Vikram Singh vs State Of U.P. And 5 Others
2016 Latest Caselaw 7203 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 55498 of 2016
 

 
Petitioner :- Vikram Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Shyam Lal,Abhilasha Singh,Ashutosh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Learned counsel for the petitioner is permitted to add the name of the father of the respondents No.4, 5 and 6 in the title of the parties today itself. 

Heard Shri Shyam Lal, learned counsel for the petitioner and Shri Mata Prasad, learned Additional Chief Standing Counsel for the respondents No.1 and 2.

Petitioner moved an application for correction in the order dated 07.04.1993 in respect of plot nos. 796 and 108.

The allegation is that these plots, which were earlier recorded in the name of the father of the petitioner along with certain other stake holders, were sold by the other stake holders to the respondent No.3. The total area of the land being in excess of 12.5 acres, the land vested in the State Government.

The submission of the learned counsel for the petitioner is that with the vesting in the State Government, the sale-deed itself becomes void and therefore, his name should have been recorded in the revenue records over the land in question. The court below, however, has rejected the petitioner's application and observed that the petitioner should challenge the sale-deed itself.

The matter requires consideration.

Issue notice to respondents No. 3 to 6, returnable within six weeks. The petitioner shall take steps for service on the respondents No.3 to 6 within one week. All the respondents may file their counter affidavit within six weeks.

List thereafter.

Till the next date of listing, the parties shall maintain status quo in respect of plots in question.

Order Date :- 24.11.2016

Ashish Nayan