12.1998, which provides for conversion of Nazul Land into free hold land.;