Anjani Kumar Mishra, J. - (1.) HEARD Sri W.H. Khan learned Senior Counsel for the petitioner and Sri K.M. Asthana for the respondent No. 3
(2.) THE petition has been filed challenging the orders dated 24.06.2015 passed by the Collector and the orders dated 26.06.2014 and 01.10.2014 passed by the Naib Tehsildar in proceedings under Section 34 of the U.P. Land Revenue Act, the dispute wherein pertains to Plot No. 1500 (Old No. 1065) having an area of 5455 hectares situated in Village -Narkhuhi, Pargana -Rasoolpur, Tehsil -Bhanpur, District -Basti. The respondent No. 3 filed an application under Section 34 of the U.P. Land Revenue Act claiming mutation on the ground that he was auction purchaser of the land in question which was auctioned for realization of a loan taken by Ashok Kumar son of the petitioner.
(3.) IN these proceedings the petitioner filed an objection claiming to be the owner in possession of the plot in question. It was alleged that Ashok Kumar had no right to mortgage the plot for the loan taken by him.;