LEELAWATI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Sri Tarun Kumar Mishra, learned counsel for petitioner as well as Sri Yogesh Kr. Awasthi, learned Standing Counsel for respondent Nos. 1 to 3 and Sri Vinod Mishra, learned counsel for respondent No. 6.

(2.) In light of the proposed order, notices to other private respondents are dispensed with.

(3.) It has been submitted by learned counsel for petitioner that petitioner is bona fide purchaser of land situated at Gata No. 39 measuring 0.6530 hectare situated at Village - Pali, Pargana - Barausa, Tehsil - Sadar now Baldirai, District Sultanpur which was purchased by her by means of a registered sale deed executed on 27/12/2016 from the recorded tenure holder Smt. Geeta Rani, D/o Shri Manorma Maurya, W/o Shri Kishan Lal. It has been submitted that pursuant to the said sale deed the name of the petitioner was duly mutated in the revenue records.