Sibghat Ullah Khan, J. - (1.) HEARD Sri R.N. Singh, learned Senior Counsel for the Petitioners in both the writ petitions and learned Standing Counsel for Respondents.
(2.) IN this writ petition an impalement application bearing No. 83594 of 2011 has been filed on 15.03.2011 by four persons Raja Ram, Brij Lal, Smt. Rama Devi and Shiv Ram claiming bhumidhari right in land in dispute on the ground that Petitioner had transferred the land in question to the father of the applicant No. 3 and other applicants through agreements dated 26.06.1952 and 14.07.1972. Agricultural land cannot be transferred through agreements. It can be transferred only through registered sale deed. Names of applicants were never recorded in the revenue records. It is further stated in the impalement application that some family settlement took place on 01.05.1974. That is also not registered and it was never filed anywhere except along with the impalement application filed on 15.03.2011. Impalement application being utterly frivolous is rejected. Learned Counsel for the Petitioner has argued the following four points: (i) In the Khasras of 1378 Fasli to 1380 Fasli most of the plots were shown as un -irrigated. (ii) Sale deeds of July 1972 were wrongly ignored. (iii) Family settlement of 1969 was wrongly ignored. (iv) Choice was wrongly ignored.
(3.) IT has also been argued that Section 14(3) of the Ceiling Act was deleted and hence choice could be given subsequently also.;