SANJAY BHUSHAN PANDEY Vs. RAMKUMAR CHAUDHARY

JUDGEMENT

(1.) Both the Civil Revisions are being disposed of by this common order, as common question of law is involved for adjudication.

(2.) For the purpose of disposal, facts mentioned in Civil Revision No.114/2018 are being dealt with.

(3.) The petitioner has an agriculture holding at Village Sahaspur, Patwari Circle No.24, within Tehsil Sarangarh, District Raigarh. The land bearing Khasra No.90/3 (k) ad measuring 0.085 hectare is in exclusive right, interest and possession of the petitioner. The said land was purchased by the petitioner by a registered sale deed dated 21.3.2002 from one Mohd. Azim, who allegedly purchased the same from the earlier land owner namely, Mohd. Hanif Quereshi by a registered sale deed dated 14.10.1999. However, the defendant/respondent got illegally dispossessed the petitioner from the parcel of land. The petitioner/plaintiff filed a civil suit seeking restoration of possession from the dispossessed part described in Schedule K appended with the plaint.