- (1.) This writ petition is directed against the order dated 15.01.1992 (Annexure-13 to the writ petition) passed by Prescribed Authority declaring 108.08 acres (irrigated) land of tenure holders surplus and appellate order dated 29.05.1992 (Annexure-14 to the writ petition) rejecting their appeal.
(2.) The facts, in brief, giving rise to present dispute may be summarised as hereunder.
(3.) One Sri Ram Raksh Pal held certain agricultural land in three villages, namely, Kamalpur, Nazibpur Sadat and Harchandpur, Tehsil Nazibabad, District Bijnor. He claimed to have alienated, by sale, certain land in these villages to several persons through different sale deeds in the manner as below: (1) Sale deed dated 20.06.1971 executed in favour of Sri Devi Deep Singh, Sri Kanak Singh and Sri Mayur Dhwaj, area 20 bighas. (2) Sale deed dated 20.09.1971 executed in favour of Sri Mayur Dhwaj, area 15 bigha and 10 biswas. (3) Sale deed dated 30.09.1971 executed in favour of Sri C.R. Krishnan, area 20 bighas. (4) Sale deed dated 30.09.1971 executed in favour of Sri B.G. Kurian, area 20 bighas. (5) Sale deed dated 30.09.1971 executed in favour of Sri Tej Pal Singh, area 20 bighas. (6) Sale deed dated 30.09.1971 executed in favour of Sri Ravi Sharthi, area 20 bighas. (7) Sale deed dated 31.01.1973 executed in favour of Sri Thakur Singh, area 15 bighas. (8) Sale deed dated 30.06.1976 executed in favour of Sri Zahir, area 20 bighas.;