- (1.) Heard Shri Ghanshyam Das Mishra, learned counsel for the petitioner, Shri K.M. Asthana, learned counsel for the Canara Bank-respondent No. 3, and learned Standing Counsel appearing for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 34 of Land Revenue Act and has been filed challenging the order dated 11.3.2016 passed by respondent No. 2.
(3.) The dispute in the writ petition pertains to plot No. 275 (area 3.517 hectares of Khata No. 700), which was recorded in the name of one Mohan Singh. On 18.11.2014, Mohan Singh executed a sale deed of his share in plot No. 275 in favour of the petitioner. On the basis of this sale deed, the petitioners were recorded over the land in question after expunging the name of Mohan Singh the vendor. This mutation order was passed on 10.2.2015.;