MAKHAN GIR MAHANT Vs. STATE OF M P

JUDGEMENT

(1.) PETITION is directed against the order dated 23-4-2002 passed by the Additional Commissioner, Jabalpur, in Revenue Revision No. 11-A/23/99-2000, which in turn affirms the order dated 22-6-1993 passed by Sub Divisional Officer and order dated 19-7-1999 passed by Collector, Chhindwara declaring sale deed dated 13-1-1966 as null and void.

(2.) VIDE sale deed dated 13-1-1966 land admeasuring 5.90 acres out of Kh. No. 214/1-Ka: situated at Village Keria. P.C. No. 84, Tehsil Amarwada, District Chhindwara was sold for a consideration of Rs. 2000/- by Shivlal to Smt. Anokhi Bai widow of Parmat Gosai (Smt. Anokhi Bai was survived by Smt. Shanta Bai w/o Makhan Giri Gosai her only legal heir, who expired during pendency of present petition and is substituted by present petitioners).

(3.) ARMED with the permission Shivlal, executed a sale deed for consideration of Rs. 2000/- duly registered on 13-1-1966. On the basis whereof Smt. Anokhi Bai was placed in possession of said land, who got her name mutated in revenue records.