ANIL KUMAR SAROHA Vs. UDIT GOYANKA

JUDGEMENT

(1.) Mr. Pawan Mishra, Advocate for the petitioner.

(2.) The brief case of the petitioner is that by virtue of the respective sale deeds dtd. 25/2/2019 and 15/3/2019, he had purchased the part and parcel of land which was lying in Khasra No. 204, having an area of 675 sq. mtr., the precincts of which has been described therein in the sale deed. By virtue of the subsequent sale deed which was executed on 15/3/2019, the petitioner further claims that he has purchased the property as described therein lying in Khasra No. 204 having an area of 0.0500 hectares and Khasra No. 190 Ka M having an area of 0.0571 hectares situated at Mauja Khurawa Pargana Parwadoon, District Dehradun.

(3.) There is no chhauddhi of the property in the 2nd sale deed, which was purchased by the subsequent sale deed of 15/3/2019, the petitioner contends, that as against the purchases made by him by the aforesaid two sale deeds, he had been recorded as an owner of the property in the respective Khatauni pertaining to 1423 to 1428 fasli in pursuance to the orders passed in Case No. 3310 of 2019 as decided on 6/7/2019 and accordingly he was recorded against Khasra No. 204, which was the subject matter of earlier sale deed of 25/2/2019.