SUKHI Vs. VINOD KUMAR

JUDGEMENT

(1.) This is a reference made by Addl. Commissioner. Agra Division, Agra dated 9.9.1988 whereby he was recommended that the order of the Addl. Collector (Admn.) Agra dated 17.2.1988 be set aside and the patta for abadi site in favour of O.P. No. 1 be cancelled.

(2.) Briefly stated the facts of this case are that revisionist Sukhi applied to the Collector on 11.11.1987 that the disputed land has been in his possession from the time of his ancestors yet the Pradhan executed a patta for abadi of the said land in favour of his own son, opp. party No. 1 Vinod Kumar without observing all formalities.

(3.) The Additional Collector obtained a report from Tahsildar and rejected the application of Sukhi because permission from the Collector had already been obtained for granting patta.