VIRENDRA NATH SINGH Vs. D D C

JUDGEMENT

(1.) HEARD Shri P.N. Singh, learned Counsel for the petitioner and Shri S.K. Singh, who has filed caveat on behalf of respondent Nos. 3 to 6. The instant writ petition arises out of an objection under section 9 of the U.P. Consolidation of Holdings Act, and relates to plot No. 96 area 1.002 hectares of khata No. 72 Sa which was recorded in the name of the petitioner. The contesting respondents sought mutation on the basis of a sale deed dated 10.4.1995 and a rectification deed dated 24.9.1999 which was allowed and they were ordered to be recorded over plot No. 96 having an area of 840.

(2.) AGGRIEVED by the order, the petitioner filed an appeal which was allowed, the order of the Consolidation Officer (the CO) was set aside the matter was remanded for a fresh decision.

(3.) LEARNED Counsel for the petitioner has submitted that he executed sale deed on 10.4.1995 in favour of father of the contesting respondents, on the basis whereof the purchaser was mutated by the order of the Tehsildar dated 6.7.1997.