PRAMEELAMMA VADIAPUTI Vs. INSPECTOR GENERAL OF REGISTRATION OFFICER

JUDGEMENT

(1.) When this writ petition came up for hearing on 25/3/2025, this Court passed the following order:

(2.) Mr.U.Baranidharan, learned Special Government Pleader takes notice on behalf of respondents 1 to 4. Mr.K.Srinivasamurthy, learned counsel takes notice on behalf of the impleaded seventh respondent. Notice to respondents 5 and 6 returnable by 15/4/2025. Private notice is also permitted.

(3.) The specific case of the petitioner is that the subject property belonged to her husband by virtue of a registered sale deed dtd. 7/2/1981. Her husband died leaving behind the petitioner, three sons and a daughter on 23/1/2017. The grievance of the petitioner is that her husband who was not even alive, was impersonated and a fake/fraudulent Power of Attorney dtd. 9/7/2021 came to be registered. Based on the same, a sale deed came to be registered dtd. 16/9/2021 in favour of the fifth respondent. The fifth respondent on the very same day, mortgaged the property with Canara Bank by depositing the title deeds and this document was registered as Document No.11341/2021. This loan was later discharged under receipt dtd. 17/6/2022. On coming to know of the same, a complaint was given to the police and an FIR came to be registered in Crime No.7/2023, which is pending investigation by CCB, Team-1. Totally six accused persons were arrested in this case and some of them were detained under Act 14 of 1982. The Aadhaar card that stood in the name of petitioner's husband carries Aadhaar number 8146 1471 0439 and whereas the fake Aadhaar Card found at page No.42 of the typed set of papers carries the number 6027 0928 0216.