NAUMAN AHMAD Vs. JAGDISH PRASAD JOSHI

JUDGEMENT

(1.) HEARD learned counsel for the petitioners as well as learned counsel for the respondent no.1 and perused the record.

(2.) SINCE the controversy involved in these two petitions is similar, therefore, the stay applications moved in these two cases is being disposed of by this common order.

(3.) DURING the pendency of mutation proceedings, a suit for cancellation of sale deed was also filed by the son of Yakub, namely Mohd. Harun-respondent no.2. Thereafter the respondent no.1had purchased the land in question from the son of Yakub, the respondent no.2-Harun. Tehsildar in mutation proceeding kept the mutation application of the petitioner pending and allowed the mutation application of respondent no.1.