RAFIQUNNISSA Vs. COLLECTOR D M

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner and learned standing counsel for Respondent Nos. 1 and 2. In spite of sufficient service no one has appeared on behalf of Respondent Nos. 3 and 4.

(2.) Petitioner purchased agricultural plot No. 659 area 28 acres situate in Village Bharasuli Bazar, Abu-Bakar Nagar Post office, District Deoria from Mubarak Ali Respondent No. 4 through registered sale-deed dated 20.3.1998. Thereafter, Petitioner applied for mutation of her name in the revenue record. The case was registered as case No. 636 and was allowed on 25.5.1998. Respondent No. 3 District Khadi Gramodyog through its Manager (Gramin) Deoria filed a restoration application on 15.3.2000 seeking recall of mutation order dated 25.5.1998 on the ground that the land in dispute had been mortgaged through deposit of title deeds by Respondent No. 4 in its favour. The application was allowed on 28.7.2000 and order dated 25.5.1998 was set aside. Against the said order Petitioner filed revision No. 67 of 2000 which was dismissed on 10.11.2000. Orders dated 28.7.2000 and 10.11.2000 have been challenged through this writ petition.

(3.) The case of Respondent No. 3 was that the agricultural land was mortgaged on 17.1.1997.