SANTOSH KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Petitioned had purchased land measuring 84 sq. meter from one Harjeet Singh, which was part of Aaraji Nos. 656/1 m. and 657/1 m. On the said sale deed proper stamp duty was paid.

(2.) Subsequently, it transpired that in the aforesaid sale deed though total area purchased was correctly mentioned as 84 sq. meters but instead of mentioning the Aaraji Nos. 656/1 m. and 657/1 m. only additional Aaraji numbers 658/1 m. and 659/1 m. were also mentioned.

(3.) The vendor Harjeet Singh was not the owner of land in the aforesaid two additional Arajis and as such was not competent to even transfer the same by the aforesaid sale deed. Accordingly, a correction deed was executed and was presented for registration on 27.12.2006 for deleting the numbers of additional Aarajis from the aforesaid sale deed.