IMRAN 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 learned counsel for the petitioner that the petitioner has executed the registered sale-deed which was registered by Virendra Singh through his power of attorney. The allegation against the named accused persons is that he sold such piece of land to the complainant which cannot be mutated in her name.