- (1.) Heard Sri Samir Rohtagi, learned counsel for the petitioner, Sri Q. H. Rizvi, learned Standing Counsel for respondent No.1, Sri Madan Mohan Pandey and Sri Shobit Mohan Shukla, learned counsel for respondent Nos.2 and 3/ Lucknow Development Authority.
(2.) Writ Petition No.12081 (MB) of 2009 is directed against an order dated 20.5.2009 passed by the Vice-Chairman, Lucknow Development Authority, Lucknow acting as Special Nazul Officer as well as on behalf of the State of Uttar Pradesh rejecting the application dated 22nd March, 2007 seeking conversion of leasehold rights into freehold of Nazul Land situated at Mohalla Hasanganj Par Ward Nishatganj, Lucknow which was conveyed through the letter dated 1.10.2009 issued by the opposite party No.2/Nazul Officer, Lucknow.
(3.) In the PIL, the petitioners therein prayed for issuance of writ of mandamus directing the respondents no. 1 and 2 not to grant permission for conversion of leasehold rights to freehold rights owned by the respondent no. 3 and therefore, we vide order dated 19.04.2019 directed for listing of PIL along with Misc. Bench No. 12081 of 2009.;