AWADH NARAYAN SAHU Vs. HEMENDRA KUMAR SAHU

JUDGEMENT

(1.) This Miscellaneous Petition is filed under Article 227 of the Constitution of India being aggrieved of order dtd. 18/10/2021, Annexure P-9 passed by learned Additional Commissioner, Bhopal in Case No.826/Appeal/2017-18 (Anneuxre P/9) on the ground that father of the petitioners Shri Babulal Sahu executed two registered sale-deeds in favour of the petitioners on 25/2/1969 for the sale of his land in old Khasra No.11/1 and new Khasra No.22 ad-measuring 25.86 acres to the petitioner No.1 and his land contained in old khasra No.33 and 34 (new Khasra No.15), 40, 42 and 288/31/1 admeasuring 25.46 acres to the petitioner No.2 at village Umariya, Tehsil Goharganj, District Raisen. Petitioners lost their mother in 1972, when father of the petitioners namely Babulal Sahu married with Smt. Savitri Bai in 1973 from whom respondents No.1 and 2 were respectively born in the year 1975 and 1978.

(2.) Petitioner's contention is that father of the petitioners was left with around 13 acres of land which was available for bequeathing to the respondents No.1 and 2 and accordingly, petitioners had handed over possession of the said land to the respondents in 1992-1993 by way of a family arrangement. In the year 2012, petitioners obtained copy of the revenue record when they came to know that respondents had deceitfully partitioned the property of their father by including the land of the petitioners which was transferred to the petitioners by way of registered sale-deeds and half of the land of the petitioners was arbitrarily mutated in the name of respondents vide order/revenue entry of Nayab Tehsildar dtd. 9/5/1989. It is submitted that partition and correction of revenue records dtd. 9/5/1989 was done behind the back of the petitioners without affording any opportunity of hearing to the petitioners. Petitioners filed an appeal before the Sub Divisional Officer, Goharganj on 24/8/2012 which was registered as Case No.79/Appeal/2011-12 along with an application for condonation of delay. SDO dismissed the application for condonation of delay, thereafter, an appeal was filed before the Additional Commissioner which was registered as Case No.815/Appeal/2012-13.

(3.) Additional Commissioner remanded the matter to the SDO vide order dtd. 21/9/2017 with an observation that father of the petitioners Shri Babulal Sahu having already sold his land to the petitioners by registered sale-deeds had no authority and right or interest in the partition of the said land.