MAYA SINGH Vs. BOARD OF REVENUE U. P.

JUDGEMENT

(1.) Heard Mohammad Arif Khan, learned Senior Advocate assisted by Sri P.V.Chaudhary, learned counsel for the petitioner and Sri R.D.Shahi and Sri Rakesh Kumar Singh, learned counsel for opposite party No.3, Sri Harishchandra, learned counsel for the opposite party No.2 and Sri Mohan Singh, learned counsel for the Gaon Sabha and Avneesh Kumar, learned counsel for the State.

(2.) By means of present petition, petitioner has impeached the order dtd. 11/1/2023 passed by the respondent No.1- Board of Revenue, U.P., Lucknow in revision, registered as Revision No.REV/2686/2022/Ayodhya, Computerized Case No.R20220423002686 (Devesh Singh vs. Maya Singh) filed under Sec. 210 of the U.P. Revenue Code, 2006 (in short "Code of 2006"). Brief facts, admitted between the parties, are to the effect that the dispute relates to Gata No. 853 situated at Village- Madna Uparhar Amsin, Tehsil-Sadar, District-Ayodhya. In Gata No.853, in issue, respondent No.4-Smt. Sukhmeena Singh was having 3/4th share and Rukmani Singh was having 1/4th share. Undisputed area of the Gata in issue is 0.449 Hect., out of which, petitioner purchased 0.11225 Hectare by means of registered sale deed dtd. 18/3/2021 and in the said sale deed, boundaries of the property purchased by the petitioner are described as [XXXXXXXX]

(3.) Further, Respondent No.4-Smt. Sukhmeena Singh also executed sale deed(s) in favour of respondent No.2-Girish Kumar Singh and respondent No.3-Devesh Singh, which were registered on 23/5/2022 and 24/5/2022, respectively. After these sale deeds, indicated hereinabove, petitioner became owner of 1/4 part of the property in issue and the respondent Nos.2 and 3 became owner of 3/4 part.