THEOSOPHICAL SOCIETY Vs. STATE OF U P

JUDGEMENT

(1.) The writ petition has been filed seeking following reliefs :-

(2.) Brief facts giving rise to this writ petition are that :-

(3.) The petitioner - society was granted a lease of nazul plot in Arazi Chavni, Tappa and Pargana Haveli, Tehsil Sadar, Gorakhpur, area 1.35 acres with boundaries described in the lease agreement dated 31.12.1943 under the Government Grants Act, 1895. The term of said lease was for thirty years on the payment of the certain yearly rent with the condition of renewal by every 30 years with the restriction of the term not exceeding the aggregate for the period of 90 years.