DEVENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Rajendra Singh Chauhan, learned counsel for respondent no.4 and learned Standing Counsel for the State.

(2.) An interesting question arises in the present writ petition, wherein the petitioner claiming himself to be a member and former district president of Samajwadi Party, Mainpuri has sought to interdict an order dtd. 8/9/2022 passed by the Additional Chief Secretary, Panchayati Raj, State of U.P. The reason for such challenge is cancellation of a 90 years lease of a building, leased to Zila Panchayat, Mainpuri situated at Devi Road to Samajwadi Party on 10/6/2004 for office purposes.

(3.) It is the case of the petitioner that the impugned order dtd. 8/9/2022 has the effect of canceling a lease of 90 years by the State Government without any notice or opportunity of hearing to Samajwadi Party or any of its office bearers, although it has been alleged that the district president of Samajwadi Party, District Mainpuri was informed about the said cancellation vide a letter dtd. 9/9/2022 by the Apar Mukhya Adhikari, Zila Panchayat, Mainpuri. The petitioner also claims that there had been no violation of the terms of the lease and as such there was no occasion for the respondents to cancel the lease.