NATTHI MAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Saroj Yadav and Sri Rahul Mishra, Advocates on behalf of the writ petitioners, Sri Shashi Nandan, Senior Advocate assisted by Sri Prashant Shukla Advocate on behalf of respondent no. 4 and Standing Counsel on behalf of respondent no. 1. Nobody is present on behalf of respondent no. 2 nor anybody is present on behalf of respondent no. 3 despite counter affidavit having been filed on their behalf.

(2.) This public interest litigation has been filed by 5 persons, resident of different areas in the district of Bulandshahr and some of whom are stated to be residing within the territorial limit of Nagar Palika Parishad Anoopshahr, District-Bulandshahr.

(3.) Petitioners claim to be public spirited persons. By means of the present writ petition they seek quashing of the lease deed dated 26th June, 2009 executed by the Municipal Board, Anoopshahr, Bulandshahr in favour of respondent no. 4, namely, Jai Prakash Sewa Sansthan, having its registered Head Office at J.A. House 63, Basant Lok, Basant Vihar, New Delhi and the corrigendum issued in that regard dated 22.02.2010. A further prayer has been made for quashing of the Government Order dated 29th May, 2009 after summoning the same.