VIR SINGH Vs. COLLECTOR

JUDGEMENT

(1.) BY this petition, the petitioner is challenging the validity of the order of Sub Divisional Officer dated 31-3-1989 (Annexure A-5) and the order of Collector dated 10-9-1990 (Annexure A-6), passed in appeal.

(2.) THE predecessors of respondent Nos. 3 to 5 filed an application under Section 4 of the "m. P. Samaj Ke Kamjor Vargon Ke Krishi Bhumidharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976" (hereinafter referred to as 'the Act' ). According to the application since the transaction was in contravention to the Act, therefore, it was prayed to deliver the land back to the applicants.

(3.) THE application was resisted by the present petitioner. According to him the sale transaction took place on 23rd November, 1953 and the land was sold to the petitioner after receiving the consideration.