VINESH RANI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition has been filed challenging the validity and correctness of the orders dated 23.3.2002 passed by Assistant Collector/ Paragna Adhikari as well as the orders date, 31.3.2003 and 27.8.2003 passed by Additional Commissioner (Admn.), Moradabad Division Muradabad.

(3.) The facts of the case are that Diwani S/o Gulab, R/o Mohammadpur Patti Tehsil, Pargana Dhanoura, District Jyotiba Phuley Nager was Bhumidhar and owner in possession of the Gata No. 74 area about 0.231 hectare. It is stated that the vendor, Sri Diwani transferred his entire plot Gata No. 74 total area about 0.231 hectare to two persons namely Smt. Vinesh Rani, the petitioner vide sale-deed No. 6343 and the other sale-deed No. 6244 in the name of Smt. Gango (Respondent No. 7) in the writ petition.