RAJENDRA KUMAR GOEL Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) The petitioner has preferred the present writ petition under Article 226/227 of the Constitution of India, challenging the order dtd. 24/7/2013 passed by the learned Civil Judge (Junior Division), Haridwar in Original Suit No. 159 of 2009 (Praveen Kumar v. Rajendra Kumar Goel and others), whereby his application under Order IX Rule 7 read with Sec. 151 CPC was rejected. He further challenges the revisional judgment dtd. 20/5/2015 passed by the learned Second Additional District Judge, Haridwar in Civil Revision No. 88 of 2013 affirming the aforesaid rejection.

(2.) The controversy emanates from a registered sale deed dtd. 28/9/2006 executed by respondent no.5 (Prem Singh), the recorded tenure holder, in favour of the petitioner in respect of certain agricultural lands situated in Village Devpur Mustahkam, Pargana Jwalapur, District Haridwar, total area measuring 1.362 hectares. The sale deed was duly registered in the office of Sub-Registrar, Haridwar, and a non-encumbrance certificate was also procured prior to execution.

(3.) Following the execution of the sale deed, the petitioner's name was mutated in the revenue records, and he claims to have been in settled possession of the land.