AMAR NATH BHARGAVA Vs. STATE OF U P

JUDGEMENT

(1.) Under challenge in this petition under Article 226 of the Constitution of India is the order dated 19.10.2012 passed by the second respondent District Magistrate/Collector, Allahabad with a prayer to grant freehold rights in favour of the petitioner and the other co-lessees in respect of lease hold nazul plot of land No. 124-B, Civil Lines Station, Allahabad.

(2.) A registered lease deed was executed on 18.12.1948 by the Governor of United Provinces through Commissioner, Allahabad in respect of the aforesaid nazul plot No. 124-B, Civil Lines Station, Allahabad having an area of 1 acre and 931 square yards i.e. 4825.13 square meters in favour of Late Gajadhar Prasad Bhargava, the father of the petitioner, initially for a period of 30 years with the renewal clause for two terms of 30 years each.

(3.) The aforesaid lease holder of the said land died leaving behind five sons and two daughters including the petitioner. One of his sons Someshwar Nath Bhargava is already dead and is succeeded by his widow Smt. Rajni Bhargava and two daughters Smt. Taru Bhargava and Smt. Radhika Bhargava. Accordingly, at present, the following are the only heirs and legal representatives of Late G.P. Bhargava who are entitled to succeed him :-