HARISH KUMAR SAHNI Vs. STATE AND OTHERS

JUDGEMENT

(1.) THE petitioner is transferee of a Nazul land from original lease holder. Undisputedly, the transfer in favour of the petitioner is not with the consent of the original lessor. We, therefore, do not agree with the submission of learned Counsel for the petitioner, Sri Manoj Tewari that he is a bonafide purchaser. Even otherwise the original lease itself was cancelled by the Government. His submission that the order is not reasoned and he is entitled to be heard is also untenable in view of the nature of transaction in which the petitioner indulged. Moreover, from the document presented by learned Advocate General Government took possession of the land in question on 26.3.1991 and to this document it is reported that the petitioner is a party. In view of this, we dismissed the petition.

(2.) INTERIM order in case if any, passed in favour of the petitioner has become infructuous. Petition dismissed.