SAHAB LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) This petition treated to be filed under Article 227 of the Constitution of India prays for a direction to the opposite party no. 3 to decide the petitioner's application filed under Section 166/167 of U.P.Z.A.L.R. Act registered as case no. T-2014103304822, which is stated to be pending since the year 2014.

(3.) The application filed under Section 166/167 of U.P.Z.A.L.R. Act has come to be filed in the background of the fact that one Smt. Nanhki widow of late Shri Ram Charan @ Ram Chandra executed a sale deed of a portion of plot no. 182 on 10.9.2002 in favour of one Satyendra Kumar Singh. A registered sale-deed was also executed in favour of the petitioner on 20.10.2012 for the remaining area of plot no. 182. The area of plot no. 182 transferred in favour of opposite party no. 4 corresponds to 0.0334 hectares whereas the area of plot no. 182 transferred in favour of the petitioner corresponds to 0.1770 hectares. Thus, the petitioner and opposite party no. 4 became the co-owners of plot no. 182.