RAJENDRA KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of the learned counsel for the petitioner that the land in dispute was sold in the year 2009 and the FIR has been lodged after seven years i.e. in the year 2016. It is also contended that the petitioner is the seller, who executed a sale-deed in favour of respondent no.3.