KAVITA SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition has been filed with a prayer that the Joint Inquiry Report dtd. 22/5/2019 submitted by the Additional District Magistrate (Finance and Revenue), District Moradabad and the Assistant Inspector General (Registration), District Moradabad in respect of a sale-deed executed on 4/7/1956 and registered on 25/7/1956, which was found to be registered as Document No. 1335, at Bahi No. 1, Jild No. 892 at Page Nos. 265 to 266 and was registered before the Sub-Registrar, Moradabad, be quashed.

(2.) A further prayer has been made that the petitioner be not proceeded against with regard to the registered document i.e. sale-deed dtd. 25/7/1956 in pursuance of the Inquiry Report dtd. 22/5/2019.

(3.) The petitioner has contended that a sale-deed was registered on 25/7/1956 in favour of one Vijay Kumar Sharma, the father of the petitioner herein and the vendor was one Smt. Prem Kunwar, widow of Prasadi Lal. It is the further contention of the petitioner that the name of Sri Vijay Kumar Sharma was mutated on 25/10/1956. Further it has been argued that after Vijay Kumar Sharma died on 13/2/2011, an application for mutation was moved by the petitioner which came to be dismissed on 6/11/2015 on the ground that the application was barred by the provisions of Sec. 49 of the Consolidation of Holdings Act, 1953. He further submits that thereafter the petitioner filed a revision before the Board of Revenue, which was allowed on 20/1/2017.