MANI BHADRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajendra Pratap Singh, learned counsel for petitioner, learned Standing Counsel for respondents-1 to 4 and Sri Viplav Sharma, learned counsel for respondent-6. None appeared on behalf of respondents-7 to 10 despite service of notice though the case has been called in revised.

(2.) This writ petition under Article 226 of Constitution of India as Public Interest Litigation has been filed revealing unholy nexus and collusion between State Government officials and certain private individuals for converting State land as freehold land in favour of private individuals in utter disregard of statutory provisions, in a wholly illegal manner.

(3.) The dispute relates to Plots No. 1453 to 1455, 1457 to 1461 and 1467 having a total area of 12650 square meters situated in the heart of posh locality of Rae Bareli, i.e., Mohalla Ahmedpur, Civil Lines, Rae Bareli. In the revenue record (Khatauni of 1389 Fasli) non-Z.A. Mohal Nazul, land in question having total area of 20 Bhigha, 10 biswa and 10 biswansi. Khata No. 137 was shown in the name of Kailash Chandra son of Hanuman Prasad Agarwal resident of Rudauli, District Barabanki as occupant. In the same Khata number in 1389 Fasli, entry with regard to Gata Nos. 1453 to 1455, 1457 to 1461 and 1467 Fasali, a total area of 12640 square meters was entered in the name of Kamla Nehru Educational Society, Rae Bareli (hereinafter referred to as "Society") as a tenant for 30 years on a rent of Rs.1135.00 per annum without showing any demarcation.