DISTRICT COMMITTEE OF U P Vs. IXTH ADJ

JUDGEMENT

(1.) Heard Sri Pramod Jain and Sri Atul Dayal, Advocates for petitioner in Writ Petition No. 33630 of 1997 (hereinafter referred to as the "first petition") and Sri A.K. Singh, Advocate for respondent in first petition and for petitioner in Writ Petition No. 52779 of 2011 (hereinafter referred to as the "second petition").

(2.) The first writ petition has arisen from an order dated 21.12.1996 (Annexure-6 to the writ petition) passed by Vice Chairman, Kanpur Development Authority (hereinafter referred to as the "VC KDA") cancelling lease granted to petitioner in respect to plot No. 1, Block 'C', Scheme II, Juhi Kanpur, area 3.98 acres and the judgment dated 12.09.1997 passed by 9th Additional District Judge, Kanpur Nagar, dismissing petitioner's Misc. Civil Appeal No. 08 of 1997, against the order dated 21.12.1996.

(3.) The facts, in brief, necessary to understand the dispute in first petition are as under.