GOPAL SWARUP CHATURVEDI Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners in the aforesaid writ petitions are brother and sisters. There is no dispute with regard to conversion of leasehold Nazul land of the petitioners to freehold excepting two issues:

(2.) Therefore, let us discuss both the points one after another.

(3.) So far as first point is concerned, three separate lease-deeds were executed and registered by the authority in favour of the petitioners on 25th September, 2007 giving separate plot numbers i.e. Plot Nos. 146-A/1, 146-A/2 and 146-A/3, Civil Station, Allahabad. Thereafter, the petitioners applied for conversion of such leasehold lands to freehold on or before 25th June, 2008 as per the Government order dated 10th December, 2002 upon deposit of 25% amount of the self assessed value. On 21st October, 2008 subsequent Government order came into force. Respective demand notices were issued to the petitioners on 13th March, 2009 claiming therein inter alia an amount of Rs. 1,05,81,236.00, Rs. 1,08,66,946.00 and Rs. 1,13,81,601.00 respectively after adjusting 25% amount deposited by the petitioners as per previous Government order of 2002. But at the time of giving rebate under selfsame notices only 10% rebate has been allowed as per new Government order of 2008 instead of 20% rebate in case of deposit within 90 days. Against such demand notices, the petitioners made their respective representations, which were rejected by the concerned District Magistrate by orders dated 18th July, 2009 by reaffirming the demand notice.