SHEELA SACHDEVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ravi Kant, learned Senior Advocate assisted by Sri Sanjeev Kumar, learned counsel appearing for the petitioners and Sri Ajit Kumar Singh, learned Additional Advocate General assisted by Sri Amit Verma, learned Standing Counsel for the State-respondents.

(2.) The property in issue pertains to Nazul Plot No. 10 Civil Station, Allahabad (Prayagraj), admeasuring 11761.41 sq. meters. The petitioners claim freehold right of the property.

(3.) The admitted, facts, inter se, parties are that a lease came to be executed by the State-respondents in favour of Smt. Khetar Dasi for a period of 50 years w.e.f. 1/4/1914. Thereafter, the afore-noted plot came to be recorded in the name of Lala Mattu Mal in the Nazul register. After the death of Lala Mattu Mal, on the basis of a registered family partition dtd. 4/12/1935, area admeasuring 4211 sq. meters, fell in the share of Ganesh Prasad Seth, son of, Lala Mattu Mal. The property devolved on the death of Ganesh Prasad Seth upon his widow Smt. Tara Devi. Smt. Tara Devi executed a Will in favour of petitioners on 26/6/1972.