SAMBHU PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) APPELLANT is the writ petitioner. The case of the appellant, in short, is as follows:

(2.) APPELLANT purchased the property from one Magan Kumari by sale -deed dated 27.02.2006. Property is described as situated in Khasra Nos. 57 and 58, Prateet Nagar, Raiwala, Dehradun. He seeks following reliefs:

(3.) THE case of the petitioner/appellant was that he is the owner of Khasra Nos. 57 and 58 [New Numbers 117 (Min.), 118 (Min.) and 129 (Min.)]. The case of the appellant is that Magan Kumari received the compensation, despite the fact that she had sold the property long before and from the vendee of the appellant purchased the property in question in 2006. Thereafter, the learned Single Judge after noticing the following submissions disposed of the writ petition: