SARVATI DEVI Vs. 8TH ADDL DISTRICT JUDGE AGRA

JUDGEMENT

(1.) This writ petition is directed against the order of allotment dated 16.4.1983 and the order of respondent No. 1 dated 20.1.1984 dismissing the revision against the said order.

(2.) The petitioner is owner and landlady of the house in question situate in Mohalla Satta, Tehsil Etmadpur, district Agra. She purchased it from its previous owner Satya Prakash Kulshrestha. respondent No. 4 by a registered sale deed dated 21.3.1983 and was put in possession as owner of the said house.

(3.) Her version is that on 16.4.1983, there was a marriage of the son of one Bhagwan Das in the town of Etmadpur. She had gone with her entire family to attend the marriage at the house of Bhagwan Das after locking the house in question. She With her family stayed at the house of Bhagwan Das in that night on 16.4.1983. She along with her family returned to the house in the next morning, she found that the locks have been broken open and Uday Dhiraj, respondent No. 3 was in its occupation. The petitioner requested him to vacate the said house but he mishandled females and males and informed her that the house in question has been allotted in his favour on 16.4.1983 and he was in, its possession in pursuance to the said order.