VISHRAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Hari Bans Singh, learned counsel for the petitioner; Sri Anshul Nigam, learned Standing Counsel appearing for the State-respondent nos.1 to 3; Sri Achal Singh, learned counsel for the Gaon Sabha-respondent no.4 and Sri Rajesh Kumar, learned counsel for the respondent no.5.

(2.) By means of the present writ petition, the petitioner has challenged the order dtd. 5/8/2024 passed by the Commissioner, Chitrakoot Dham Mandal, Banda (respondent no.2) in Case No. 1588 of 2023 (Ram Bharose Singh versus Vishram Singh) under Sec. 210 of U.P. Revenue Code, 2006 and the order dtd. 20/9/2022 passed by the Tehsildar, Tehsil- Pailani, District- Banda (respondent no.3) in Case No. 1288 of 2021 (Ram Bharose Singh Parihar versus Vishram Singh) under Sec. 35 of the U.P. Revenue Code, 2006.

(3.) Submission of the learned counsel for the petitioner is that the petitioner executed a sale deed in favour of the respondent no.5 on 17/8/2021. The said sale deed was registered on 17/8/2021. The submission of the learned counsel for the petitioner is that although the sale deed was got registered but the amount of consideration shown in the sale deed was not paid to the petitioner and as such the sale deed has been rendered a void document.