MADHU COLONIZERS PVT LTD Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri S.M. A. Kazmi, senior advocate assisted by Shri Ashish Agrawal and Tahira Kazmi, for Petitioners in Writ Petition No. 31193 of 2009, and Shri Navin Sinha, senior advocate assisted by Shri Krishna Mohan for Petitioners in Writ Petition No. 35269 of 2009. Learned standing counsel appears for State Respondents. Shri B.B. Paul appears for Allahabad Development Authority. Shri R.M. Pandey represents Nagar Nigam, Allahabad.

(2.) The Petitioners are aggrieved by the orders of the District Magistrate, Allahabad dated 25.3.2009, by which he has cancelled the lease of State land of Nazul Plot No. 33 Civil Station, Allahabad, and the order dated 10.6.2009, by which the application of M/s. Madhu Colonizers Pvt. Ltd. for conversion of lease rights into free hold of 4186 sq. metres of land out of 11,436.17 square metres of nazul plot No. 33 Civil Station, Allahabad, as a nominee of the lessee under the policy of the State Government, was rejected

(3.) It is submitted by Learned Counsels appearing for the Petitioners that the only reason, for which lease deed valid uptb 24.11.2018, with its last renewal on 25.6.1995, was cancelled by the District Magistrate, Allahabad, is that the High Court has, in a writ petition filed in public interest, passed an order on 8.5.2006 directing the District Magistrate and the Allahabad Development Authority to reserve and to acquire the nazul plot No. 33 Civil Station, for multistorey parking.