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

JUDGEMENT

(1.) Heard Shri Anil Tiwari, learned Senior Counsel appearing for the petitioner, learned Standing Counsel for the State respondents and Shri Shivam Yadav appearing for respondent nos. 4 to 6.

(2.) Dispute in this petition is in respect of khasra plot no. 236, area 6-13-0 situate in village Gejha Tilpatabad, NOIDA, district Gautam Budh Nagar (hereinafter referred to as 'land in dispute').

(3.) The land in dispute was recorded in the name of one Ram Chandra s/o Phussi. He transferred an area of 0-6-6-2/3 (6 biswa and 6-2/3 biswansi) by means of a registered sale deed dated 10.12.1982 in favour of petitioner no. 1. Petitioner no. 2 claims to have purchased area of 1000 sq. mtrs. from petitioner no. 1 by way of registered sale deed dated 13.11.2011.