(1.) THIS order shall govern the disposal of this petition i.e. WP No. 862/99 and WP No. 1753/2001, as the subject matter of both these petitions is one and same i.e. land bearing Survey No. 880 (old No. 884) situated at village Shivpuri having an area of 5 bighas 12 biswas.
(2.) THE petitioner in WP No. 862/99 has alleged that land in question is recorded in the revenue papers in the name of Sarvadi Bai and she was recorded as Bhumiswami of the land prior to Samvat 2007. Annexure P-5 is the Khasra Entry of the Samvat 2007. In column No. 3 of the said Khasra Entry there is an entry Maufi Munjabta, while name of Sarvadi Bai is mentioned in column No. 5 with a remark 'Pukhta Maurusi'.
(3.) ON 5.12.1959 Sarvadi Bai sold various portions of the said land to various persons. Annexure P-6 is the sale deed executed by Sarvadi Bai in favour of one Ganeshilal, whereby she has sold 5 bighas 12 biswas of the land out of the total area 62 bighas of the disputed Khasra Entry. Vide Annexure P-7 Ganeshilal sold the land purchased by him to Smt. Ramesh Vector. Vide Annexure P-8 a sale deed was executed by Ramesh Vector in favour of Smt. Sharda Arora. Said sale deed was executed on 4.11.1980. Thus the petitioner became the owner of the said land. Vide Annexure P-9 Naresh who has purchased some portion of the land from Ganeshilal has also sold in favour of present petitioner. Thus, the petitioner became the owner of the said land and name of the petitioner was entered into revenue record.