COLLECTOR, BARAN Vs. NAVAL KISHORE AGRAWAL

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the judgment of both the courts below.

(2.) The disputed property was 'nazul' property. It is not in dispute that the plaintiff respondent purchased the said property in open auction held by the Officer of the Government of Rajasthan on 3rd of Aug., 1982. A sale deed was also executed on sale of this property in dispute which was registered on 10th of august, 1982. The plaintiff respondent was put in possession of the suit property.

(3.) After 19 years of the sale of the property in dispute in favour of the plaintiff respondent, the Collector, Baran sought to cancel the sale deed. In this respect a notice was issued to the plaintiff respondent on 28th of Aug., 1998. On 12th of Jan., 1999 an adverse order was passed by the Collector, Baran against the plaintiff respondent which gave rise cause to him to file the suit for declaration. That suit has been decreed by the learned trial court and the same has been confirmed in the appeal. Thus, this second appeal.