VIJAY KUMAR Vs. ADDL COMMISSIONER JUDICIAL

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Ajit Srivastava holding brief of Sri S.K. Srivastava for respondent No. 3.

(2.) The petitioners have questioned the correctness of the jurisdiction of the authorities to proceed under Sections 33 and 39 of the U.P. Land Revenue Act for correction of entries on the ground that the petitioners' predecessor in interest Smt. Lalta Kuwari had purchased the property from the widow of Kharpat and Mitthu in 1965 and since then they are continuing in the possession of the land in dispute and recorded as such.

(3.) The respondent No. 3 is the daughter of Late Kharpat, who moved an application on 28.11.2008 praying therein to expunge the name of the petitioners on the ground that the land could not have been subject-matter of sale. The Tehsildar submitted some report and orders was passed on 13.1.2011 by the respondent No. 2 as a result whereof the names of the petitioners were expunged.