DEVENDRA KUMAR Vs. MATHAN SINGH AND 4 OTHERS

JUDGEMENT

(1.) Heard Shri A.B.L. Gaur, learned Senior Counsel for the petitioner and Shri Pankaj Kumar Srivastava, who has filed caveat on behalf of the respondent no. 1.

(2.) This writ petition has been filed by the petitioner for quashing the order dated 07.10.2014 passed by the Collector, Ghaziabad and the order dated 22.05.2015 whereby the order of Collector has been affirmed by the Additional Commissioner, Meerut Devision, Meerut.

(3.) The facts of the case briefly stated are that the respondents filed a suit under Section 229-B for declaration regarding the khata no. 176, plot no. 1851 having an area of 0-19-0. This suit was filed on the ground that the plaintiffs grandfather Chhotey was the owner of the plot. On his death, the land was succeeded by his son, Tezram. It was further alleged that during consolidation operations, the name of the Khazan son of Jai ram was wrongly recorded over the land in dispute. Khazan thereafter executed a sale in favour of the petitioner Devendra/