S.K. Lakhtakia, J. - (1.) This is a revision against the order of the Additional Commissioner, Meerut Division, Meerut dated 9-1-1987 dismissing the revision against the order of the Collector, Ghaziabad dated 17-9-1986 declaring the sale deed void executed in favour of the revisionist under Sections 166 and 167 of U.P. Act No. 1 of 1951.
(2.) Briefly stated the facts of this case are that the disputed plot No. 238 area 0-15-10 was recorded as bhumidhari of Hukum Singh. The revisionist purchased on area of 252 sq. yards through a registered sale deed dated 7-12-1985 out of this date. The Collector draw proceeding for declaring the sale deed void under Section 167 of U.P. Act No. 1 of 1951.
(3.) The revisionist filed an objection alleging that this land is being used as abadi, hence the sale deed could not be declared void.;