AVADHESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Manoj Kumar Sharma, learned counsel for petitioners and Sri Krishna Mohan Asthana, learned counsel for contesting respondent.

(2.) This matter is arising out of a mutation proceedings. Petitioners and contesting respondent are claiming their names on basis of their respective saledeeds. So far as, claim of petitioners is concerned, it is on basis of a saledeed dtd. 14/9/1961 and at the time of consolidation proceedings, their name was entered. Subsequently, the contesting respondent filed a mutation proceedings on basis of a saledeed dtd. 25/7/1956, prior in time after a substantial period i.e. in the year 2015, claiming that during interregnum period, name of her father was recorded on basis of said saledeed. Be that it may be, the said petition was dismissed with following operative part :

(3.) In the aforesaid circumstances, the contesting respondent filed a revision petition before the Board of Revenue, which was allowed by impugned order dtd. 20/1/2017. The relevant part thereof is mentioned hereinafter :