Shri Ram Prasad And Others vs State Of U.P. And Others
2015 Latest Caselaw 5280 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 57270 of 2008
 

 
Petitioner :- Shri Ram Prasad And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- R.S. Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

It is the case of the petitioners that in view of the order passed by Additional Commissioner (Judicial), Moradabad, Mandal Moradabad dated 6.3.1991 and the order passed by the Board of Revenue, Allahabad dated 5.9.1992, they are bhoomidhars of the Plot No. 127 Area 8 Bigha, 16 Biswa and 15 Biswansi, situated in village-Samsabad, Pargana-Nathor, Tehsil-Dhampur, District Binor. Private respondents no. 4 to 13 have created third party rights in respect of the land. Therefore, a writ of mandamus be issued directing the respondent no. 2 (Sub-Registrar) to consider the objection of the petitioners before the execution of the sale deed.

More than seven years have lapsed their filing of the present writ petition. In our opinion, cause does not survive any further.

The writ petition is dismissed as infructuous.

Order Date :- 9.12.2015

Ashish Pd.