SARAFAT ALI Vs. DEPUTY DIRECTOR OF CONSOLIDATION HARIDWAR

JUDGEMENT

(1.) Leave granted.

(2.) The lis at hand concerns a protracted dispute arising from the rights asserted by the appellants under a sale deed dtd. 4/6/1957. What initially commenced as proceedings for mutation gradually traversed into the realm of the U.P. Zamindari Abolition and Land Reforms Act,1950[ Hereinafter referred to as Abolition Act ] and the consolidation framework, though its odyssey across multiple forums only culminated in futility, with the authorities below concurrently holding that the appellants had failed to prove the execution of the said sale deed, thereby compelling them to seek refuge before this Court.

(3.) The chequered trail of the lis can be adumbrated as thus: the predecessors of the appellants herein purchased the land measuring 15 bigha, 11 biswa, 0 Biswansi of Khasra No.70/32 situated in Narsipur Kalan village, Jwalapur Paragana, Roorki Tehsil, Haridwar District, through a registered sale deed dtd. 4/6/1957. It is to be noted that the predecessors of the appellants were minors at the time of purchase. Subsequently, the possession of the said land was transferred, and the appellants claim to be in possession since the date of purchase.