MUNNI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Rajeev Sisodia learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) THIS writ petition arises out of proceedings under Section 34 of the U.P. Land Revenue Act as and has been filed seeking a writ of certiorari for quashing the orders dated 11.04.2014 passed by the Commissioner, Moradabad Division, Moradabad in Revision no. 86/2012 -13, order dated 16.02.2013 passed by the respondent no. 3 and order dated 17.12.2012 passed by the respondent no. 4.

(3.) FACTS of the case briefly state that the land in question was recorded in the name of one Ram Chandra son of Ganga Ram. The petitioner Munni Devi claims on the basis of a sale deed executed in her favour on 06.04.1978. Yet another sale deed is said to have been executed by Ram Chandra on 24.04.1983 in favour of one Nattho Devi.