RAM PYARI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shyamal Narayan, the counsel for the petitioners, Sri Ravi Kant Senior Advocate along with Sri Gajendra Pratap, Senior Advocate assisted by Sri Sri Nath Dwivedi, the counsel for respondent no. 4 and Sri Sudhanshu Srivastava, the Additional Chief Standing Counsel for the State-respondent.

(2.) By way of present writ petition, the writ petitioners have challenged the demand notice dtd. 24/7/2000 issued by the District Magistrate, Gorakhpur to respondent no. 4 to initiate the proceeding of freehold land of area 43,000 sq. ft. in Nazul Plot No. 103, Mohalla Arazi Chhawani City Gorakhpur. Subsequently, during the pendency of present writ petition, Prayer no. 1A was also added for quashing the sale deed / freehold deed dtd. 26/7/2000 executed by the District Magistrate, Gorakhpur in favour of respondent no. 4.

(3.) The factual matrix of the present case is as follows : -