A.P.SAHI, J. - (1.) HEARD learned counsel for the petitioner and Sri Pawan Kumar Srivastava for the respondent nos. 3 to 5.
(2.) THE petitioner has come up before this Court questioning the order passed by the authorities below on the ground that they have proceeded without jurisdiction to reduce the area of the petitioner at the instance of the contesting respondents, that too even after a considerable lapse of time, for no valid reason. It is submitted that the sale deed categorically recites the area as 0.0809 hectares and the Settlement Officer Consolidation could not have modified or reduced the same. I have perused the records and also the copy of the sale deed that has been placed before the Court. The recital contained is to the following effect: @ Hindi @
(3.) A perusal of the said recital in the sale deed clearly demonstrates that the intention of the vendor was for sale of 8 Biawas of land and the Settlement Officer Consolidation has simply translated it in terms of hectares namely 0.0648 hectares. The recital of the mathematical digits, which may be contradictory, is clarified by a clear expression in words as "Aath Biswa". This being unequivocal, there is no confusion about the area of transaction. The recital in words should be presumed to have been understood consciously and categorically by the vendor even if the digits created any doubt.;