ASHOK KUMAR Vs. D D C

JUDGEMENT

(1.) HEARD Sri Brijesh Shukla, learned Counsel for the petitioner and Sri Rajeev Sisodia, who has filed caveat on behalf of respondent No. 4 namely Kalyan Singh. This writ petition is being disposed of finally with the consent of the parties without issuing any notice to respondent No. 5 - Rajesh, who is real brother of respondent No. 4.

(2.) UNDER the circumstances, it would be open for respondent No. 5 to file an application for recall of this order in case he feels aggrieved.

(3.) BY means of this application, the applicants have prayed for mutation of their names over Khasra No. 85 of village Sarangpur, pargana -Daranagar, Teshil and district Bijnore on the basis of a registered sale -deed alleged to have been executed by Lal Singh, son of Nandan Singh in favour of the applicants. It appears that the said application was referred to the Consolidation Officer and was registered as Case No. 365, Kalyan Singh v. Lal Singh. The alleged sale -deed dated 11.12.1987 was stated to have been executed by Lal Singh in favour of Jagan Singh, father of respondent Nos. 4 and 5.