- (1.) By the Court. The above mentioned writ petitions are connected matter and thus, they are being dealt with together and decided by the common order.
(2.) The brief facts of the present case as narrated in the memo of the writ petition are as follows. The writ petition No. 775 of 1999 has been filed by the Petitioner- United Bank of India, against the show cause notice dated 19.12.1998 issued to the Amrit Bazar Patrika Pvt. Ltd. by Additional District Magistrate (F & R/Nazul), Allahabad as to why their leasehold right may not be cancelled. The petitioner challenged the above notice on the ground that they are the mortgagee- decree holders of the property in question.
(3.) The respondent No. 5 i.e. M/s. Amrit Bazar Patrika Pvt. Ltd., having its registered office at 13, Chowranghee Square, Bharat Bhawan, Calcutta, through its Managing Director (hereinafter referred to as the 'Company') is carrying out business of publishing newspapers from Calcutta as well as from Allahabad and other regional offices all over the country. The Company owns two properties at Allahabad being premises No. 19, Clive Road, Allahabad and premises No. 10, Edmonston Road, Allahabad.;