- (1.) Heard Sri Sudeep Harkauli, learned counsel for the petitioner, Sri M.C. Chaturvedi, Additional Advocate General representing the respondents No. 1 to 6 and Sri Asim Kumar Singh, learned counsel for respondent No.7.
(2.) The challenge in this petition is to the orders dated 08.08.2019 and 05.01.2019 which have been passed on the basis of the report dated 22.12.2018 rejecting the representation of the petitioner with regard to rights over part of land of Khasra No. 2123 area 0 bigha 12 biswa 0 biswansi equivalent to 0.13824 hectares situate in Gram Basai, District Agra.
(3.) The petitioner claims that the land in dispute was purchased by it under a registered sale deed from the erstwhile owner and that it vests completely and absolutely in the petitioner with which the respondents have no concern at all.;