ANIL KUMAR,J. - (1.) HEARD Sri Jagdish Prasad Maurya, learned counsel for the petitioners, Sri Nirmal Tewari, learned Additional Chief Standing Counsel, Sri R.N. Gupta, learned counsel for the respondent no.3 and Sri Sudhir Kumar Misra & Sri Ratnesh Trivedi, learned counsel for the respondent no.4.
(2.) THE undisputed facts of the present case are to the effect that the controversy involved in the present case relates to Gata No.666 and Gata No.669 situated in Village Loukhia, Pargana Sri Nagar, Tehsil Lakhimpur, District Kheri (hereinafter referred the land in dispute), the same was recorded in the name of Bhag Singh S/o Nihal Singh. Bhag Singh on 4.7.1974 executed a sale deed in favour of Gurnam Singh and Smt. Purni, on the basis of the sale deed the land in dispute was mutated in the name of respondent nos. 5 and 6 in revenue record by means of order dated 20.12.1981.
(3.) THE present petitioner had purchased the land in question from respondent nos. 5 and 6 by means of registered sale deed dated 28.3.1989 and 29.3.1989 after purchasing of the same petitioner had submitted an application for mutation of his name in the revenue record and the same was mutated on 6.9.1993.;