A. M. Khanwilkar, J. - (1.) This appeal takes exception to the judgment and order dated 26th February, 2007 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No.30158 of 1995, whereby the writ petition filed by the appellant challenging the decision of the Chief Settlement Commissioner, Board of Revenue U.P. at Lucknow was rejected. The Assistant Custodian/Managing Officer (Evacuee Property), Board of Revenue, Lucknow had allowed the application filed by respondent No.3 - Mainmum Nissa @ Kumani, W/o Subrati @ Algu, R/o Village Singramau, Tehsil Shahganj, District Jaunpur, U.P., accepting her claim that she was occupying the suit property as owner thereof, having purchased the same at a public auction and in furtherance whereof a certificate of sale came to be issued in her favour and that respondent No.4 - Mohd. Sattar @ Mokhan (through whom the appellant claims his right, title and interest in the suit property) was causing obstruction to her possession in the suit property on the basis of some fictitious sale certificate dated 30th September, 1968.
(2.) Be it noted that the statutory authorities and the High Court have concurrently found that Ram Abhilakh (through whom the appellant claims to have acquired title in the suit property), to whom notice was issued by the authority and opportunity was given to produce the official record in his possession to substantiate that he had acquired title in the suit property pursuant to a transfer by the Custodian in favour of Md. Sattar @ Mokhan, failed to do so. He avoided filing any document. Further, there was no record or any entry in the official register to show that any sale certificate was issued in favour of Md. Sattar @ Mokhan by the concerned department.
(3.) On the other hand, it has been concurrently held that respondent No.3 had produced a certificate of sale dated 7th August, 1965 in her favour issued by the competent authority in reference to an auction conducted on 12th July, 1962, at which she purchased the subject property. Further, there was nothing to discredit the documents and the testimony of respondent No.3 that she had acquired right, title and interest in the suit property by virtue of a certificate of sale in her favour. Such finding has been recorded by the first authority vide judgment and order dated 4th May, 1985 and confirmed by the Collector, District Jaunpur, by dismissing the appeal preferred by the appellant bearing Case No.8/1984/522 decided on 7th October, 1988 and further upheld by the Chief Settlement Commissioner, Board of Revenue, Lucknow, U.P., being the revisional authority, by dismissing the revision of the appellant bearing Revision No.1(RR) No./1988-89) District Jaunpur, decided on 5th August, 1995. The High Court, therefore, declined to interfere in exercise of its writ jurisdiction and dismissed the writ petition preferred by the appellant vide impugned judgment and order.;