OMWATI Vs. COLLECTOR DISTRICT PILIBHIT

JUDGEMENT

(1.) The two writ petitions are based on similar set of facts and raise common questions of law, accordingly with the consent of the parties, the petitions are being taken up for hearing together.

(2.) Heard Sri Siddharth Nandan, learned counsel for the petitioners and Ms. Shivi Mishra, learned Standing Counsel for the State respondents.

(3.) Writ C No. -31006 of 2021 seeks to raise a challenge to an order dtd. 9/11/2021 passed by the respondent no.1/Collector, District Pilibhit in Case No. 1307 of 2021 (Omwati vs. State of U.P.) under Sec. 98(1) of U.P. Revenue Code, 2006 [the Code, 2006]. A further prayer has been made for a direction to the respondent authorities to grant permission for executing the sale deed in pursuance of an agreement to sell dtd. 5/12/2019 as per terms of Sec. 98 of the Code, 2006 read with Rule 99 of the U.P. Revenue Code Rules, 2016 [the Rules, 2016].