MANGAL SINGH GUPTA Vs. STATE OF U.P

JUDGEMENT

(1.) The facts are Nazir was tenure-holder of khasra No. 1264 area 2-11-5. On 28-2-1986 be executes 4 sale-deeds transferring entire area : 2-11-5. The sales are as below: <FRM>JUDGEMENT_87_LAWS(ALL)11_1993_1.html</FRM>

(2.) On 9-9-1987 Tahsildar Ghaziabad resorts that sale of land provision against fragmentation in Sec. 168-A, Z.A. and L.R. Act. Collector Ghaziabad registers a case ; issue a notice to show cause why the land be not declared vested in State Government. On 26-10-1987 Mangal Singh Gupta's file an objection in opposition. The contention is that purchasers comprise one family ; the land is purchased on the same day showing one transaction. Also in sale deed there is no mention of any share of purchasers. The names of transferees have been mutated in revenue records. Parties are given chance to lead their evidence. On 12-4-1988 Dr. Naseem Zaidi, Collector Ghaziabad enters an order vesting the land in State and directs Tahsildar to take immediate possession over the land.

(3.) Aggrieved by the order, Mangal Singh, Guptas file a revision. On 14-7-1988 the same is dismissed. So this revision by Mangal Singh Guptas, 6 persons.