HARNAM KAUR Vs. B.R.

JUDGEMENT

(1.) Heard Sri M.A. Zaidi, learned counsel for the petitioner; Sri N.B. Nigam and J.S. Tomar, learned counsel for the private respondents and Sri Anil Kumar Singh Baghel, learned Additional Chief Standing Counsel for the State-respondents.

(2.) Present writ petition has been filed by the petitioner, who claims to be the transferee under an unregistered sale deed dated 16.12.1969. The challenge raised is to the order passed by the Board of Revenue dated 12.09.1977, by which, the petitioner's second appeal had been dismissed.

(3.) In short, the petitioner claims that respondent - Faqir Chand, the original respondent no.4 had executed the unregistered sale deed dated 16.12.1969 in her favour with respect to the disputed plot against payment of Rs. 5,000/-.