MOHD SHAFI Vs. DISTT JUDGE BALRAMPUR & ANR

JUDGEMENT

(1.) This petition has been filed to assail the validity of judgment and order dated 18.01.2016, passed by the District Judge, Balrampur whereby revision petition filed by respondent no.2 against the order dated 22.05.2014, passed by the learned trial court holding therein that the suit filed by the respondent no.2 is barred by provision of Section 331 of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1951 (for brevity 'Act'), has been allowed.

(2.) Heard learned counsel for petitioner and learned counsel for respondent no.2, who has lodged caveat.

(3.) The facts which gave rise to the present petition are that khasra plot no. 778, situate in village Mathura Kalan, Pargana and Tehsil Balrampur was recorded in the name of Sri Jiledar. A sale deed is said to have been executed on 24.07.2003 for a sale consideration of Rs.60,000/- in respect of house situated on an area of 342 sq. ft. which forms part of plot no.778. On the basis of said sale deed, name of the petitioner is said to have been mutated on the basis of an order passed by the competent revenue authority on 01.09.2003 in Mutation Case No. 1325.