RAMEY Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) The petitioner has filed this writ petition challenging the order dated 16.01.2006 passed by the Collector, Baghpat in Suit No.3/16 in proceedings under Section 166/167 of the Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 (hereinafter referred to as the Act, 1950) as well as the order dated 19.01.2007 passed by the Additional Commissioner, Meerut Division, Meerut in Revision No.16/2005-06.

(2.) Briefly stated the case of the petitioner is that he belongs to the Scheduled Caste and is the owner of the Khasra No.1025 measuring 0.072 hectare situated in village Rataul, Tehsil Khekra, District Baghpat.

(3.) The undisputed facts of the case are that the petitioner purchased the aforesaid land in question vide sale deed dated 12.12.2003 from its previous owner namely Sri Dharam Singh, Bramha Singh both sons of Sri Ram Swaroop and Rajesh Kumar, Pawan Kumar as well as Ravi Kumar (minor) sons of Bramha Dev, resident of village Rataul, Tehsil Khekra, District-Baghpat.