ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Rakesh Pande, learned counsel for the petitioner and learned Standing Counsel for the State -respondents.
(2.) BY means of this writ petition, the petitioner seeks quashing of the order dated 1.7.2014 passed by the Commissioner, Meerut Division, Meerut and the orders dated 26.9.2012 and 17.2.2014 passed by the A.D.M. Gautam Budha Nagar.
(3.) THE facts of the case, briefly stated, are that the land in question was recorded in the name of Sukhdev. On his death, his sons sold the same to the petitioner by means of a registered sale deed dated 13.5.2005. It appears that a complaint was made on 12.10.2009 that the petitioner, the vendee, did not belong to the scheduled caste and the sale deed had been executed without obtaining permission for the same. This complaint appears to have been made to the S.D.M. concerned.;