VALLABHDAS PALLOD Vs. NAGAR PANCHAYAT MUNICIPAL COUNCIL ZAHEERABAD

JUDGEMENT

(1.) THESE writ appeals are being disposed of by a common judgment since the subject-matter that arises for consideration in all the appeals is one and the same and the parties to the proceedings are also same.

(2.) THE dispute between the writ petitioners and Zaheerabad Municipality centres around the entries made in the record of Rights with regard to a piece of land situated in Zaheerabad Town. The petitioners assert their right, title and interest and claim to be the owners of the said land.

(3.) ONE Goverdhanlal Pallod through whom the writ petitioners claim the title, purchased an extent of Acs. 14-34 guntas of land in Survey No. 146 situated at Zaheerabad town under the registered sale deed, dated 4th Ardibehist 1352 Fasli from one mahmood Khan and took vacant possession of the said land. He also purchased an extent of Acs. 3-12 guntas of land in Survey no. 145 in the same town under the registered sale deed, dated 20th Tir 1352 Fasli from one Abdul Hafeez Khan.