- (1.) Heard Sri U.S. Sahai, learned counsel for the review petitioner and perused the record.
(2.) By means of present review petition, petitioner has sought for review of the judgment and order dated 30.6.2015 passed by this Court in Writ Petition No.3591(MS) of 2015 ( Bajrang Vikram Singh alias Santosh Singh Vs. Board of Revenue and others) .
(3.) Sri U.S. Sahai, learned counsel for the review petitioner has pressed the review petition on the following grounds:- "(b) Because while passing the judgment and order dated 30.6.2015 , the Hon'ble Judge failed to appreciate that plaintiff himself having admitted that the sale deed was without possession and that he was not in possession for next 12 years, the sale deed was nothing but a waste piece of paper which will not accrue any rights to the plaintiff ( predecessor-in-interest of the opposite parties no. 3 to 6) (d) Because, the Hon'ble Judge erred in not appreciating that there was no independent witness to the scribing of the sale deed dated 3.3.1965 or at the time of its execution or registration before the Sub Registrar and plaintiff's own witnesses had denied execution of the sale deed before them. (h) Because the Hon'ble Judge erred in appreciating that the plaintiff as well as his witnesses having admitted that the plaintiff had never been in possession and the suit having been filed after expiry of 12 years, the claim of adverse possession of the petitioner will trickle down from Vritanti of Nirmal to Ram Sunder Singh to Bajrang Vikram Singh in continuity.";