Sudhir Agarwal, J. - (1.) Both these writ petitions relate to Nazul Land i.e. Plot No.120-1/2 Civil Station, Allahabad. Total area of aforesaid plot is 12219.60 Sq.Meters and in both the matters, petitioners are claiming their rights over half of said plot. Since they relate to same plot, therefore, have been heard together and are being decided by this common judgment.
(2.) Writ Petition No. 39769 of 2018 (hereinafter referred to as "WP-1") has been filed by M/s Amrit Bazar Patrika Pvt. Ltd. Allahabad having its registered office at 9, India Exchange Place, 7th Floor, Room No.1A, Kolkata through its authorized Secretary, Ranen Chaterjee (General Manager). State of Uttar Pradesh through Principal Secretary, Housing and Urban Planning Development; District Magistrate, Allahabad and Additional District Magistrate, Finance & Revenue (Nazul) are impleaded as respondents 1, 2 and 3; Allahabad Development Authority (Now Prayagraj Development Authority) (hereinafter referred to as "PDA") is respondent no.4 and Nagar Nigam Allahabad (Now Nagar Nigam, Prayagraj), through Nagar Ayukt (hereinafter referred to as "NNP") is impleaded as respondent-5.
(3.) Petitioner in WP-1 has prayed for issue of a writ of certiorari for quashing notice dated 18.08.2018 (Annexure 1 to writ petition) passed by District Magistrate, Allahabad (respondent-2) informing petitioner and others that land in dispute has been resumed by State Government and therefore, the same be vacated within 15 days. Petitioners have also prayed for issue of a writ of certiorari for quashing letter/order dated 13.11.2018 issued in respect of land in dispute. A writ petition No.36210 of 2018 was filed by Lal Ji Pandey and others and the same was dismissed by this Court vide judgment dated 31.10.2018, therefore, PDA, NNA and respondent-3 were directed by respondent-2, vide letter dated 13.11.2018, to ensure take over possession of land in dispute and hand over to respondent-5.;