- (1.) Heard Sri Chandra Kumar Rai, learned counsel for the petitioner and learned Standing Counsel for the State and have perused the record.
(2.) The dispute has arisen in the present case on account of the order dated 24th March, 2008 passed by the Chief Revenue Officer, Varanasi declaring the erstwhile Raja Banaras chief court room currently under lease in favour of D.A.V. Public Schools as state property and holding the lease deed to be void. It is this order which is impugned in the present writ petition.
(3.) Two fold argument has been advanced by learned counsel for the petitioner : a. The order has been passed by the Chief Revenue Officer, Varanasi dated 24th March, 2008 without giving any notice and opportunity of hearing to the petitioner; and b. The Chief Revenue Officer, Varanasi does not enjoy any authority in law nor, otherwise any jurisdiction vests with him to hold a registered lease deed as null and void.;